Arpan Sharma vs . State Of H.P. And Others A/W
2023 Latest Caselaw 5195 HP

Arpan Sharma vs. State of H.P. and others a/w connected matter.

CWP No.2556 of 2019 with CWP No.2561 of 2019.

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04.05.2023. Present: Mr.Pankaj Thakur, Advocate, for the petitioner (s).

Mr. Anup Rattan, Advocate General with Ms.

Sharmila Patial, Additional Advocate General, Mr. Arsh Rattan, Ms. Priyanka Chauhan, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondent Nos. 1 and 2/State.

Mr. Sanjeev Kumar Motta, Advocate, for respondent No.3-H.P. Staff Selection Commission.

Learned counsel for the respondent-Commission

states that the issue in question is no longer res integra in

view of the detailed judgment rendered by this Court in CWP

No. 7441/2021 case titled Rekha Devi vs. The State of H.P.

and others decided on 02.12.2021.

Confronted with this, learned counsel for the

petitioner(s) prays for an adjournment so as to enable him to

go through the judgment. List on 11.05.2023.

(Tarlok Singh Chauhan) Acting Chief Justice

(Virender Singh) Judge

May 04, 2023.

(krt)