Dr. Madhu Sharma And Others vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 18054 HP

Himachal Pradesh High Court

Dr. Madhu Sharma And Others vs State Of Himachal Pradesh And Another on 25 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          1109 of 2024
                                                       Decided on: 25.11.2024
Dr. Madhu Sharma and others                                            ... Petitioners

                            Versus

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

For the respondents                  :        Mr. Sumit Sharma, DAG.
Ajay Mohan Goel, Judge                        (Oral)

Learned Deputy Advocate General has informed the

Court that in terms of notification dated 23.11.2024, the petitioners

have been promoted to the post of Associate Professors on regular

basis. In light of said development, as now, no further adjudication

is required in the present petition as the reliefs prayed for by the

petitioners have been granted to them. The writ petition is

accordingly closed and disposed of. Pending miscellaneous

application(s), if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 25, 2024 (narender)

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