Decided On: 18.11.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 17566 HP

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                               2024:HHC:11662



     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No.           13089 of 2024
                                                   Decided on: 18.11.2024
Lal Hussain and others                                             ... Petitioners

                        Versus

State of Himachal Pradesh and others                                      ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioners     :     Mr. Arun Raj, Advocate.

For the respondents              :        Mr. Pushpender Jaswal, Addl. AG.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Heard learned Counsel for the parties. Taking into

consideration the fact that the petitioners have approached this

Court against the tentative seniority list, therefore, without

expressing any opinion on the merit of the case as the petition is

premature, the same is disposed of with the observation that let the

objections filed against the tentative seniority list by the petitioners

be decided as per law, as expeditiously as possible. Other reliefs

prayed for are left open. Pending miscellaneous applications, if any,

stand disposed of.

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

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