JYOTI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellant's counsel is absent. She was absent even on 24/9/2021.

(2.) We have heard learned counsels for the respondents.

(3.) Aggrieved by the order dtd. 20/12/2012, passed by the learned Single Judge, in CWP No. 6888 of 2011, in holding that the writ petitioner shall cease to work as Secretary to respondent No. 2-Society forthwith, while directing respondent No. 2-Society therein, to commence fresh selection process, the writ petitioner has filed this appeal.