Himachal Pradesh High Court
Chet Ram vs State Of H.P. And Another on 23 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2204 of 2011
Decided on: March 23, 2015.
.
Chet Ram ..........Petitioner.
versus
State of H.P. and another. .....Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the Petitioner: Mr.R.L. Chaudhary, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General,
r with Mr.Romesh Verma, Mr.M.A. Khan,
Addl.A.Gs. and Mr.J.K. Verma, Dy.A.G.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
It is contended that the case of the petitioner is covered by the judgment, dated 21.3.2015, passed by this Court in CWP No.3019 of 2013, titled Vanti Devi vs. State of H.P. and others.
2. Accordingly, the writ petition is disposed of by directing the respondents/competent Authority to examine the case of the petitioner in light of the judgment, referred to above, and make a decision within a period of six weeks from today.
3. Pending CMPs, if any, also stand disposed of.
23rd March, 2015. (Mansoor Ahmad Mir) (TILAK) Chief Justice.
::: Downloaded on - 15/04/2017 17:51:00 :::HCHP...2...
.
::: Downloaded on - 15/04/2017 17:51:00 :::HCHP