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Balak Ram Jaswal vs Unknown
2021 Latest Caselaw 4368 HP

Citation : 2021 Latest Caselaw 4368 HP
Judgement Date : 6 September, 2021

Himachal Pradesh High Court
Balak Ram Jaswal vs Unknown on 6 September, 2021
Bench: Ravi Malimath, Justice, Jyotsna Rewal Dua
    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
            ON THE 06th DAY OF SEPTEMBER 2021
                         BEFORE




                                                       .
           HON'BLE MR. JUSTICE RAVI MALIMATH,





                  ACTING CHIEF JUSTICE
                           &





         HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

           LETTERS PATENT APPEAL No. 37 of 2009





     Between:-

     BALAK RAM JASWAL,
     S/O SHRI BAKSHI RAM,

     R/O VILLAGE KOTLU,,

     P.O. BAHINA,
     TEHSIL BARSAR,
     DISTT. HAMIRPUR, H.P.
     PRESENTLY SR. RESEARCH ASSISTANT,


     O/O DIRECTOR,
     LANGUAGE & CULTURE,
     HP SHIMLA
                                     .....APPELLANT




     (BY SH. RAJIV RAI, ADVOCATE)





     AND
    1. STATE OF HIMACHAL PRADESH





       THROUGH SECRETARY
       (LANGUAGES AND CULTURE),
       HIMACHAL PRADESH, SHIMLA-9.

    2. STATE OF HIMACHAL PRADESH,
       THROUGH SECRETARY (FINANCE)
       TO THE GOVERNMENT OF
       HIMACHAL PRADESH
       SHIMLA-2
                                      .....RESPONDENTS

     (BY SH. ASHOK SHARMA, ADVOCATE GENERAL
     WITH SH. RANJAN SHARMA, SH. VIKAS RATHORE




                                      ::: Downloaded on - 31/01/2022 23:01:11 :::CIS
                                          2



     & SMT. RITTA GOSWAMI, ADDITIONAL
     ADVOCATES GENERAL)
____________________________________________________




                                                                  .
              This appeal coming on for hearing this day, Hon'ble





    Mr. Justice Ravi Malimath, delivered the following:





                                JUDGMENT

Learned counsel for the appellant states that the issue

raised in the instant appeal is squarely covered by the

judgment rendered by this Court in Letters Patent Appeal

No.36 of 2009, titled as Shri Laxmi Singh Chauhan Vs. State

of Himachal Pradesh and another, decided on 23.08.2021.

2. In view of the submission made, the appeal is disposed

off in terms of the aforesaid judgment.

( Ravi Malimath )

Acting Chief Justice

( Jyotsna Rewal Dua ) Judge

September 06, 2021 (rohit/vs)

 
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