LAWS(HPH)-2010-10-67

PREM SINGH Vs. STATE OF HP

Decided On October 20, 2010
PREM SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) AN identical issue was considered by this court in CWP No. 87/98, titled as Man Mohan Singh and ors. Versus Himachal Pradesh Public Service Commission, CWP (T) No. 4576 of 2008, titled as Shubh Karan and ors. Versus Chief Secretary and anr. and CWP (T) No. 4575 of 2008, titled as Rajesh Kumar and ors. Versus State of H.P. and anr. This court has taken the view against the petitioner. Therefore, this petition is dismissed.