Himachal Pradesh High Court
Pushpa Kumari vs . State Of H.P. & Ors. on 1 August, 2022
Bench: Sabina, Satyen Vaidya
Pushpa Kumari vs. State of H.P. & Ors.
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CWP No.5197 of 2022 01.08.2022 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General, for respondents No.1 to 4/State.
CMP Nos.10355 & 10356 of 2022 For the reasons assigned in the applications, the same are allowed. The applicant-petitioner, at this stage, is exempted from filing the translated/legible copies of Annexures in issue. However, the same be filed within two weeks.
CWP No.5197 of 2022 and CMP No.10354 of 2022 Learned counsel for the petitioner has submitted that the petitioner as well as respondent No.6 have got same marks, i.e. 28 marks. Petitioner is older in age than respondent N.6. Hence, petitioner was liable to be offered the appointment as Multi Task Worker.
Notice. Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
Let notice be issued to respondents No.5 and 6 for 6th September, 2022, on doing the needful within three days.
Appointment of respondent No.6 shall be subject to the final outcome of the writ petition.
( Sabina )
Judge
( Satyen Vaidya )
August 01, 2022 Judge
(Yashwant)
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