Shashi Kanta Vs HRTC And Ors
.... instant petition. 5. In a similar fact situation, the Division Bench of this Court passed orders on 23.09.2022 in CWP No.837 of 2022, titled Arjun Bhardwaj Versus Himachal Road Transport Corporation, referring to an earlier order passed on 15.07.2022 in CWP No.4944 of 2021. titled Prakash C ...
High Court Of Himachal Pradesh
Surender Pal Vs State Of H.P. & Another
.... at in terms of Comprehensive Guiding Principles-2013 for transfer of State Government employees, he is entitled to be posted at a place of his choice after serving the sub cadre area for a period, as prescribed in the aforesaid policy. 3. The petitioner has submitted his representation Anne ...
High Court Of Himachal Pradesh
Bhartendu Gupta Vs State Of Himachal Pradesh
.... investigation; therefore, she prayed that the present petition be dismissed. 6. I have given considerable thought to the submissions at the bar and have gone through the records carefully. 7. It was laid down by the Hon’ble Supreme Court in P. Chidambaram vs. Directorate of Enforceme ...
High Court Of Himachal Pradesh
Saiurja Hydel Projects Pvt. Ltd Vs M/S Brua Hydrowatt Pvt. Ltd
.... red, I am not inclined to go into the said fact and give findings. 5. It is settled law that the issue of limitation is a mixed question of law and fact, and in view of the amendment to Section 11 of the Act by introducing sub-Section (6-A), directing Court to confine itself only to the exa ...
High Court Of Himachal Pradesh
Het Ram Vs H.P. State Co-Operative Agriculture And Rural Development Bank, Nerwa
.... and in default of payment of compensation, he was to undergo further simple imprisonment for one month. 6. Feeling aggrieved with the aforesaid judgment dated 05.09.2023 and order of sentence dated 30.09.2023, the present petitioner had preferred Criminal Appeal No. 49-S/10 of 2023. The sai ...
High Court Of Himachal Pradesh
Krishan Dass @ Kishan Dass Vs Himachal Pradesh Tourism Development Corporation, Shimla & Ors
.... light of judgment ibid. 3. Prayer being innocuous is not opposed. 4. Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment ...
High Court Of Himachal Pradesh
Ajit Kumar Vs Managing Director, Himachal Pradesh Road Transport Corporation And Others
.... 024, on which date the respondent -corporation to inform the Court whether the petitioner was considered by the Departmental Promotion Committee for promotion to the post of Inspector and if not, then why he was ignored and whether the sealed cover procedure was followed or not.” 3. Today, ...
High Court Of Himachal Pradesh
Lekh Chand Vs HPTDC & Ors
.... ry, 2022, more particularly, para 6.2 thereof which reads as under:- “6.2 The maximum limit of retirement gratuity and death gratuity is enhanced from Rs.10 lakh to Rs.20 lakh. The revised rates of retirement gratuity and death gratuity shall be admissible w.e.f. 01.01.2016. The first provis ...
High Court Of Himachal Pradesh
Anil Kumar Vs Sunita Devi & Anr
.... Therefore, there must be a judicially enforceable right available for enforcement, on the basis of which writ jurisdiction is resorted to. The Court can of course, enforce the performance of a statutory duty by a public body, using its writ jurisdiction at the behest of a person, provided that ...
High Court Of Himachal Pradesh
Paramjeet Singh Vs State Of HP And Others
.... 272 286 269 301 317 88 4 Sh. Vikram Singh s/o Sh. Balbhadar Singh V. Haar PO Nurpur. 30.3.2001 - 2 103 1 ...
High Court Of Himachal Pradesh
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