Decided On: 18.11.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 17564 HP

Himachal Pradesh High Court

Decided On: 18.11.2024 vs State Of Himachal Pradesh & Others on 18 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:11660

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                         CWP No.11787 of 2024
                                         Decided on: 18.11.2024
Keshav Singh Thakur                                   ... Petitioner
                   Versus
State of Himachal Pradesh & others           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner :    Mr. Amrick Singh, Advocate.
For the respondents:            Mr. Rajat Chauhan, Law Officer, for
                                respondent No.1-State.
                                Mr. Ramesh Chand Sharma, Advocate, for
                                respondent No.2.
Ajay Mohan Goel, Judge (Oral)

Learned counsel for the respondent-University has

placed on record the instructions in light of the observations that

were made by the Court in the previous order.

2. Learned counsel for the petitioner, at this stage, prays

that the petitioner may be permitted to withdraw the petition, but

with liberty to file a fresh petition on the same cause as well as with

liberty to challenge the Recruitment & Promotion Rules, wherein

certain feeder posts have been added for promotion to the post of

Junior Technician.

3. The petition is permitted to be withdrawn, with liberty,

as prayed for. Pending miscellaneous applications, if any, also stand

disposed of.

(Ajay Mohan Goel) Judge November 18, 2024 (Rishi)

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