Vijay Kumar & Ors Vs State Of H.P. & Anr
.... as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., with connected matter on 3.08.2023. He further submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in time bound manner in light of judgment ibid. 4. Acc ...
High Court Of Himachal Pradesh
Avinash Kumar Vs State Of HP & Ors
.... ge, rather, petition at hand can be disposed of by issuing directions to respondents to consider the request forwarded by AC to DC Kinnaur at Reckong Peo to General Manager HPPCL in a time bound manner strictly in terms of Clause 6 of the Agreement. 4. Mr. Vishal Panwar, learned Additional ...
High Court Of Himachal Pradesh
Sushil Kumar Vs State Of H.P. & Others
.... transfer was effected as there was an approved proposal to transfer one Sh. Ranbir Singh, Panchayat Secretary from Gram Panchayat, Bajga to Gram Panchayat, Burma Papri vice the petitioner. 4. It is not in dispute that the petitioner was posted in Gram Panchayat, Burma Papri on 15.06.2022. ...
High Court Of Himachal Pradesh
Ram Singh Verma & Ors Vs State Of H.P. & Ors
.... counsel for the petitioners that issue akin to the one raised in the instant petition has already been decided by this Court vide judgment dated 01.12.2022, passed in CWP No. 7359 of 2021, titled as Amita Gupta Vs. State of H.P. & Ors. He has further submitted that the petitioners herein sh ...
High Court Of Himachal Pradesh
Hem Raj Sharma Vs H.P. University And Another
.... petition is squarely covered by a judgment passed by this Court on 22nd March, 2024 in CWP No.7376 of 2023, titled as H.P. Secretariat & other Affiliated Pensioner Welfare Association vs. State of H.P. & Ors. 4. He submits that the petitioner in the instant petition shall be satisf ...
High Court Of Himachal Pradesh
Lachhi Ram Kashyap Vs Arun Sain
.... bedience to the procedural aspects of law. He further submits that since he cannot rewind the clock for the petitioner, it will be sufficient in case directions are issued to learned Executing Court to strictly adhere to the principles of law as enshrined in the Code of Civil Procedure, more par ...
High Court Of Himachal Pradesh
Madan Lal Vs HRTC & Ors
.... by a judgment passed by this Court on 22nd March, 2024 in CWP No.7376 of 2023, titled as H.P. Secretariat & other Affiliated Pensioner Welfare Association vs. State of H.P. & Ors. 3. He submits that the petitioner in the instant petition shall be satisfied, at this stage, in case t ...
High Court Of Himachal Pradesh
H.P. Housing And Urban Development Authority And Others Vs Nisha Sharma And Another
.... sons, several orders appear to have been passed by this Court, granting relief of regularization in the post in which they were working, i.e. Salochana Verma vs. Himuda Housing and Urban Development Authority, Santosh Chauhan vs. Himachal Pradesh Housing and Urban Development Authority and other ...
High Court Of Himachal Pradesh
M/S Elecmech Engineers, Govt. Contractor Vs Ropeways And Rapid Transport System & Anr
.... In the supplementary affidavit filed today by the respondents, it is admitted that in Annexure R-1, it is wrongly mentioned that the copies of the documents have not been supplied by all the bidders as per Condition no.19, and it is now clarified that only one bidder Sh. Karan Dutta has not done, ...
High Court Of Himachal Pradesh
National Hydroelectric Power Corporation. Ltd. & Another Vs Raj Paul Rana & Others
.... quirement of possessing minimum qualification of Graduation is confined to those seeking promotion to the Executive post E-I from the Supervisory cadre in the Finance & Accounts cadre and Personnel & Administration cadre only, but the respondent was not in those two cadres and was formin ...
High Court Of Himachal Pradesh
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