Himachal Pradesh High Court
Praveen Verma vs . Hrtc And Another on 17 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Praveen Verma Vs. HRTC and another CWP No.1519 of 2022 .
17.03.2022 Present: Mr. D.N. Sharma, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondents.
CWP No.1519 of 2022 & CMP No.2636 of 2022 Notice. Mr. Virbahadur Verma, learned Standing Counsel, accepts notice for the respondents. Reply be filed within four weeks. List thereafter In the meanwhile, the respondents are directed to provisionally permit the petitioner to appear in the ongoing interview process and consider him for appointment for the post in question. However, if selected, appointment order shall not be issued to him, save and except leave of this Court.
CMP No.2637 of 2022The application is disposed of with a direction to the applicant/petitioner to file translated copies of the documents in issue within a period of four weeks from today.
Copy dasti.
(Mohammad Rafiq)
Chief Justice
(Jyotsna Rewal Dua)
March 17, 2022 Judge
R.Atal/Mukesh
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