LAWS(HPH)-2010-9-191

GIAN VATI NEGI Vs. STATE OF HP

Decided On September 22, 2010
GIAN VATI NEGI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition has been filed with the following prayer:- That the decision dated 17.6.2008 passed in

(2.) THE writ petition is disposed of, so also the pending applications, if any.