Vishav Rajan vs H.P. Staff Selection Commission & ...
2022 Latest Caselaw 9803 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 4353 of 2022
                             Date of decision: 23.11.2022




                                                                           .
    ____________________________________________________





    Vishav Rajan                              .....Petitioner
                   Versus

    H.P. Staff Selection Commission & another ...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. Govind Kumar Goel                      and     Mr.
                        r               Shubham Sood, Advocates.

    For the respondents:                Mr. Angrez Kapoor,                Advocate,         for
                                        respondent No. 1.

                                        Ms. Ritta Goswami, Additional Advocate



                                        General, for respondent No. 2.

    A.A. Sayed, Chief Justice (Oral)

Learned Counsel for the petitioner states that

grievance of the petitioner has been redressed. He has placed

on record a copy of the letter dated 22.11.2022.

2. In view of the aforesaid letter, it is expected that

appointment letter is issued to the petitioner within three weeks

from today.

Whether the reporters of Local Papers may be allowedto see the judgment?

3. Accordingly, the petition to stand disposed of.

Pending miscellaneous application(s), if any, also to stand

.

disposed of.

(A.A. Sayed) Chief Justice.

    November 23, 2022                             (Jyotsna Rewal Dua)
     (hemlata)                                           Judge.