Himachal Pradesh High Court
Mohd. Hanif vs H.R.T.C. & Another on 20 March, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 1893 of 2015
Date of Decision: 20.3.2015
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Mohd. Hanif
...Petitioner
Versus
H.R.T.C. & another
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
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For the petitioner : Mr. Shivendra Singh, Advocate.
For the respondent : Mr. B.N. Sharma, Advocate, for
respondents No. 1 and 2.
Per Rajiv Sharma, Judge (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 and others, CWP No. 3050 of 2014.
2. If that is so, the present petition is disposed of with a direction to the respondent-Corporation to consider the case of the petitioner also, within a period of two months, 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 (Sureshwar Thakur), Judge March 20, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:50:06 :::HCHP 2 .
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