Decided On: 18.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 14119 HP

Himachal Pradesh High Court

Decided On: 18.09.2024 vs State Of Himachal Pradesh And Others on 18 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                     2024:HHC:8751




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP     No. 431 of 2024




                                                                         .
                                                     Decided on: 18.09.2024





      Monika Verma                                                           ....Petitioner

                       Versus





      State of Himachal Pradesh and others                                ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner    :    Mr. Ankush Dass Sood, Senior
                                 Advocate with Mr. Narender Singh
                                 Thakur, Advocate.

      For the respondent            :       Mr. Pushpender Jaswal, Addl. AG.

      Ajay Mohan Goel, Judge                (Oral)

Learned Additional Advocate General has placed

on record instructions dated 16.09.2024, imparted by the Mission Director, National Health Mission and in terms

thereof, the Court stands apprised that the grievance of the

petitioner stands redressed as the name of the petitioner will be sponsored to undergo necessary Bridge Course that is to

be conducted by IGNOU in the month of January, 2025, to render her eligible for the post of Community Health Officer. In the light of said development, these proceedings are closed. Notice discharged.

                                                              (Ajay Mohan Goel)
      Sept. 18, 2024                                                 Judge
          (narender)




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