SUSHMA SUBHASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that now vide Addendum dtd. 25/8/2022, Rule-19 has been added to the Policy and as per the said rule, appeal can be filed before the Additional District Magistrate (ADM) of the District within 15 days of the selection/appointment. In the present case, the result was declared on 28/5/2022. Hence, the petitioner would not be able to avail the benefit of newly added Rule-19.

(3.) Rule-19, provided vide Addendum dtd. 25/8/2022, reads as under:-