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Bala Ram vs State of H.P. and others

High Court Of Himachal Pradesh · Decided on 28 October 2011 · Citation: (2011) 10 SHI CK 0005

HON’BLE JUDGES
Kurian Joseph, C.J · Surinder Singh, J
CASE NUMBER
C.W.P. No. 9065 of 2011
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Judgment

5 paragraphs · 151 words

Justice Kurian Joseph, C.J.—The writ petition has been filed with the following prayer:

1.

That the writ in the nature mandamus may kindly be issued or directing the respondents to regularize the services of the petitioner on and w.e.f. August, 2002. It is further prayed that the petition may kindly be allowed with all consequential benefits.

2.

There will be a direction to the second respondent to

look into the matter and take appropriate action in accordance with law within a period of three months from the date of production of a certified copy of this judgment along with a copy of the writ petition by the petitioner. The decision will be taken in the light of the decision in Man Singh Vs. State of H.P. and others CWP No.1594 of 2008, decided on 27th July, 2009.

3.

The writ petition is disposed of, so also the pending applications, if any.