MEERA THAKUR Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) In the preliminary submission of the reply at paras 2 and 3, it is stated as follows:

(3.) It is submitted that in the Recruitment process instituted after the publishing of advertisement in the leading newspaper on dated 29.11.2009 (Attached as Annexure P-2) and was accomplished on dated 21.5.2010 and respondent No.3 was selected. However, inadvertently next advertisement attached as P-8 with the Petition was issued despite the subsisting panel. Scrutiny of the record depicts that the vacancy is available and the panel still exists and the appointment to the post can be offered to the petitioner and the Department as per the finding of the selection committee shall take steps accordingly." 3. Therefore, the writ petition is disposed of directing the respondents to take further steps in terms of the reply, as above, within a period of one month from the date of production of a copy of this judgment by the petitioner.