LAWS(HPH)-2012-11-65

BALJEET SINGH Vs. THE STATE OF H.P.

Decided On November 06, 2012
BALJEET SINGH Appellant
V/S
The State Of H.P. Respondents

JUDGEMENT

(1.) THE petitioner has filed the present petition claiming the following reliefs:

(2.) THAT the seniority of the petitioner may very kindly be kept from the date of initial appointment and the respondent No. be kept below in seniority from the present petitioner