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Pushpender Kumar vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · Decided on 9 September 2011 · Citation: (2011) 09 SHI CK 0180

HON’BLE JUDGES
Kurian Joseph, C.J · V.K. Ahuja, J
CASE NUMBER
CWP No. 7732 of 2011
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Judgment

4 paragraphs · 126 words

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

1.

That the Respondents may be directed to release the "Grant-in-Aid" admissible to the Petitioner from April 2011 and continue it for the time being.

2.

There will be a direction to the second Respondent to to look into the case of the Petitioner and in case the Petitioner is entitled for PTA Grand-in-Aid, steps shall be taken for disbursement of the amount due in that regard, within a period of one month from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner before the second Respondent.

3.

With these observations, the writ petition is disposed of, so also the pending application(s), if any.