Himachal Pradesh High Court
Milly Katoch vs . State Of Hp & Ors. on 30 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Milly Katoch Vs. State of HP & Ors.
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CWP No. 6079 of 2022 30.9.2022 Present:- Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General & M/s. Vinod Thakur & Shiv Pal Manhans, Additional Advocates General for respondents-State.
Learned Additional Advocate General has placed on record instructions dated 22.9.2022, relevant portion whereof reads as under:-
"In this behalf, it is submitted that in pursuance to the judgment dated 2.9.2022 in the present matter, the petitioner who was posted in GSSS Khaira (SML) on promotion has now been adjusted at GSSS Gehrwin (BLP) vide order dated 13.9.2022 asper her request against vacancy being caused due to promotion of present incumbent as Headmaster with the condition that these orders shall come into force on or after relieving of present incumbent from GSSS Gehrwin. The copy of order dated 13.9.2022 is enclosed herewith."
Having gone through the contents of the aforesaid instructions, we are of the considered view that present incumbent as Headmaster needs to be relieved, save and except in case he forgoes his promotion, so as to facilitate the joining of the petitioner.
Let this exercise be completed within two weeks. List on 14.10.2022.
( Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30th September, 2022 (Guleria) ::: Downloaded on - 30/09/2022 20:10:33 :::CIS