LAWS(HPH)-2011-12-269

SMT. SANTOSH KUMARI WD/ OF LATE SH. BHOOP SINGH, R/O VPO BHANGROTU, THE. SADAR, DISTT. MANDI, HP. Vs. STATE OF H.P, THROUGH SECRETARY EDUCATION, GOVT. OF H.P., SHIMLA, HP.,

Decided On December 07, 2011

Smt. Santosh Kumari Wd/ Of Late Sh. Bhoop Singh, R/O Vpo Bhangrotu, The. Sadar, Distt. Mandi, Hp. Appellant

V/S

State Of H.P, Through Secretary Education, Govt. Of H.P., Shimla, Hp., Respondents

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs: -

(2.) ANNEXURE A -3 reads as under: -

(3.) THE Deputy Director of Education, Mandi. His inaction to produce the relevant documents in this case is highly regrettable and he is directed to remain careful in future.

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