Himachal Pradesh High Court
Smt. Rattni Devi vs Himachal Pradesh State Forest ... on 19 August, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 3560 of 2015-F.
Decided on: 19.8.2015.
.
Smt. Rattni Devi ....Petitioner.
Versus
Himachal Pradesh State Forest Corporation & Anr. ...Respondents.
_______________________________________________________________
Coram
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
of
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioner.
rt : Mr. Devender Sharma, Advocate vice Mr.
C.N. Singh, Advocate.
For the respondents. : Mr. Rajinder Singh Thakur, Advocate.
Per Justice Rajiv Sharma, Judge (Oral)
Mr. Devender Sharma, learned vice counsel for the petitioner, submits that the present lis is squarely covered by the judgment dated 20.5.2013, rendered by this Court in CWP No. 4350 of 2012, titled as Ram Krishan and another vs. Managing Director, H.P. Forest Corporation Ltd. and others and the judgment dated 22.7.2014, rendered by this Division Bench of this 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:46:33 :::HCHP 2Court in LPA No. 63 of 2014 titled as Managing Director and others vs. Ram Krishan and another.
2. Consequently, the present petition is disposed of with .
a direction to the respondents to consider the case of the petitioner within a period of four weeks from today, strictly in view of the principles laid down in the judgments cited hereinabove. The pending application(s), if any, are also disposed of. No costs.
of
rt (Rajiv Sharma)
Judge
(Sureshwar Thakur)
Judge
19th August, 2015.
(krn guleria)
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