Himachal Pradesh High Court
Hima Devi vs State Of H.P. & Others on 3 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 8193 of 2014-J Date of decision: 03.03.2015 .
Hima Devi .....Petitioner
Versus
State of H.P. & others ....Respondents
________________________________________________ Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge Whether approved for reporting?1 _________________________________________ For the petitioner : Mr. G.R. Palsra, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General with Mr. Romesh Verma, Mr. Anup Rattan, Additional Advocate Generals, Mr. J.K. Verma & Mr. Kush Sharma, Deputy Advocate Generals.
Mansoor Ahmad Mir, Chief Justice (Oral) The learned counsel for the petitioner stated at the Bar that the case of the petitioner is covered in terms of the judgment passed by this Court in CWP No. 2735 of 2010, titled Rakesh Kumar Vs. State of H.P. & others, decided on 28.07.2010 and the judgment passed by the apex Court in Mool Raj Upadhayaya versus State of H.P. and others, reported in 1994 Supp. (2) SCC 316. His statement is taken on record.1
Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:42:06 :::HCHP -2-2. In the given circumstances, we deem it proper to dispose of this writ petition with a direction to the .
respondents to examine the case of the petitioner, in light of the judgments, referred to above and make a decision within six weeks from today. The judgments, supra, shall form part of this judgment also.
3. The petition stands disposed of accordingly alongwith all pending applications, if any.
rDasti copy.
(Mansoor Ahmad Mir) Chief Justice.
March 3, 2015 (Tarlok Singh Chauhan)
(cm) Judge.
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