Himachal Pradesh High Court
Hitender Kumar Sharma vs State Of H.P. & Others on 9 March, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 4750 of 2012
.
Date of Decision: 9.3.2015
Hitender Kumar Sharma
...Petitioner
Versus
State of H.P. & others
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
________________________________________________________
For the petitioner r : Mr. Subhash Sharma, Advocate.
For the respondents : Mr. Parmod Thakur, Additional
Advocate General with Mr. Neeraj
K. Sharma, Deputy Advocate
General, for the respondent-State.
Per Rajiv Sharma, J (oral)
Mr. Subhash Sharma, Advocate submits that the present lis is squarely covered by the judgment rendered by this Court in Ghanshyam Sharma & another versus State of Himachal Pradesh and others, CWP(T) No. 15858 of 2008, decided on 6.4.2010.
2. If that is so, the present petition is disposed of with a direction to the respondent-State to consider the case of the petitioner also, strictly in view of the principles laid down in the judgment cited hereinabove, within a period of four weeks from today. The pending application(s), if any, are also disposed of.
No costs.
(Rajiv Sharma), Judge March 9, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:43:39 :::HCHP