Himachal Pradesh High Court
Krishan Chand vs Hrtc & Another on 23 April, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 2398 of 2015
Date of Decision: 23.4.2015
.
Krishan Chand .....Petitioner.
Versus
HRTC & another ....Respondents.
Coram:
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Shivendra Singh, Advocate.
For the Respondents: r Mr. B.N Sharma, Advocate.
Rajiv Sharma, J (oral)
Mr. Shivendra Singh, 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 Himachal Pradesh & 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 petitioners, within a period of eight 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.
23rd April, 2015 ( Sureshwar Thakur ),
(priti) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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