Dr. Rajeev Sandal Vs State Of H.P. & Ors
.... ts No.1 to 3 in the very first instance, the same has not only been delayed but has been refused without any lawful reason. The consequence has been that respondent No.4 AIIMS Bilaspur has communicated to the petitioner that his selection shall be treated as cancelled. No delay or lapse can be a ...
High Court Of Himachal Pradesh
United India Insurance Co. Ltd Vs Leela Wati And Others
.... is no challenge to the aforesaid findings on behalf of the claimants, yet this Court in exercise of powers under Order 41 Rule 33 of the Code of Civil Procedure has jurisdiction to set-aside the erroneous or perverse findings. Keeping in view the above background and also for vindication of the ...
High Court Of Himachal Pradesh
Hem Singh Vs State Of Himachal Pradesh & Another
.... d clubbed with his seniority as per the seniority the applicant had been serving under till his retirement. d) The respondents be directed to release/grant all service benefits in the same as if the applicant had not got retired from his service e.g. seniority, increments, medical benefits, ...
High Court Of Himachal Pradesh
M/s Vardhaman Ispat Udyog Vs HPSEB Ltd. & Anr
.... ntment of an incompetent person to adjudicate legal matters can be challenged as ultra vires being contrary to the intendment. [12] No doubt jurisdiction is vested in this Court under Arts. 226 and 227 of the Constitution to set right injustice, mistakes in proceeding before the consolidat ...
High Court Of Himachal Pradesh
Ram Bihari Singh Rohela Vs State Of H.P. & Others
.... 2019, titled as K.P. Nayar vs. State of H.P. and another, decided on 01.09.2020 (Annexure P2). He has drawn the attention of the Court to the reply filed by respondents No.1 to 3 and submitted that they also have not denied the fact that the prayer made by the petitioner is covered by the judgm ...
High Court Of Himachal Pradesh
Dinesh Kumar Vs State Of H.P And Anr
.... 12. The primary consideration at the stage of framing of charge is the test of the existence of a prima facie case, and at this stage, the probative value of materials on record need not be gone into. This Court by referring to its earlier decisions in the State of Maharashtra v. Som Nath Th ...
High Court Of Himachal Pradesh
Dandu Ram & Another Vs Krishan Chand & Another
.... Appellate court. Therefore, there is no bar against the applicants seeking implementation of the order. 8. Therefore, this Court finds merit in the application and the same is allowed with special costs of Rs. 2,000/-. Accordingly the respondents are directed to remove the railing installe ...
High Court Of Himachal Pradesh
Deepak Mankotia Vs State Of Himachal Pradesh And Others
.... llenged on the ground that neither there was any inquiry in accordance with the provisions of the Act and Rules nor the prior permission of the Assistant Registrar was sought before issuing the order of termination. The allegations of irregularity, illegality much less mis-appropriation levelled ...
High Court Of Himachal Pradesh
Naveen Kumar Vs State Of Himachal Pradesh
.... ir house for the purpose of Pooja; around 1:30 p.m. their neighbour Santosh pulled down the tarpaulin placed over the Ishta Deva and threw the same in the courtyard; when her sister-in-law saw Santosh committing the said act she went to the back of the house and the younger sister of the complai ...
High Court Of Himachal Pradesh
Shaman Kumar Vs Imachal Pradesh University And Another
.... .e.f. 1st March, 2020 with interest in view of the Judgment dated 18.10.2022 passed by Hon'ble High Court in CWPOA No. 208/2020 titled Durga Ram & others Versus H.P. University & another while issuing writ in the nature of mandamus.” 3. Learned Counsel for the petitioner has submitt ...
High Court Of Himachal Pradesh
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