Himachal Pradesh High Court
Neena Sood vs .. State Of H.P. & Ors. on 10 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Neena Sood vs.. State of H.P. & Ors.
CWP No. 5393 of 2022 .
10.08.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Mr. Yudhvir Singh Thakur, Deputy Advocate General for respondents-State.
Learned Additional Advocate General has placed on record instructions dated 10.08.2022, however, a perusal of these instructions would go to reveal that the petitioner while imparting these instructions has failed to take into consideration their own order that was passed on 30th July, 2022, whereby the petitioner has been proposed to be transferred from GCBS Thatibir (Banjar) to GCPS Khanag (Anni) against vacancies, that too on medical grounds and in supersession of all previous order.
Confronted with this, learned counsel for the petitioner prays for and is granted a week's time to obtain instructions. List on 17th August, 2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10th August, 2022 (himani) ::: Downloaded on - 10/08/2022 20:04:09 :::CIS