Prof. A.K. Mahajan Vs Central University And Others
.... (g) the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators; (h) the conditions of residence of the students of the University; (i) the special arrangements, if any, which may be made for the ...
High Court Of Himachal Pradesh
Dr. Ashok Garg Vs State Of H.P. And Others
.... dated 28.04.2025, which reads as under: “While placing on record communication dated 26.04.2025, issued under the signatures of Director Health Services, Himachal Pradesh, Mr. Anup Rattan, learned Advocate General states that in case petitioner is ready and willing to deposit sum of Rs. 6 ...
High Court Of Himachal Pradesh
Chaman Lal Vs The Secretary, HPSSC And Anr
.... rived of appointment illegally, he is deemed to have been appointed right from the same date. It is apt to reproduce paras 14 to 16 of the judgment herein: “14. ............As the appellant participated in the process of selection protected by the interim orders of the High Court and was al ...
High Court Of Himachal Pradesh
Sanjeev Kumar Sharma Vs State Of Himachal Pradesh and Others
.... ts (Honors in Sanskrit), rather person having Degree of Shastri can apply for the post of Shastri. 7. Mr. Sumesh Raj, learned counsel representing the petitioner, with a view to refute aforesaid contentions raised by learned Additional Advocate General invited attention of this Court to not ...
High Court Of Himachal Pradesh
Roshan Lal & Others Vs State Of Himachal Pradesh & Another
.... regulations and the H.P. Police Act, 2007. 19. Even otherwise, it is more than settled that the executive instructions/Standing Orders cannot over-ride or supersede the rules and, therefore, what was contemplated by the rules and consciously deleted vide amendment carried out in the year ...
High Court Of Himachal Pradesh
Sandeep Kumar Vs State Of Himachal Pradesh And Another
.... candidate against whom a criminal case is pending shall be regarded as disqualified for regularization. It is a settled principle that no person is presumed to be guilty of an offence unless convicted by a competent court after trial. It is pertinent to mention here that as per the regularizatio ...
High Court Of Himachal Pradesh
Ajay Chaudhary Vs Himachal Road Transport Corporation And Anr
.... , attempted to argue that since on 24.12.2003, petitioner had not applied for compassionate appointment on account of his being minor, there was otherwise no occasion for the Respondent-Corporation to consider case of the petitioner in terms of the policy prevalent in the year 2003, which though ...
High Court Of Himachal Pradesh
Murari Lal Vs State Of Himachal Pradesh and Others
.... nt that if a person is promoted to the higher post or put to officiate on that post or, as in instant case, a stop-gap arrangement is made to place him on the higher post, he would not claim higher salary or other attendant benefits would be contrary to law and also against public policy. It woul ...
High Court Of Himachal Pradesh
Madan Lal & Anr Vs HP State Cooperative Agri & Rural Dev Bank Ltd. & Anr
.... ntire loan amount with upto date interest, respondent/Bank may consider the prayer for cancellation of auction. He further states that to show their bona fide , petitioners may be directed to deposit at least Rs. 10.00 lakhs within four days and thereafter, remaining amount within two weeks. ...
High Court Of Himachal Pradesh
Pawan Kumar And Ors Vs State Of Himachal Pradesh And Ors
.... ng perused aforesaid communication, on instructions, states that petitioner would be content and satisfied that in case a direction is issued to the aforesaid authority to conclude the proceedings under Section 163 of the Act in time bound manner. 3. Consequently, in view of the above, pres ...
High Court Of Himachal Pradesh
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