REGENT COMPUTRONICS PVT. LTD.

STATE OF H.P. Appellant

V/S

AMAR NATH SHARMA Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
SRINIVASA BHAT VS. A SARVOTHAMA KINI [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KRISHAN KUMAR VIJ [REFERRED TO]
DELHI ADMINISTRATION VS. KAUSHILYA THAKUR [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
STATE OF TRIPURA VS. ARABINDA CHAKRABORTY [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. R.K. ZALPURI [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 17.8.2009, made by the learned Single Judge of this Court in CWP (T) No. 2306 of 2008, titled Amar Nath Sharma, versus State of H.P. and others, whereby the writ petition filed by the petitioner came to be allowed, for short "the impugned judgment", on the grounds taken in the memo of appeal.

(2.) The petitioner had invoked the jurisdiction of the HP State Administrative Tribunal, for short the Tribunal", seeking mainly the following reliefs.

(3.) It is apposite to record herein that the O.A. came to be filed by the petitioner in the year 1994 whereas, cause of action, as per pleadings, had accrued to the petitioner in the year 1984. Thus the petitioner is caught by delay and laches.

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STATE OF H.P. Vs. AMAR NATH SHARMA

Referred Judgements :-

JUDGEMENT

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