Himachal Pradesh High Court
Seema Rani & Others vs . Union Of India & Ors. on 17 January, 2023
Author: Virender Singh
Bench: Virender Singh
Seema Rani & others Vs. Union of India & Ors.
CWP No. 374 of 2023 .
17.01.2023 Present: Dr. Rajesh Kumar Parmar, Advocate, for the petitioners.
Mr. Balram Sharma, Deputy Solicitor General of India for respondents No.1 to 3.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocate General, for respondent No.4.
The learned Petitioner is directed to remove the objections, raised by the Registry, before the next date of hearing.
CWP No. 374 of 2023 and CMP No. 887 of 2023 Notice. Mr. Balram Sharma, learned Dy. Solicitor General of India and Mr. Manoj Chauhan, learned Additional Advocate General, appear and waive service of notice on behalf respondents No.1 to 3 and 4, respectively. They pray for and are granted three days' time to file reply/instructions. Be put up on 20.01.2023.
In the meanwhile, respondents No. 2 and 3 are restrained from proceeding further qua the posts mentioned at Sl.
No.1 and No.2, published in the Employment Notice dated 14.12.2022 (Annexure P-6).
CMP No. 888 of 2023The application is allowed with a direction to the petitioner to file translated copies of Annexures/documents, within a period four weeks The application stands disposed of.
January 17, 2023 ( Virender Singh )
(ravinder) Vacation Judge
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