Himachal Pradesh High Court
Rekha Devi vs State Of Himachal Pradesh & Another on 19 March, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1673 of 2015-H
Decided on: 19.03.2015
.
Rekha Devi ...Petitioner.
Versus
State of Himachal Pradesh & another ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?
For the petitioner: Ms. Jyotsna Rewal Dua, Advocaet.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Romesh Verma & Mr. V.S.
Chauhan, Additional Advocate Generals,
and Mr. J.K. Verma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the writ petitioner is similarly situated with one Shri Netar Singh, whose case has been considered by the respondents in terms of the judgment dated, 22.04.2010, rendered by a learned Single Judge of this Court in CWP (T) No. 11377 of 2008 (OA No. 3507 of 2004).
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
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petitioner in light of the averments contained in the writ petition read with the judgments made by this Court in CWP (T) No. 13394 of 2008 & CWP (T) No. 11377 of 2008 and the orders made by the respondents (Annexure P-4) and make a decision within six weeks.
4. The writ petition is disposed of accordingly alongwith all pending applications.
(Mansoor Ahmad Mir)
r Chief Justice
(Dharam Chand Chaudhary)
Judge
March 19, 2015
( rajni / naveen )
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