RAM BAHADUR, SON OF SHRI VEER BAHADUR, RESIDENT OF VILLAGE KATHER, P.O. CHAMBAGHAT, TEHSIL & DISTRICT SOLAN, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH ITS PRINCIPAL SECRETARY (PWD) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.) IT is stated at the Bar that matter in issue is squarely covered by the decision rendered by the Division Bench of this Court in CWP No. 9441 of 2011 titled as Shiv Kumari versus The State of H.P. alongwith other connected matters, decided on 27th April, 2012 (copy taken on record), wherein the following observations were made: -

(2.) LEARNED Advocate General has made available a communication from the Special Secretary(PW) dated 25 April, 2012, which is taken on record and read as follows: -