Kamal Singh Vs State Of H.P. And Ors
.... tment.” 3. Accordingly, pursuant to the instructions imparted by respondent No.2, the department cancelled the appointment of the petitioner, constraining him to file the instant petition. 4. It is vehemently argued by Ms. Shubh Mahajan, learned counsel for the petitioner that respond ...
High Court Of Himachal Pradesh
Oriental Insurance Company Ltd Vs Master Abhay And Others
.... accordingly. However, it is made clear that insofar as findings on all other issues except Issue No.5, are concerned, the same will not be interfered with in any manner whatsoever by learned Tribunal below and only fresh findings shall be rendered on Issue No.5, that too by permitting the appella ...
High Court Of Himachal Pradesh
M/S JP Power Grid Limited And Anr Vs Meena Ram
.... o occasion for it to take cognizance of the same, but he fairly submitted that on account of disposal of the petition, without bringing on record the LRs of the deceased, entire proceedings stand vitiated. 4. Since it is not in dispute that sole petitioner had expired during the pendency o ...
High Court Of Himachal Pradesh
Rashpal Singh Vs State Of H.P. & Ors
.... ected to decide the representation of the petitioner at the earliest. 4. Prayer being innocuous is not opposed. 5. It has transpired that the petitioner while making representation vide Annexure P-1, has provided the station of his choice, which are in one district only, whereas, the ...
High Court Of Himachal Pradesh
Jeet Singh Vs State Of H.P. & Another
.... s State of H.P. and Others’, and now affirmed by Hon’ble Supreme Court. He further submits that the petitioner shall be content at this stage in case respondent No.2 is directed to consider and decide the case of the petitioner in light of the judgment passed in Smt. Sheela Devi’s case (supra) i ...
High Court Of Himachal Pradesh
Babu Ram & Ors Vs Dr. YS Parmar University Of Horticulture & Forestry & Ors
.... nt Ram & Ors. versus Dr. YS Parmar University of Horticulture & Forestry & Ors.’ He further submits that the petitioners shall be content at this stage in case the respondents are directed to consider and decide the case of the petitioners in light of the judgment passed in Anant Ram ...
High Court Of Himachal Pradesh
Jodh Singh Vs Himachal Road Transport Corporation & Anr
.... titled as ‘Nek Ram vs. State of Himachal Pradesh & Ors.’. He further submits that the petitioner shall be content at this stage in case respondents are directed to consider and decide the case of the petitioner in light of the judgment passed in Nek Ram’s case (supra) in a time bound manner ...
High Court Of Himachal Pradesh
Madan Lal Vs Pandati Devi (Deleted) And Ors
.... ing the file of a decided matter between the parties till final disposal of the suit. 3. Learned Trial Court has rejected the prayer by observing that no purpose would be solved by retaining the file of a decided matter and if required it could be requisitioned at any time. 4. There i ...
High Court Of Himachal Pradesh
Manoj Awasthi Vs State Of H.P. And Ors
.... espondent No. 4 has placed on record a communication, which reveals that the petitioner has already been appointed as Nodal Officer for Model Polling Station to be set up in 20- Baijnath Assembly Constituency and as such, his services are required for conduct of election by respondent No. 4. ...
High Court Of Himachal Pradesh
Mahender Singh Vs State Of Himachal Pradesh And Others
.... till he attains the age of 60 years and the respondents may further be directed to release all the consequential benefits to the applicant with upto date interest @ 12% per annum.” 2. The parties are ad idem that the issue in question has been decided by the learned Full Bench of this Cou ...
High Court Of Himachal Pradesh
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