Santosh Kumari vs State Of H.P. And Others
2023 Latest Caselaw 15204 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.5945 of 2023 Date of Decision: 03.10.2023 __________________________________________________________

.

Santosh Kumari .......Petitioner

Versus State of H.P. and others ... Respondents __________________________________________________________

Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. Ajay Kumar Dhiman, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Ravi Chauhan, Deputy Advocate

General.

_________________________________________________________

Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner seeks

permission to withdraw the present petition.

2. Ordered accordingly.

3. Since there is nothing on record to suggest that transfer

order came to be issued on the request of the petitioner, she shall be

entitled for joining time as well as TTA.

(Sandeep Sharma), Judge October 03,2023 (shankar)

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