KARAM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Ms. Priyanka Chauhan, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. The instant petition has been filed for the grant of following reliefs:-

(2.) It is not in dispute that the issue in question is squarely covered by number of judgments of the Hon'ble Supreme Court of India, the latest being The State of Kerala and others vs. Leesamma Joseph, Civil Appeal No. 59 of 2021, decided on 28/6/2021 (Annexure P-11).

(3.) In the given facts and circumstances of the case, we deem it appropriate to dispose of this petition by directing the respondents to consider the instant case in the light of aforesaid judgment and thereafter make necessary amendments in the Recruitment and Promotion Rules, if so required. Ordered accordingly.