Ramesh Kumar Vs State Of HP And Others
.... wn by Hon’ble Supreme Court of India in Shiv Dass vs. Union of India (2007) 9 SCC 274 and Union of India and others vs. Tarsem Singh, (2008) 8 Supreme Court Cases 648. 5. In Shiv Dass vs. Union of India (supra), Hon’ble Supreme Court has been pleased to hold that the High Court does not ord ...
High Court Of Himachal Pradesh
Dr. Gulshan Kumar Dhiman Vs State of H.P. & Anr
.... m. In short, while Article 14 forbids class discrimination by conferring privileges or imposing liabilities upon persons arbitrarily selected out of a large number of other persons similarly situated in relation to the privileges sought to be conferred or the liabilities proposed to be imposed, i ...
High Court Of Himachal Pradesh
Balwinder Singh alias Chiri Vs State Of Himachal Pradesh
.... circumstances which would entitle him to file the present application. 7. It is a well settled principle of law that when the successive bail application comes before the Court, the Court would be very conscious while considering the same. As held by the Hon’ble Apex Court in State of Maha ...
High Court Of Himachal Pradesh
Kanta Chaudhary Vs State Of Himachal Pradesh And Others
.... dents of not granting the annual increment to the petitioner. 5. Having heard learned counsel for the parties and having gone through the pleadings as well as documents appended therewith as also the judgment of the Hon’ble Supreme Court of India relied upon by the learned counsel for the ...
High Court Of Himachal Pradesh
Vidya Sharma Vs State Of Himachal Pradesh And Others
.... pointment of the petitioner against the post of Shastri, her service on contractual basis as a JBT had no relevance. In other words, while serving as a JBT on contract basis, the petitioner participated in a separate process of direct recruitment against the post of Shastri and she was appointed ...
High Court Of Himachal Pradesh
State of H.P. & Ors Vs Balwant Singh & Ors
.... signation making the petitioners eligible to the benefits of Rule 26(2) of the 1972 Rules. 13. Another undisputed factual aspect of the matter is that the State Government had floated Himachal Pradesh ...
High Court Of Himachal Pradesh
Tarsem Singh Vs State Of Himachal Pradesh And Others
.... f Conservator of Forests, Dharamshala to decide/consider the case of Sh. Tarsem Singh as per recommendation of committee by passing a well-reasoned speaking order. Now therefore, in compliance to the judgment dated 9.10.2023, passed by the Hon'ble High Court of H.P. in CWP No. 3466 of 2023 ...
High Court Of Himachal Pradesh
Sh. Sahil Sharma Vs State Of Himachal Pradesh And Others
.... tate. 9. In light of the said constitutional provision, this Court is of the considered view that the rejection of the case of the petitioner for grant of appointment on compassionate basis, solely on the ground that the petitioner does not possess a bonafide Himachali Certificate, is not a ...
High Court Of Himachal Pradesh
Ramel Chand Vs State Of H.P.
.... t have filed the application through counsel without permission of the Assistant Public Prosecutor, who was conducting the prosecution in the present case. Such an application was not maintainable and could not have been allowed by the learned Trial Court. It was laid down by the Hon’ble Supreme ...
High Court Of Himachal Pradesh
Nisha & Another Vs State Of H.P.
.... to permit another person e.g. next friend, to move the Court in his behalf Similar view was expressed in the Janta Dal's case(supra), and Simarjit Singh Mann v. Union of India and Anr. : 1992 II SLR 231 11. It has not been proved as to how any legal right or right legally protected has bee ...
High Court Of Himachal Pradesh
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