TULSI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayer:-

(2.) IN the reply, the respondents have taken the following stand vide para 2 of the preliminary submissions and paras 3, 6.5 and 6.8 on merits:-

(3.) THE petitioner has based his claim mainly on the basis of order dated 6.11.1995, Annexure A-2, passed by the erstwhile H.P. Administrative Tribunal (since abolished) in Rev. Pet. No. 25/95, which reads as under:-