Himachal Pradesh High Court
Om Prakash Thakur vs State Of H.P. & Another on 12 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Om Prakash Thakur versus State of H.P. & another CWP No. 2867 of 2022 12.05.2022 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General, with Ms. Ritta Goswami, Additional Advocate General, for the respondents.
CMP No. 5730 of 2022 This application has been filed seeking deletion of names of petitioners No. 2 to 4, as according to the notification of the State Government, dated 12th April, 2022, the maximum age limit of eligibility is 45 years. Accordingly, the application is allowed and the names of petitioners No. 2 to 4 are ordered to be deleted from the array of petitioners. The amended memo of parties is ordered to be taken on record. The application is disposed of.
CWP No. 2867 of 2022Issue notice. Ms. Ritta Goswami, learned Additional Advocate General, accepts notice on behalf of the respondents.
Reply be filed within two weeks.
Matter to come up on 1st June, 2022.
( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge May 12, 2022 ( rajni ) ::: Downloaded on - 12/05/2022 20:06:50 :::CIS