Himachal Pradesh High Court
Tilak Raj Sharma vs . H.P. Khadi & Village Industries on 4 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Tilak Raj Sharma vs. H.P. Khadi & Village Industries .
Board and others CWP No. 7188 of 2022 04.05.2023 Present: Mr. Rakesh K. Dogra, Advocate for the petitioner.
Mr. Rishi Tandon, Advocate for the respondents.
Mr.Y.W.Chauhan, Sr. Addl.A.Gs with Mr. Ramakant Sharma, Addl.A.G and Ms. Priyanka Chauhan and Mr. Arsh Rattan, Dy.A.Gs for the respondents-State.
It is only for want of Board of Directors and because of non finalization of the Rules in question, the petitioner though is eligible, but has not been considered for promotion to the post of Senior Assistant. It is conceded at the Bar that as many as 12 posts of Senior Assistants are lying vacant.
The Rules, as also the constitution of Board, is within the ambit of the State Government. Accordingly, we deem it appropriate to implead the State of Himachal Pradesh through Chief Secretary as party respondent, who shall figure as respondent No.4 in the instant petition.
Issue notice. Ms. Priyanka Chauhan, learned Deputy Advocate General appears and waives service of notice on behalf of newly added respondent.
Let positive instructions with respect to the Rules as also the constitution of Board, be obtained within two weeks. List on 18th May, 2023.
( Tarlok Singh Chauhan )
Acting Chief Justice
May 04, 2023 ( Virender Singh )
(naveen) Judge
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