Himachal Pradesh High Court
Sh. Pardeep Kaliya & Ors. vs . State Of H.P. & Anr. on 19 September, 2022
Bench: Sabina, Sushil Kukreja
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Sh. Pardeep Kaliya & Ors. vs. State of H.P. & Anr.
CWP No.6547 of 2022 19.09.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashwani Sharma, Additional Advocate General, for the respondents /State.
CWP No.6547 of 2022 & CMP No.13189 of 2022 rLearned counsel for the petitioners has submitted that as per Rules (Annexure P-3), 75% posts of District Youth Services and Sports Officer are to be filled up by promotion. However, vide order (Annexure P-4) dated 3rd September, 2022, the posts meant for promotees have been decided to be filled up on secondment basis contrary to the statutory Rules.
Notice. Mr. Ashwani Sharma, learned Additional Advocate General accepts notice on behalf of the respondents and seeks time to file reply.
List again on 17.10.2022.
In the meantime, operation of Annexure P-4, shall remain stayed.
( Sabina ) Judge (Sushil Kukreja) Judge 19th September, 2022 (reena) ::: Downloaded on - 19/09/2022 20:04:09 :::CIS