Himachal Pradesh High Court
Rattna Kumari vs . State Of H.P. & Ors. on 15 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Rattna Kumari Vs. State of H.P. & Ors.
CWP No. 3731/2022.
15.06.2022 Present: Mr. Onkar Jairath and Mr. Shubham Sood, Advocates, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. AGs, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Dy. AGs and Mr. Rajat Chauhan, Law Officer, for the respondentsState.
CWP No. 3731/2022 & CMP No. 7343/2022 Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondentsState. Reply, as prayed for, be filed within six weeks. List on 03.08.2022.
In the meanwhile, operation of the impugned advertisement (Annexure P6) and public notice (Annexure P7) for the post of Anganwari Worker at Anganwari Centre Dhanala, under ICDS Project Pangi, District Chamba, is ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15th June, 2022 (raman) ::: Downloaded on - 15/06/2022 20:05:57 :::CIS