Himachal Pradesh High Court
Kuljeet Kumar Sharma vs State Of H.P. & Others on 25 February, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 1139 of 2015-D
.
Date of Decision: 25.2.2015
Kuljeet Kumar Sharma
...Petitioner
Versus
State of H.P. & others
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
________________________________________________________
For the petitioner : Mr. Adarsh K. Vashishta, Advocate.
For the respondents : Mr. Ramesh Thakur and Mr. J.S.
Guleria, Assistant Advocate Generals,
for the respondent-State.
Per Rajiv Sharma, J (oral)
Mr. Adarsh K. Vashishta, Advocate submits that the present lis is squarely covered by the judgment dated 21.11.2014, rendered by this Court in Veena Devi versus Himachal Pradesh State Electricity Board Ltd. and another, CWP No. 5400 of 2014 and judgment dated 9.12.2014, rendered by this Court in Pankaj Kumar versus State of H.P. & others, CWP No. 6916 of 2011 and analogous matters.
2. Consequently, the present petition is disposed of with a direction to the respondent-State to consider the case of the petitioner strictly in view of the principles laid down in the judgments cited hereinabove, within a period of six weeks from today. The pending application(s), if any, are also disposed of. No costs.
(Rajiv Sharma), Judge (Sureshwar Thakur), Judge February 25, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:39:04 :::HCHP 2 .
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