LAWS(HPH)-2012-6-90

RAJINDER KUMAR SON OF SHRI PARAS RAM Vs. STATE OF HIMACHAL PRADESH, THROUGH THE PRINCIPAL SECRETARY (EDUCATION), TO THE GOVERNMENT OF HIMACHAL PRADESH

Decided On June 19, 2012

RAJINDER KUMAR, SON OF SHRI PARAS RAM Appellant

V/S

STATE OF HIMACHAL PRADESH, THROUGH THE PRINCIPAL SECRETARY (EDUCATION), TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIML Respondents

JUDGEMENT

(1.) PETITIONER has filed the present petition with the following prayers:

(2.) THE respondents contested the petition.

(3.) THE relevant portion of the judgment granting the relief is reproduced below:

Click here to view full judgment.

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