Kamna Kumari vs . State Of H.P And
2022 Latest Caselaw 9139 HP

Kamna Kumari vs. State of H.P and

.

another.

CWP No. 4948 of 2022 07.11.2022 Present: Mr. Vinod K. Thakur, Advocate for the petitioner.

Mr. J.S. Guleria, Dy. A.G with Mr. Rajat Chauhan, Law Officer for the respondents- State.

Now that the petitioner has completed his

normal tenure of service in difficult/hard/most

difficult area having served there for three years, i.e.

two winters and three summers, the respondents

are directed to comply with the judgment dated

12.07.2022 within a period of three weeks.

We are informed at the Bar that the

vacancies in the schools opted by the petitioner

have been filled-up. Therefore, the respondents in

addition to the stations already opted by the

petitioner, may consider the case of the petitioner

for posting him in Government Senior Secondary

School, Pairi, District Mandi, H.P.

For compliance, to come up on 28.11.2022.

                                         ( Tarlok Singh Chauhan )
                                                   Judge


             November 07, 2022                ( Virender Singh )
                (naveen)                            Judge