Luxmi Devi vs State Of Himachal Pradesh & Ors
2022 Latest Caselaw 11388 HP

                   THE HIGH COURT OF HIMACHAL PRADESH
                             AT SHIMLA

                                                                     CWP No. 8788/2022




                                                                                      .
                                                                  Decided on: 22.12.2022





    Luxmi Devi                                                              ....Petitioner

                                                 Versus





    State of Himachal Pradesh & Ors.             ....Respondents.
    ..........................................................................................
    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. A.K. Gupta, Advocate.

    For the respondents:                     Mr. Anup Rattan, Advocate General with Mr,
                                             Adarsh Sharma, Additional Advocate
                                             General.



    A. A. Sayed, Chief Justice (Oral)

Learned counsel for the petitioner seeks leave to

withdraw the present writ petition with liberty to make a

representation to respondent No.2-Director of Health Services for

promotion to the grade of Senior Assistant, in light of the judgment

dated 21.03.2022 of this Court in CWP No.297/2021 (Bhim Singh

Vs. State of H.P. & Ors).

2. Accordingly, the writ petition is allowed to be withdrawn

with liberty, as prayed. In case, the representation is made by the

petitioner within two weeks from today, the same shall be decided by

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

respondent No.2 by passing a speaking order not later than eight

weeks from the date of receipt of the representation. Pending

.

miscellaneous application(s), if any, also to stand disposed of.

(A. A. Sayed)

Chief Justice

( Jyotsna Rewal Dua ) Judge

22nd December, 2022(rohit)