Himachal Pradesh High Court
Nivedita Sharma vs State Of H.P. & Others on 4 April, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Nivedita Sharma versus State of H.P. & others CWP No. 1936 of 2022 .
04.04.2022 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Deepak Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondent No. 1.
Mr. Vikrant Thakur, Advocate, for respondent No. 2. CWP No. 1936 of 2022 r Issue notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General for respondent No. 1 and Mr. Vikrant Thakur, Advocate, accepts the same for respondent no. 2. Reply be filed by the next date of hearing. List alongwith CWP No.1244 of 2022.
CMP No. 3609 of 2022In view of order dated 07.03.2022, passed by this Court, in CMP No.2075 of 2022 in CWP No.1244 of 2022, the respondents are permitted to issue provisional No Objection Certificate (NOC) to the petitioner for appearing in the interview for the post in question on production of a downloaded copy of this order. However, the provisional NOC shall be subject to the final outcome of the writ petition and will not create any right or equity in her favour. The application stands disposed of.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 4, 2022 (hemlata) ::: Downloaded on - 04/04/2022 20:11:59 :::CIS .
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