DEEPAK KUMAR Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) This appeal filed under Clause X of the Letters Patent is directed against the judgment dated 6.2.2009 rendered by the learned Single Judge. It is conceded position that vide judgment dated 6.2.2009 learned Single Judge has dismissed a bunch of petitions including CWP No. 6785 of 1994 filed by the Petitioner-Appellant. The impugned judgment has already been assailed by some of the unsuccessful Petitioners in LPA Nos. 1151 of 2009 and 359 of 2010. We have already upheld the judgment rendered by the learned Single Judge by order dated 30.8.2010 passed in LPA No. 1151 of 2009 by observing as under:

(2.) Accordingly, for the parity of reasoning this appeal also meet the same fate. We find no room to interfere in the judgment passed by the learned Single Judge warranting admission. Dismissed.