Hem Lata vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 10590 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.4731/2023 Date of Decision: 28th July, 2023.

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      Hem Lata                                                   .....Petitioner.
                                         Versus

      State of Himachal Pradesh & Others.                        .....Respondents.





      Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the Petitioner: Ms. Sheetal Vyas, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Addl. AG. and Ms. Seema r Sharma, Dy. AG.

Jyotsna Rewal Dua, Judge

Learned Additional Advocate General placed on record copy

of office order dated 27.07.2023, indicating that the petitioner has now

been adjusted at GMS, Purana Bazaar, Sundernagar, Mandi, H.P. against

vacancy.

2. In view of the office order, the relief prayed for by the

petitioner stands granted to her. Therefore, the writ petition has become

infructuous and stands disposed of accordingly.

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

disposed of.

Jyotsna Rewal Dua Judge

28th July, 2023 (shivender)

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