Himachal Pradesh High Court
Neelkanth vs State Of H.P. And Others on 19 September, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Neelkanth Versus State of H.P. and others CWP No.4088 of 2021 .
19.09.2022 Present: Mr. Hemant Kumar Sharma, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for the respondents.
Pursuant to order dated 25.10.2021, an affidavit dated 29.11.2021 has been filed by the respondent No.2- Director of Higher Education. However, on perusal of para-3 of the same, we find that though it is stated therein that orders of appointments were issued on different dates as per availability of vacancies as directed by the Government, the said dates have not been mentioned.
Learned Additional Advocate General states that a further affidavit shall be filed setting out the different dates of appointments of the selected candidates.
List on 12.10.2022.
(A.A. Sayed) Chief Justice (Jyotsna Rewal Dua) Judge September 19, 2022 (Bhardwaj) ::: Downloaded on - 22/09/2022 20:01:39 :::CIS