Himachal Pradesh High Court
Pushp Lata vs State Of H.P. & Others on 27 February, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP Nos. 443, 445 and 458 of
2016
Date of decision: 27.02.2016
.
1. CWP No.443 of 2016
Pushp Lata ..Petitioner
Versus
State of H.P. & others ..Respondents
2. CWP No.445 of 2016
of
Anil Parmar ..Petitioner
Versus
State of H.P. & others ..Respondents
3.
rt
CWP No.458 of 2016
Sandeep Chandel ..Petitioner
Versus
State of H.P. & others ..Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
For the petitioner(s): M/s C.S. Thakur, Surender K. Sharma
and Balwant Singh Thakur, Advocates,
for the respective petitioners,
For the respondents: Mr.Shrawan Dogra, Advocate General
with Mr.Anup Rattan & Mr.Romesh
Verma, Additional Advocate Generals,
with Mr. J.K. Verma, Deputy Advocate
General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ The judgment and order dated 5th August, 2014, passed in batch of writ petitions, the lead case of which is CWP No.7172 of 2010 shall govern these writ petitions also alongwith interim orders read with the order dated ::: Downloaded on - 15/04/2017 19:47:38 :::HCHP 2 14.12.2015, passed in CMP No.12306 of 2015 in the writ petition, supra. Copy of that judgment/order(s) shall form part of this judgment also.
.
2. The writ petitions stand disposed of alongwith pending applications, if any.
Copy dasti.
( Mansoor Ahmad Mir )
of
Chief Justice
February 27, 2016 (Tarlok Singh Chauhan)
(rajni/vt) Judge
rt
::: Downloaded on - 15/04/2017 19:47:38 :::HCHP