REGENT COMPUTRONICS PVT. LTD.

Jalpu Ram Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

ASGER IBRAHIM AMIN VERSUS LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
BALO DEVI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MOOL RAJ UPADHYAYA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. YOGENDRA SHRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) Heard. Allowed.

(2.) With the consent of the parties, the instant writ petition, is taken up for disposal, at this stage, in view of the order(s) intended to be passed herein.

(3.) The petitioner, a retired Beldar (Class-IV) from I and PH-Jal Shakti Vibhag, under the Respondent-State has come up before this Court, in the instant petition, seeking the following relief(s):-

Click here to view full judgment.

JALPU RAM Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address