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High Court Of Himachal Pradesh judgments, 2012

1,698 judgments · page 51 of 85

High Courts22 Mar 2012

Sh. Hakam Ram Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0412

Central Civil Services (Pension) Rules, 1972 — Rule 19, 19(2)Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 5
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High Courts22 Mar 2012

Sh. Braham Dass Vs State of H.P., Director of Elementary Education to the Govt. of H.P., Shimla, Deputy Director Elementry Education, Mandi, District Mandi, H.P. and Principal Govt. S.S.S Tebban, Tehsil Karsog, Distt. Mandi, H.P. Chander Kanta Thakur Vs State of H.P., Director of Higher Education to the Govt. of H.P., Shimla and Principal Govt. Sr. Sec. School Durgapur, Naldehra, Tehsil and District Shimla, H.P.

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0081

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