LAWS(HPH)-2012-7-260

INDU KUMARI W/O SH PRATAP CHAND Vs. STATE OF H P THROUGH ITS PRINCIPAL SECRETARY EDUCATION TO THE GOVT

Decided On July 30, 2012
INDU KUMARI W/O SH PRATAP CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH THROUGH ITS PRINCIPAL SECRETARY EDUCATION TO THE GOVT Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) LEARNED counsel appearing for the petitioner submits that the present lis is covered by the judgment rendered in CWP(T) No. 14232 of 2008, titled as Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009.

(3.) THE writ petition is disposed of, so also the pending application(s), if any.