Himachal Pradesh High Court
Shankar Dass vs State Of H.P. & Another on 8 January, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 178 of 2015
Date of Decision: 8.1.2015
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Shankar Dass
...Petitioner
Versus
State of H.P. & 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. Jai Dev Thakur, Advocate.
For the respondents : Mr. M.A. Khan, Additional Advocate
General with Mr. J.S. Guleria and
Mr. Ramesh Thakur, Assistant
Advocate General.
Rajiv Sharma, Judge (oral):
It is jointly represented by the parties that the present lis is squarely covered by the judgment rendered by this Court in CWP(T) No. 7712 of 2008, titled as Paras Ram versus State of H.P. & another.
2. If that is so, the present petition is disposed of with a direction to the respondent-State to consider the case of the petitioner also in view of the principles laid down in the judgment cited hereinabove, within a period of four weeks from today. The pending application(s), if any, are also disposed of. No costs.
(Rajiv Sharma), Judge (Sureshwar Thakur), Judge January 8, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:31:33 :::HCHP 2 .
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