Himachal Pradesh High Court
Shri Ashok Kumar vs Hrtc & Others on 7 October, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 4111 of 2015
Date of Decision: 7.10.2015
.
Shri Ashok Kumar .....Petitioner.
Versus
HRTC & others ....Respondents.
Coram:
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
of
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Varun Thakur, Advocate.
For the Respondents:
rt Mr. Raman Jamalta, Advocate.
Rajiv Sharma, J (oral)
Learned counsel for the petitioner submits that the present lis is squarely covered by the judgment dated 17.7.2014, rendered by this Court in Nek Ram versus State of H.P & others, in CWP No. 3050 of 2014.
2. Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner, within a period of six weeks from today, strictly in view of the principles laid down in the judgment cited hereinabove. The pending application(s), if any, are also disposed of. No costs.
( Rajiv Sharma), Judge.
October 7, 2015 ( Sureshwar Thakur ),
(priti) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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