OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of three petitions being CWP No.7985 of 2005, CWP No.16485 of 2004 and CWP No.17090 of 2004 as common questions of law and similar facts are involved in all the writ petitions.

(2.) It is the conceded position between the learned counsel for the parties that the controversy in all the writ petitions is covered by the judgment dated January 11, 2006 passed in CWP No.3600 of 2005 (Siri Ram and others v. State of Haryana and another).

(3.) In view of the aforesaid fact, the present writ petition is disposed of in terms of order dated January 11, 2006 passed in CWP No.3600 of 2005 (Siri Ram and others v. State of Haryana and another).