Himachal Pradesh High Court
Punni Devi vs . State Of H.P. & Others on 21 October, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
Punni Devi Vs. State of H.P. & Others CWP No.7443 of 2022 .
21.10.2022 Present: Mr. Kul Bhushan Khajuria, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No.1 to 4.
CWP No. 7443 of 2022 & CMP No. 14791 of 2022 Learned counsel for the petitioner has submitted that respondent No.5 has challenged the appointment of the petitioner by filing an appeal before the Additional District Magistrate, Chamba, District Chamba, H.P. The said appeal is pending and is now listed for hearing on 29th October, 2022. However, before the appeal could be decided by the ADM, Chamba, District Chamba, the services of the petitioner have been terminated by respondent No.4, vide order dated 12th October, 2022.
Notice.
Mr. Raju Ram Rahi, learned Deputy Advocate General. accepts notice on behalf of respondents No. 1 to 4 and seeks time to file reply.
Let notice be issued to respondent No. 5 for 6th December, 2022, on taking steps within three days.
Operation of the impugned order dated 12.10.2022 (Annexure P-3), shall remain stayed till the ::: Downloaded on - 22/10/2022 20:03:36 :::CIS decision of the appeal filed by respondent No.5 before .
Additional District Magistrate, Chamba, District Chamba, H.P. ( Sabina ) Judge October 21, 2022 (ravinder) r to ( Sushil Kukreja ) Judge ::: Downloaded on - 22/10/2022 20:03:36 :::CIS .
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