Himachal Pradesh High Court
Smt. Parmila Devi vs State Of Himachal Pradesh And Others on 21 November, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 8062 of 2022
Decided on: 21st November, 2022
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.
Smt. Parmila Devi ....Petitioner.
Versus
State of Himachal Pradesh and others ....Respondents.
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Coram
The Hon'ble Mr. Justice A.A. Sayed, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting? 1
For the petitioner: Mr. Servedaman Rathore,
Advocate
For the respondents: Mr. Ashok Sharma, Advocate
General with Ms. Ritta Goswami,
Additional Advocate General for
respondent Nos. 1 to 6/State.
A.A. Sayed, Chief Justice (oral)
After arguing for some time, the learned counsel for the petitioner, on instructions, seeks leave to withdraw the petition. The petition is allowed to be withdrawn.
2. On the request of the learned counsel for the petitioner and since the petitioner is serving as Anganwadi Worker w.e.f 19.03.2020, we direct that if the petitioner is 1 Whether reporters of Local Papers may be allowed to see the judgment?
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3. Subject to above, the petition to stand disposed of .
alongwith pending miscellaneous application(s), if any.
(A.A. Sayed)
Chief Justice
November 21, 2022
to (Jyotsna Rewal Dua)
(priti) Judge
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