Himachal Pradesh High Court
Surinder Dutt Sharma vs State Of H.P. & Others on 31 March, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 3673 of 2014
.
Date of Decision: 31.3.2015
Surinder Dutt Sharma
...Petitioner
Versus
State of H.P. & others
...Respondents
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Amandeep Sharma,
r Advocate.
For the respondents : Mr. Parmod Thakur, Additional
Advocate General and Mr. Neeraj
K. Sharma, Deputy Advocate
General, for the respondent-
State.
Per Rajiv Sharma, Judge (oral):
Mr. Amandeep Sharma, learned counsel for the petitioner submits that the present lis is squarely covered by the judgment rendered by this Court in Sunit Pathania versus State of H.P. & another, CWP No. 2080 of 2012, decided on 26.4.2012.
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 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 March 31, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:55:23 :::HCHP 2 .
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