CourtKutchehry.com
High CourtsDivision Bench

Dr. Rajesh Kumar Naryal vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 10 July 2020 · Citation: (2020) 07 SHI CK 0275

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2291 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 127 words

Anoop Chitkara, J

1.

The petitioner, who is working as SDAMO, has come up before this Court seeking his promotion against the available vacancy.

2.

Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the first respondent to decide the representation of the petitioner Annexure P-4, dated 6.6.2020 and all other pending representations, within three weeks. The petitioner is at liberty to approach this Court again, in case he still feels aggrieved and dissatisfied from the outcome of the representation. Pending application(s), if any, are closed.