H.P vs State Of Himachal Pradesh Through ...
2022 Latest Caselaw 1663 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                        ON THE 4th DAY OF APRIL, 2022
                                   BEFORE

              HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE




                                                                                                        .
                                       &





                    HON'BLE MR. JUSTICE SANDEEP SHARMA
                     CIVIL WRIT PETITION NO.1939 OF 2022
               Between:-





                 JYOTI KUMARI AGED 39 YEARS WIFE OF SHRI DEVENDER
                 SINGH, RESIDENT OF VILLAGE KOT, P.O. CHUNAHAN,
                 TEHSIL  BALH,  DISTRICT  MANDI,   H.P.  PRESENTLY
                 WORKING AS FEMALE HEALTH WORKER IN HEALTH SUB
                 CENTRE BATWARA, BLOCK ROHANDA, DISTRICT MANDI





                 H.P.
                                                   ...PETITIONER

                 (BY MS. SALOCHNA RANA, ADVOCATE)

                 AND


                 1.           STATE OF HIMACHAL PRADESH THROUGH SECRETARY
                              (HEALTH) TO THE GOVERNMENT OF HIMACHAL
                              PRADESH, SHIMLA.

                 2.           DIRECTOR, HEALTH SERVICES, HIMACHAL PRADESH,


                              KASUMPTI, SHIMLA.

                                                                                                 ...RESPONDENTS




                 (BY MR. AJAY                          VAIDYA,              SR.       ADDITIONAL          ADVOCATE
                 GENERAL)





                 1
                     WHETHER APPROVED FOR REPORTING?
                  This petition coming on for orders this day, Hon'ble Mr. Justice
    Tarlok Singh Chauhan, passed the following :





                                                                  ORDER

Notice. Mr. Ajay Vaidya, learned Senior Additional

Advocate General, appears and waives service of notice on behalf of

the respondents.

2. After arguing for sometime, learned counsel appearing

for the petitioner seeks permission to withdraw the instant petition

with liberty to file fresh petition on the same cause of action.

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

Permission granted. Accordingly, the instant petition is dismissed as

withdrawn, with liberty as prayed for. Pending application(s), if any,

also stands disposed of.

.

( Tarlok Singh Chauhan)

Judge

( Sandeep Sharma ) Judge

4th April, 2022 (CS)