Durga Singh vs State Of H.P. & Others
2021 Latest Caselaw 156 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWPOA No. 1 of 2021.

Decided on : 4th January, 2021.

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Durga Singh ...Petitioner.

Versus

State of H.P. & others ....Respondents.

Coram:

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the Petitioners: Mr. Sunil Mohan Goel, Advocate.

For Respondents No.1 to 3: Mr. Ashwani Sharma, Addl.A.G.

For Respondents No.4 to 19: Nemo.

Sureshwar Thakur, Judge (Oral) .

Heard. It is submitted by the learned counsel

appearing for the writ petitioner that the latter is entitled to the

benefits, as become conferred, upon, through Annexure A-6,

upon, alike to the petitioner one Rajkumari, thereupon, if

permissible, the respondents are directed to within two weeks

from today, grant similar thereto benefits, also to the writ

Whether reporters of the local papers may be allowed to see the judgment?

...2...

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petitioner. Consequently, the extant writ petition stands

disposed of. All pending applications also stand disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

4th January, 2021.

to (Chander Bhusan Barowalia) Judge.

(jai)