SAT PAL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MS. Sulochana Kaundal, learned vice counsel for the petitioner submits that the present lis is squarely covered by the judgment dated 07.05.2009, rendered by this Court in Lalit Kumar Versus State of Himachal Pradesh and Others, CWP(T) No. 7449 of 2008. If that is so, the respondents are directed to consider the case of the petitioner in view of the principles laid down in the above-cited judgment within a period of two months from the date of production of a certified copy of this judgment.

(2.) THE petition stands disposed of, so also the pending application(s), if any. No costs.