LAWS(HPH)-2012-3-450

SHRI KHUB RAM, SON OF SHRI LUDAR RAM, RESIDENT OF VILLAGE AND P.O. PATRIGHAT, TEHSIL SARKAGHAT, DISTRICT MANDI, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH THE PRINCIPAL SECRETARY (FINANCE) TO THE GOVT. OF HIMACHAL PRADESH, SHIMLA-171002,

Decided On March 13, 2012

Shri Khub Ram, Son Of Shri Ludar Ram, Resident Of Village And P.O. Patrighat, Tehsil Sarkaghat, District Mandi, H.P. Appellant

V/S

State Of Himachal Pradesh Through The Principal Secretary (Finance) To The Govt. Of Himachal Pradesh, Shimla -171002, Respondents

JUDGEMENT

(1.) PETITIONER was the driver with the third respondent. He retired on 30.6.2004 on attaining the age of superannuation. By means of the present petition, he sought the following relief:

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