LAWS(HPH)-2023-3-92

LATA KUMARI Vs. STATE OF HIMACHAL PRADESH

Decided On March 21, 2023
Lata Kumari Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Notice. Mr. Ramakant Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) The instant petition has been filed for grant of the following substantive reliefs:

(3.) It is only on 14/10/2022 that the petitioner was promoted to the post of Ward Sister and ordered to be posted at Super Speciality Hospital, Chamyana, District Shimla.