Nisha Devi vs Sh. Rajiv Sharma And Others
2021 Latest Caselaw 1044 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                           COPC No.280 of 2020
                              Decided on: 10th February, 2021
    ____________________________________________________________




                                                                         .
    Nisha Devi                                      .....Petitioner





                                              Versus





    Sh. Rajiv Sharma and others                  .....Respondents
    _____________________________________________________________
    Coram
    Ms. Justice Jyotsna Rewal Dua, Judge





    1 Whether approved for reporting?
    ______________________________________________________
    For the petitioner:                       Mr. K.S. Thakur, Advocate.
    For the respondents:                      Mr. Hemant Vaid & Mr. Arvind

                                              Sharma,      Additional   Advocates

                                              General with Mr. Raju Ram Rahi &
                                              Mr. Amit Dhumal, Deputy Advocates
                                              General, for respondents No.1 and 2.
                                              Mr. Surender Verma, Advocate, for


                                              respondent No.3.
                                              (Through Video Conference)




    Jyotsna Rewal Dua, Judge (Oral)

In compliance to order dated 05.02.2021, Mr.

Raju Ram Rahi, learned Deputy Advocate General has placed

on record written instructions dated 9th February, 2021, the

gist of which is that respondent No.3, i.e. Registrar, H.P.

University, has been directed by the State to declare the

result of the post of Computer Programmer, which was

Whether reporters of Local Papers may be allowed to see the judgment?

advertised on 08.02.2017 and to offer appointment, if found

selected, after observing codal formalities vide letter No.EDN-

A-KHA(15)-17/18-Pt-I, dated 06.02.2021.

.

2. Learned Standing Counsel for respondent No.3

has filed compliance affidavit stating therein that in

compliance to the directions of the Court, the appointment

letter has been issued to the petitioner to the post of

Computer Programmer on contract basis on 09.02.2021.

In view of this, judgment dated 14.10.2020 stands

complied with. The contempt petition is accordingly disposed

of, so also the pending miscellaneous application(s), if any.

Notices discharged.

                                                Jyotsna Rewal Dua
    February 10, 2021                             Vacation Judge




          (Mukesh)