Decided On: 10.03.202 vs State Of H.P. And Others
2021 Latest Caselaw 1977 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 1237 of 2020




                                                                                   .

                                                                  Decided on: 10.03.2021
                 Dr. Lata Rani                                            ...Petitioner.
                                               Versus





            State of H.P. and others                 ...Respondents.
    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
               Whether approved for reporting? 1 No

               For the Petitioner:                Mr. Adarsh K. Vashista, Advocate.

               For the Respondents:               Mr.    Ajay   Vaidya,  Senior  Additional
                                                  Advocate General, for respondents No. 1
                                                  and 2.
                                                  Mr.    Vikrant   Thakur,   Advocate,  for



                                                  respondent No.3­Himachal Pradesh Public
                                                  Service Commission.
                                                  Mr. Ramakant Sharma, Advocate, for




                                                  respondent No.4.
                                                  None for respondent No.5.
               _________________________________________________________





               Justice Tarlok Singh Chauhan, J.(Oral)

Since the selected candidate i.e. respondent

No.4 has not joined at Shri Lal Bahadur Shastri

Government Medical College & Hospital ( for short

'SLBSGMCH') Mandi at Ner Chowk, H.P., therefore, the

present writ petition is disposed of with a direction to

the respondents to consider and decide the claim of the

Whether reporters of the local papers may be allowed to see the judgment? yes

petitioner, who being next in merit, for appointment to

the post of Assistant Professor (Microbiology) in

.

SLBSGMCH, Mandi at Ner Chowk, in accordance with

law. Needful be done within a period of two weeks from

today.

2. Pending miscellaneous application(s), if any,

also stands disposed of.

(Tarlok Singh Chauhan) r Judge

(Chander Bhusan Barowalia) 10 March, 2021.

th Judge (GR)