Himachal Pradesh High Court
Smt. Nisha Devi vs . State Of H.P. & Ors. on 16 August, 2022
Bench: Sabina, Sushil Kukreja
Smt. Nisha Devi vs. State of H.P. & Ors.
CWP No.5488 of 2022 .
16.08.2022 Present: Mr. Romesh Verma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents-State.
CWP No. 5488 of 2022 & CMP No.11023 of 2022 Learned counsel for the petitioner has submitted that petitioner was liable to be granted three marks as she belongs to an unemployed family. Petitioner had attached necessary certificate in this regard alongwith her application.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General accepts notice on behalf of respondent Nos.1 to 4 and seeks time to file reply.
Let notice be issued to respondent No.5, returnable for 20.09.2022, on taking steps within three days.
Appointment of respondent No.5 shall be subject to final outcome of the writ petition.
( Sabina ) Judge (Sushil Kukreja) Judge 16th August, 2022 (reena) ::: Downloaded on - 16/08/2022 20:02:38 :::CIS