LAWS(HPH)-2012-6-198

KESHVA NAND S/O SH. UMA NAND, R/O VILL. MORDHAR, PO SHILLARU, TEH. THEOG, DISTT. SHIMLA, H.P. AND ORS. Vs. STATE OF H.P. THROUGH ITS PRL. SECRETARY (EDUCATION), TO THE GOVT. OF H.P. SHIMLA-2,

Decided On June 13, 2012

Keshva Nand S/O Sh. Uma Nand, R/O Vill. Mordhar, Po Shillaru, Teh. Theog, Distt. Shimla, H.P. And Ors. Appellant

V/S

State Of H.P. Through Its Prl. Secretary (Education), To The Govt. Of H.P. Shimla -2, Respondents

JUDGEMENT

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

(2.) WITH these observations, the writ petition is disposed of, so also the pending application (s), if any.

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