Ranvir Singh Vs Union Of India And Others
.... atment and not to ensure fairness of conclusion. The Court/Tribunal may interfere in the proceedings held against the delinquent if it is, in any manner, inconsistent with the rules of natural justice or in violation of the statutory rules prescribing the mode of enquiry or where the conclusion ...
High Court Of Himachal Pradesh
State Of H.P. & Others Vs Prakarti Bhushan
.... sent for construction of the road through his land. He has also held that there is no cogent explanation given by the respondent that his land was not acquired as per the provisions of Land Acquisition Act, 1894, when the land of similarly situated persons were acquired under the provisions of th ...
High Court Of Himachal Pradesh
Bhanu Pratap Vs State Of Himachal Pradesh And Ors
.... ensure that employees (obviously influential) who have managed to remain posted in the urban areas/cities are posted to rural/remote areas and hard/tribal areas in the transfer season when the transfers are made. The transfer policy should also ensure that people, who are posted in remote/rural a ...
High Court Of Himachal Pradesh
Sunil Kumar And Others Vs State Of Himachal Pradesh And Ors
.... for taking over subject to the approval of the State Public Service Commission or Departmental Screening Committee from the date of taking over. The services of the Principal will be taken over only as Senior most Lecturer of the College concerned subject to the above mentioned proviso. The Gove ...
High Court Of Himachal Pradesh
Dharam Pal Shukla & Ors Vs State Of H.P. & Ors
.... pension with interest at the rate of 9% per annum.” 4. Learned counsel for the petitioners states that the issue raised by the petitioners in the instant petition has already been adjudicated upon in several previous decisions vis (i) in CWP No. 3341 of 2019 (Madan Lal Sharma Vs. State of ...
High Court Of Himachal Pradesh
Nishant Sareen Vs State Of Himachal Pradesh
.... ncerned is subject to speedy or natural decay. There may be other compelling reasons also which may justify the disposal of the property to the owner or otherwise in the interest of justice. The High Court and the Sessions Judge proceeded on the footing that one of the essential requirements of ...
High Court Of Himachal Pradesh
Mamta Kumari Vs State Of H.P. & Anr
.... been appointed against the post of Drawing Master pursuant to office order dated 19.04.2022 on regular basis for all intents and purposes and further this Hon’ble Court may be pleased to issue a Writ of Certiorari quashing the word ‘contract’ from the appointment letter Annexure P-2 and granting ...
High Court Of Himachal Pradesh
Ajay Sharma & Anr Vs State Of H.P. & Anr
.... r directions may kindly be issued directing the respondents to count the service rendered on contract basis for the purpose of granting the Higher Scales/selection scale/ACPS and as qualifying service for pensionary benefits.” Similar petitions bearing CWP Nos.8436, 9953, 10464, 10620/2023 and C ...
High Court Of Himachal Pradesh
Lalita Kumari And Others Vs State Of H.P. And Another
.... dicated upon in CWP No.2004 of 2017 (Taj Mohammad and others Versus The State of Himachal Pradesh and others), decided alongwith connected matter on 03.08.2023. Learned counsel further submits that the petitioners would be content in case the respondents are directed to consider and decide the c ...
High Court Of Himachal Pradesh
Ravinder Kumar Vs State Of H.P And Another
.... n and others, and also with the Judgment in OA No. 1471 of 2016 titled as Tilak Raj versus State of H.P and others.” 2. It is not in dispute that the issue in question stands decided by this Court in LPA No. 165 of 2021, in case titled as State of H.P and another vs. Suraj Mani and others, ...
High Court Of Himachal Pradesh
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!