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Hari Mohan Sharma vs H.R.T.C. & Another

High Court Of Himachal Pradesh · Decided on 5 November 2020 · Citation: (2020) 11 SHI CK 0068

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4012 Of 2020
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Judgment

5 paragraphs · 144 words

Anoop Chitkara, J

1.

The petitioner, who is working as Technician Grade-III (Carpenter) with Deputy Divisional Manager (Technical), HRTC, Tara Devi, Shimla, H.P., has come up before this Court seeking a direction to the respondents to promote him against the post of Technician Grade-II (Senior Carpenter), w.e.f. 1.1.2018, with all consequential benefits. In this regard, the petitioner has filed representation, which is still pending before the authorities concerned.

2.

Notice. Mr. Vikas Rajput, Advocate appears and accepts service of notice on behalf of the respondents.

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 direction to the respondent/authorities concerned to decide the representation of the petitioner, Annexure P-3, dated 01.06.2020, in accordance with law, within three months from today. Pending application(s), if any, is closed.