LAWS(HPH)-2020-9-37

SIDHARTHY Vs. STATE OF H P & OTHERS

Decided On September 15, 2020
Sidharthy Appellant
V/S
State Of H P And Others Respondents

JUDGEMENT

(1.) By way of this petition, petitioner has inter alia prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of the present petition as as under:-

(3.) Thereafter, the competent authority has passed order dated 31.10.2014 (Annexure A-11), relevant portion of which is being reproduced hereinbelow:-