Himachal Pradesh High Court
Vinay Anand vs . State Of H.P. on 22 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Vinay Anand vs. State of H.P. .
CWP No. 987/202322.3.2023 Present: Mr. J. P. Sharma, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
CMP No. 2632/2023The instant amendment application, which only seeks deletion of name of Himachal Pradesh Staff Selection Commission Hamirpur, on the ground that the same has been abolished, and its substitution with Himachal Pradesh Public Service Commission through its Secretary as respondent No.2, who is now to conduct selection in question, is allowed and consequently, Himachal Pradesh Public Service Commission, which is a necessary party to the lis, is added as respondent No.2 and name of Himachal Pradesh Staff Selection Commission is deleted from array of the respondents. The application stands disposed of.
CWP No. 987/2023Amended petition is taken on record. Issue notice.
Mr. J. S. Guleria, Deputy Advocate General and Mr. Vikrant Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. Reply within two weeks. List on 5.4.2023. Registry to reflect name of Mr. Vikrant Thakur, Advocate in place of Mr. Sanjeev Kumar Motta, Advocate, in the cause list, henceforth.
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Heard. The selection, if any, made during the pendency of the writ petition shall be subject to its final outcome. Application stands disposed of.
CMP No. 2634/2023The application, as prayed for, is allowed and disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 23/03/2023 20:34:17 :::CIS .
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