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Anshul Nanda vs State Of H.P. & Ors
2024 Latest Caselaw 10756 HP

Citation : 2024 Latest Caselaw 10756 HP
Judgement Date : 31 July, 2024

Himachal Pradesh High Court

Anshul Nanda vs State Of H.P. & Ors on 31 July, 2024

Neutral Citation No. ( 2024:HHC:6132 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7500 of 2024 Date of Decision: 31.07.2024.

Anshul Nanda

.

.....Petitioner

Versus

State of H.P. & Ors. .....Respondents

Coram The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. R.L. Verma, Advocate.

For the Respondents: Mr. R.K. Negi, Additional Advocate General, for respondents No. 1 & 2. Ms. Suchitra Sen, Advocate, for respondent No. 3.

Bipin Chander Negi, Judge (oral).

The present petition has been filed by the petitioner

seeking following substantive reliefs: -

"i)That the respondent No. 3 may be directed to reassess the candidature of the present petitioner for the post in issue on the basis of merit secured

by him in the recruitment process against the unfilled/vacant post (Annexure P-1).

ii) That Writ of Certiorari may be issued by quashing rejection list issued by respondent No. 3 (Annexure P-4)."

2. Learned counsel appearing on behalf of respondent No.3

fairly submits that the case at hand is squarely covered by

judgment dated 25.07.2024 passed in Ex. Petition (T) No. 14 of

2024 along-with connected matters.

3. In view thereof, reassessment of candidature of the

petitioner be done. In this respect the petitioner shall appear in

the Office of Administrative Officer of Himachal Pradesh Rajya

Chayan Aayog, Hamirpur, on 06.08.2024 at 11:00 AM.

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

4. In case, the candidate for valid reasons, is unable to

attend the Office of Administrative Officer of Himachal Pradesh

.

Rajya Chayan Aayog, Hamirpur, on aforesaid date, he may

appoint/authorize in writing someone else to attend the Office

along-with original certificates of the petitioner on that day.

5. In view of the aforesaid, the present petition is disposed

of so also the pending application(s), if any.





    July 31, 2024
    (Shamsh Tabrez)
                         r             to   (Bipin Chander Negi)
                                                   Judge










 

 
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