Himachal Pradesh High Court
Kuldeep Dogra & Ors. vs . State Of H.P. on 2 November, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua
Kuldeep Dogra & Ors. Vs. State of H.P. .
CWP No. 3120/202102.11.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates of General, Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocates General, for the respondent-State. Mr. Onkar Jairath, Advocate, for the applicant/proposed respondents.
rt CMP No.13679/2023 This application is filed by the applicants to get impleaded in the writ petition stating that they would be affected parties in the event relief is granted to the writ petitioners/non-applicants. Learned counsel for the non-
applicants/writ petitioners states that he has no objection for impleadment of these applicants/proposed respondents.
Accordingly, the application is allowed and applicants are impleaded as respondents no.2 to 5 in the array of parties.
Application stands disposed of.
CWP No. 3120/2021Learned counsel for the impleaded respondents states that he is adopting the reply filed by the respondent/State in the matter.
Learned counsel for the petitioners shall produce on the next date of hearing the precedents on the continuance of the ::: Downloaded on - 02/11/2023 20:36:52 :::CIS birth-mark of 'headmaster' or 'lecturer' after the persons holding the said position get promoted to the post of Principal .
for the purpose of consideration for promotion to the post of Deputy Director (Education).
List on 13.12.2023.
of
( MS. Ramachandra Rao )
rt Chief Justice
( Jyotsna Rewal Dua )
Judge
2nd November, 2023(rohit)
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