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Shiv Kumar vs H.P. State Forest Corporation and another

High Court Of Himachal Pradesh · Decided on 14 September 2011 · Citation: (2011) 09 SHI CK 0288

HON’BLE JUDGES
Kurian Joseph, C.J · Rajiv Sharma, J
CASE NUMBER
CWP No. 7996 of 2011
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Judgment

9 paragraphs · 169 words

Justice Kurian Joseph, C.J.

CMP No. 9411 of 2011.

1.

Allowed. The application stands disposed of.

CWP No. 7996 of 2011.

The writ petition is filed with the following prayer:

1.

That the respondents may kindly be directed to post the petitioner as Clerk instead of Forest Guard and allow him to work as such or in the alternative, the petitioner may be allowed to work in the office as he was working in the office since long time, in the interest of justice and fair play.

2.

The petitioner has submitted Annexure P-8, representation and it is to be considered by the first respondent.

3.

There will be a direction to the first respondent to look into Annexure P-8 in accordance with law, within a period of two months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the first respondent.

4.

The writ petition stands disposed of, so also the pending application(s), if any.