H P HOUSING BOARD Vs. OM PAL

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) These appeals are directed against the judgment of the Himachal Pradesh Administrative Tribunal (hereinafter referred so as the Tribunal) dated July 31, 1995 in O.A. No. 43 of 1991 and the order dated November 17, 1995 passed by the Tribunal in Review Petition No. 38 of 1995 filed by the appellant for review of the order dated July 31, 1995 in O.A. No. 43 of 1991.