Anjna Kumari And Others Vs State Of H.P. And Others
.... ed to the respondents/competent authority to consider and decide the respective cases of the petitioners for redressal of their grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned Additional Advocate General is not averse to this prayer ...
High Court Of Himachal Pradesh
Ranjeet Singh Vs State Of H.P. And Ors
.... espondents are going to deduct the recovery amount from the salary of the applicant may kindly be quashed and set aside in the interest of justice.” 2. Learned Additional Advocate General has placed on record instructions dated 25.05.2024, which go to indicate that recovery notice dated 18. ...
High Court Of Himachal Pradesh
Ishant Vs State Of H.P & Ors
.... to be noted that in case, the petitioner has unconditionally accepted his appointment, then now this issue may not be open for consideration. 3. Since claim of the petitioner relates to the year 2019, however, he has been given appointment in the year 2022, we deem it appropriate to dispos ...
High Court Of Himachal Pradesh
Gopal Rawat Vs State Of Himachal Pradesh And Anr
.... iment in quashing the FIR in issue, as the dispute inter se the parties stand amicably resolved. 6. From a perusal of Section 320 of the Code of Criminal Procedure, it is evident that in so far as Sections 419 and 500 of the Indian Penal Code are concerned, the same are compoundable. Howeve ...
High Court Of Himachal Pradesh
Ravinder Kumar And Others Vs HRTC & Anr
.... ecision of the tribunal was dismissed by a Division Bench of this Court on 07.11.2023. Special Leave Petition (C) Diary No(s). 50794 of 2023, field by the HRTC against the judgment dated 07.11.2023, passed in CWP No. 8670 of 2023, was dismissed by the Hon’ble Apex Court on 25.01.2024. The ...
High Court Of Himachal Pradesh
Vinod Kumar Vs State Of Himachal Pradesh And Ors
.... 3/2018 titled as State of Himachal Pradesh and others vs. Villam Singh, decided on 26.11.2018, which judgment has now attained finality, with the dismissal of Special Leave to Appeal (C) No(s). 19103/2019, on 09.08.2019, that was preferred by the State of Himachal Pradesh and others. 3. In ...
High Court Of Himachal Pradesh
Dr. Abhishek Negi & Others Vs State Of H.P. & Others
.... n rural and remote areas was (a) eligibility for Post Graduation, (b) differential pay structure and (c) provision of incentives for rural areas. Different regions of the State have been classified into rural, difficult and most difficult areas as under:- Rural Areas Difficult Areas Most D ...
High Court Of Himachal Pradesh
Pradeep Kumar Gupta & Anr Vs State Of H.P. & Ors
.... . Learned counsel for the petitioners states that the petitioners would be content if the respective cases of the petitioners are considered by the respondents in light of the aforesaid judgment. Learned Addtional Advocate General has no objection to this prayer. 4. Having regard to above s ...
High Court Of Himachal Pradesh
Padam Nabh Vs State Of H.P. & Anr
.... ed in CWP(T) No. 5759 of 2008 (Subhash Chand and another Vs. State of H.P. and others). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondents in light of the aforesaid judgment. Learned Additional Advocate Gen ...
High Court Of Himachal Pradesh
Kanta Devi Vs State Of H.P. & Ors
.... years i.e. on 31.03.2009. Learned counsel for the petitioner submitted that the petitioner’s husband ought to have been retired on 31. 03.2009 in view of the law laid down in Baldev Vs. State of Himachal Pradesh & Ors., Latest HLJ 2022 (HP) (1)151. Further submission is that by applying ...
High Court Of Himachal Pradesh
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