Dinesh Kumar & Ors Vs State Of H.P. & Ors
.... ther submits that the judgment passed in LPA No.21 of 2013 has already been implemented by the State Government. 4. He submits that the petitioners in the instant petition shall be satisfied, at this stage, in case time bound directions are issued to respondent No.2 to consider and decide t ...
High Court Of Himachal Pradesh
Meena Chauhan & Ors Vs State Of H.P. & Ors
.... case of the petitioners in a 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 of the petitioners in light of judgment pas ...
High Court Of Himachal Pradesh
Jai Singh Vs HRTC And Ors
.... 4. 2. Accordingly, the writ petition is disposed off on the basis of the ratio laid down in the aforesaid judgment. 3. Consequently, the respondents are directed to pay all retiral benefits to the petitioner within a period of six months from today. However, it is made clear that in c ...
High Court Of Himachal Pradesh
Vinod Kumar Vs State Of H.P. And Others
.... SSS, Mehridhar, District Mandi, without TTA and joining time, on the abasis of a DO Note issue by respondent No. 4. 3. On a query put to learned Counsel for the petitioner as to what is the stay of the petitioner are the present place of posting, he apprised the Court that though stay of th ...
High Court Of Himachal Pradesh
Justice Arun Kumar Goel (Retd.) Vs State Of Himachal Pradesh &Anr
.... rvices and other Persons who are governed by the All India Services (Medical Attendance ) Rules and some other categories ( Note-2 thereto). 45. For the same reasons that the Policy dt.21.6.2008 framed by the State of Himachal Pradesh for it’s employees cannot apply to retd. High Court Judg ...
High Court Of Himachal Pradesh
Reeta Devi & Ors Vs State of H.P. & Ors
.... nd manner in the light of judgments ibid. 3. Prayer being innocuous is not opposed. Accordingly, the instant 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 of the petitioners in light ...
High Court Of Himachal Pradesh
Kamlesh Kumari Vs State Of H.P. & Others
.... s suffering 75% permanent disability and in absence of the parents, he is completely dependent upon the petitioner. 3. Learned counsel for the petitioner has submitted that the petitioner shall be content in case she is permitted to submit a representation to the competent authority and th ...
High Court Of Himachal Pradesh
Tirtha Nand Sharma & Anr Vs State Of H.P. & Ors
.... nd manner in the light of judgments ibid. 3. Prayer being innocuous is not opposed. Accordingly, the instant 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 of the petitioners in light ...
High Court Of Himachal Pradesh
Mohit Vs State Of H.P. & Another
.... oduce such certificate, the impugned order dated 7.10.2022 came to be passed. 3. The issue with respect to requirement of bonafide Himachali certificate in cases of appointment on compassionate ground is no more res-integra and has been adjudicated upon and answered by a Division Bench of t ...
High Court Of Himachal Pradesh
Subhash Projects & Marketing Limited And Another Vs State Of Himachal Pradesh And Others
.... ation and Conciliation Act, 1996, reads as under:- “[(2) Where, before the commencement of the arbitral proceedings, a Court passes an order for any interim measure of protection under sub-section (1), the arbitral proceedings shall be commenced within a period of ninety days from the date o ...
High Court Of Himachal Pradesh
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