Himachal Pradesh High Court
Neema Ram vs . State Of H.P. & Others on 25 July, 2022
Bench: Sabina, Satyen Vaidya
Neema Ram vs. State of H.P. & others .
CWP No. 4944 of 2022 25.7.2022 Present: Mr. Devender K. Sharma, Advocate, on behalf of Mr. C. N. Singh, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No. 1 to 7.
Learned counsel for the petitioner has
submitted that
respondent No.8 has
appointment as Multi Task Worker by giving him benefit r been given of relaxation of upper age limit, although as per Annexure P-1 and clarification issued thereafter vide Annexure P-5, respondent No.8 was not entitled to for such relaxation.
Notice. Learned Additional Advocate General accepts notice on behalf of respondents No. 1 to 7 and seeks time to file reply.
Let notice be issued to respondent No.8 for 1.9.2022.
Appointment of respondent No.8 shall be subject to final outcome of the writ petition.
(Sabina) Judge (Satyen Vaidya) Judge 25th July, 2022 (kck) ::: Downloaded on - 25/07/2022 20:04:45 :::CIS