LAWS(HPH)-2012-3-327

MISS. RITU RANI DAUGHTER OF SHRI KUSHAL SINGH, RESIDENT OF VILLAGE AND PO BHADSALI, TEHSIL AND DISTT. UNA, H.P. Vs. STATE OF H.P. THROUGH ITS SECRETARY (COOPERATION) TO THE GOVT. OF HIMACHAL PRADESH, AT SHIMLA AND OTHERS

Decided On March 21, 2012

Miss. Ritu Rani Daughter Of Shri Kushal Singh, Resident Of Village And Po Bhadsali, Tehsil And Distt. Una, H.P. Appellant

V/S

State Of H.P. Through Its Secretary (Cooperation) To The Govt. Of Himachal Pradesh, At Shimla And Others Respondents

JUDGEMENT

(1.) THESE writ petitions are filed with the similar set of prayers and one such set of the main prayers in CWP No. 1583 of 2012 reads as follows: -

(2.) THE writ petitions are disposed of, so also the pending application(s), if any.

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