GAGANDEEP KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In this Letters Patent Appeal, order dt. 21/8/2023 passed by the learned Single Judge in CWP no.8433 of 2022 is challenged by the appellant herein.

(2.) The appellant was respondent no.4 in the Writ petition.

(3.) The respondent nos.4 to 15 had filed the said Writ petition impleading the appellant and other respondent nos.16 to 23 challenging a Final Seniority List dt. 24/2/2021 in the cadre of Patwaris of District Una in Kangra district whereby the appellant and respondent nos.16 to 23 had been shown as seniors to respondent nos.4 to 15. The background facts