BANDANA KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioners by way of instant review petition have prayed for reviewing the common judgment dtd. 22/3/2023, passed by this Court in LPA No. 168 of 2022, LPA No. 154 of 2022 and CWP No. 6930 of 2022.

(2.) Review petitioners were not party to any of the aforesaid proceedings.

(3.) By two separate writ petitions i.e. CWP No. 2765 of 2019 titled as Intzar and others vs. State of H.P. and others and CWP No. 3077 of 2020 titled as Sandeep Kumar and others vs. State of H.P. and others, challenge was laid to communication dtd. 8/8/2019, issued by Principal Chief Conservator of Forests, H.P., on the ground that the communication/instructions dtd. 8/8/2019 were against statutory Recruitment and Promotion Rules. Both the writ petitions were dismissed by the learned Single Judge by a common judgment dtd. 22/8/2022. The communication dtd. 8/8/2019 was held to be valid.