Surender Kumar Vs State Of Himachal Pradesh and others
.... amp; Ors., decided on 13.05.1996, which petition was disposed of by this Court in the following terms:- “Both the petitioners were engaged as daily wage beldars but subsequently they were dis-engaged. According to the petitioners, persons appointed after the petitioners are still in servic ...
High Court Of Himachal Pradesh
Vijay Kumar Juneja Vs State Of Himachal Pradesh
.... eved if the economic offenders who ruin the economy of the State are not brought to book. A murder may be committed in the heat of moment upon passions being aroused. An economic offence is committed with cool calculation and deliberate design with an eye on personal profit regardless of the con ...
High Court Of Himachal Pradesh
Kamlesh Kumar Parmar Vs State of H.P. & Ors
.... Department. That the decision of the respondents to seek recovery of the leave encashment paid to the petitioner for 161 days of earned leave was in accordance with the office memorandum dated 06.07.2020 (extracted earlier). 4(i) Sh. Naresh Kumar & others Vs. State of Himachal Pradesh ...
High Court Of Himachal Pradesh
Shri Ravinder Kumar Vs State of Himachal Pradesh
.... arily has served in District Hamirpur and Una and he served earlier at Nurpur in District Kangra for a stint of one year. Before his transfer to Indora, the petitioner was serving at Una. The distance between Una and Indora is roughly about 80-90 Kms. 6. Though this Court is not oblivious t ...
High Court Of Himachal Pradesh
Vinod Kumar Vs State of Himachal Pradesh and others
.... process of law. 5. At this stage, this Court would like to refer to the judgment of the Hon’ble Supreme Court of India in AIR 1987 Supreme Court 88, in which, Hon’ble the Supreme Court was called upon to consider the effect of withdrawal of a writ petition filed under Article 2 ...
High Court Of Himachal Pradesh
State of H.P. Vs Kamal Bahadur
.... e trial court is illegal or affected by an error of law or fact. If not, the third consideration is whether the view taken by the trial court is a fairly possible view. A decision of acquittal is not meant to be reversed on a mere difference of opinion. What is required is an illegality or perver ...
High Court Of Himachal Pradesh
K.G. Joseph and Ors Vs State Of Himachal Pradesh and Ors
.... s noticed above, respondents had found the payment being made to the employees of laboratory to be without legal sanctity as there was no parallel in any other service of the State Government and was not backed by any service rule. 10. Concededly, petitioners were being paid some share out ...
High Court Of Himachal Pradesh
Dinesh Kumar Negi Vs State Of H.P. & Others
.... 9 only for 2 days in terms of the documents provided by the petitioner. On a query put to learned counsel for the petitioner, he informed the Court that the petitioner is no more serving in the school concerned. 4. A perusal of the rejoinder demonstrates that in rebuttal to the averments ma ...
High Court Of Himachal Pradesh
Pushap Kumar & Others Vs State Of Himachal Pradesh & Others
.... tion of the Govt., all contractual Forest Guards alongwith the petitioners, who had completed two years of continuous services as on 30.09.2021 were regularized by concerned Forest Circle after completing all codal formalities. In Forest Circle Dharamshala, the meeting of screening committee was ...
High Court Of Himachal Pradesh
State Of Himachal Pradesh Vs Sheela Devi & Anr
.... In the case of multiple dying declarations, whether, the first one inspires truth and consistent with the other dying declaration? (xi) Whether, as per the injuries, it would have been impossible for the deceased to make a dying declaration? 63. It is the duty of the prosecution to e ...
High Court Of Himachal Pradesh
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