Himachal Pradesh High Court
Bhoop Chand Attri vs State Of Hp And Another on 26 March, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 2003/2015
Decided on 26.3.2015
Bhoop Chand Attri ................Petitioner
.
Versus
State of HP and another ..........Respondents
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge
Hon'ble Mr. Justice Sureshwar Thakur, Judge
Whether approved for reporting?1
For the Petitioner : Mr. Jiya Lal Bhardwaj, Advocate.
For the Respondents : Mr. P.M. Negi, Deputy Advocate General,
for the respondent-State.
Mr. Ban Bhushan, Advocate vice Mr. B.N.
Sharma, Advocate, for respondent-HRTC.
Per Rajiv Sharma, Judge (Oral):
Learned counsel for the petitioner submits that the present lis is squarely covered by a judgment of this Court in CWP No. 3050/2014 titled Nek Ram versus State of Himachal Pradesh and others decided on 17.7.2014.
2. Accordingly, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner also, strictly in light of the principles laid down in the afore mentioned judgment, within a period of eight weeks from today.
All pending miscellaneous applications also stand disposed of.
(Rajiv Sharma) Judge (Sureshwar Thakur) Judge 26.3.2015 (vikrant) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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