Himachal Pradesh High Court
Ved Vyas vs State Of Himachal Pradesh on 14 January, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Ved Vyas versus State of Himachal Pradesh .
CWP No.420 of 2022 14.01.2022 Present Mr. Naveen K. Dass, Advocate, for the petitioner.
Mr. Arvind Sharma, Additional Advocate General, with Mr. Narender Thakur and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondents- State.
CWP No. 420 of 2022 & CMP No.786 of 2022 Notice. Mr. Arvind Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents-State. Reply, if any, be filed before the next date of hearing. List 28.2.2022. In the meanwhile, appointment on the post of Part Time Multi Task Worker in the Government Primary School, Nanan, Education Block Sarahan, District Shimla, H.P., shall not be made under Clause 18 of the Part Time Multi Task Worker Policy, 2020, notified vide notification dated 16.7.2020. It shall, however, be open for the respondents/ State to make such appointments in terms of Clause 7 of the said Policy by considering case of all eligible persons.
Copy Dasti.
(Sandeep Sharma) Vacation Judge 14th January, 2022 (shankar) ::: Downloaded on - 24/12/2022 08:56:52 :::CIS