Akshay Vrat Vs State Of H.P. & Ors
.... tent in case the respondents are directed to consider the case of the petitioner in time bound manner in light of judgment ibid. 3. Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall conside ...
High Court Of Himachal Pradesh
Pankaj Vardhan Vs State Of H.P. And Ors
.... o avail appropriate remedy.” 4. In compliance to order dated 07.01.2023, passed by this Court, the competent authority issued impugned order (Annexure P-2), dated 30.01.2023 and rejected the claim of the petitioner on the ground that the petitioner was not posted at a station which could b ...
High Court Of Himachal Pradesh
Kaur Chand & Ors Vs State Of H.P. & Ors
.... he respondents are directed to consider the case of the petitioners in time bound manner in light of judgment ibid. 3. Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioners. It is directed that respondents shall consider the case o ...
High Court Of Himachal Pradesh
Veer Singh And Anr Vs State Of Himachal Pradesh And Ors
.... tails placed on record by the petitioners, Mr. Kahol, learned Additional Advocate General, states that complaint was lodged on 28.4.2024, and as such, he has reason to presume and believe that action, if any, must have been taken against the culprits and if not, same shall be taken expeditiously ...
High Court Of Himachal Pradesh
Kamla Devi Vs Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya, Palampur & Another
.... his life time, Shri Dhani Ram never raised the issue of switching over from CPF-cum-Gratuity Scheme to GPF-pension-cum-Gratuity Scheme. That being the case, after the death of Shri Dhani Ram, the widow of Shri Dhani Ram is entitled for the family pension which flows from whatever scheme had bee ...
High Court Of Himachal Pradesh
Pankaj Gautam And Ors Vs State Of Himachal Pradesh
.... er submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in a time bound manner in light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, the petition is disposed of by directing respondent No. ...
High Court Of Himachal Pradesh
Rattan Lal Vs HRTC & Ors
.... etitioner in a time bound manner in the light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case ...
High Court Of Himachal Pradesh
Ajeet Khan Vs HRTC & Ors
.... etitioner in a time bound manner in the light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case ...
High Court Of Himachal Pradesh
Ram Lal Vs State Of H.P. And Ors
.... directed to consider the case of the petitioner in a time bound manner in light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, the petition is disposed of by directing respondent No. 2 to consider and decide the case of the petitioner in light of the judgm ...
High Court Of Himachal Pradesh
Tilak Raj Vs State Of H.P. & Ors
.... the challenge therein was confined only to the question of back wages to persons, who were converted to daily wage status and not those whose services already stood regularized and were conferred the further benefits of regularization from an anterior date. 10. In such circumstances, the o ...
High Court Of Himachal Pradesh
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