SHYAM RAJ AND ANR. Vs. HRTC AND ANR.

JUDGEMENT

(1.) ACCORDING to the Petitioners their case is covered by the decision of this Court in titled Rakesh Kumar v. State of H.P. and Ors. CWP No. 2735 of 2010, decided on 28.7.2010, text of which reads as follows:

(2.) THE only reference to be made for analyzing the grievance of the Petitioners is two orders of the Government. One order is dated 3.4.2000 and other is dated 6.5.2000. Order dated 3.4.2000, reads as follows:

(3.) THESE instructions may kindly be brought to the notice of all concerned for strict compliance.