Himachal Pradesh High Court
Priyanka Thakur vs State Of Himachal Pradesh And on 1 July, 2022
Bench: Amjad Ahtesham Sayed, Ajay Mohan Goel
Priyanka Thakur Versus State of Himachal Pradesh and others CWP No.4270 of 2022 .
01.07.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Adarsh K. Sharma, Additional Advocate General, for the respondents.
CWP No.4270 of 2022 and CMP No.8491 of 2022 Notice. Mr. Adarsh K. Sharma, learned Additional reply.
r to Advocate General waives service of notice on behalf of the respondents. He seeks and is granted two weeks' time to file Having heard the learned counsel for the petitioner, by way of ad-interim, we direct that the petitioner may be permitted provisionally to sit in the written examination for the post of Constables, which is scheduled to be held on 3rd July, 2022.
We make it clear that the petitioner would not be entitled to claim any equity.
List after two weeks.
CMP No.8492 of 2022The application is disposed of with a direction to the applicant/petitioner to file translated copies of vernacular documents, in issue, within a period of four weeks from today.
(A.A. Sayed) Chief Justice (Ajay Mohan Goel) Judge July 01, 2022 (Bhardwaj) ::: Downloaded on - 01/07/2022 20:06:28 :::CIS