PRAKASH SINGH Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayer:

(2.) It has been submitted by Mr. Dushyant Dadwal, learned counsel for the petitioners that the present petition could be disposed of in the light of the judgments passed by this Court from time to time in different writ petitions of identical nature and it has also been submitted that the present writ petition may be disposed of in the light of the judgment dated 27.08.2010, passed in CWP No. 5352 of 2010 (Kanchan Sharma & others vs. State of H.P. & others). Therefore the present writ petition is being disposed of at the initial admission stage itself.

(3.) In absence of any otherwise submissions by the learned counsel for the respondents and in view of the fact that no different stand has been taken other than what has been submitted in CWP No. 5352 of 2010 (Kanchan Sharma & others vs. State of H.P. & others), and the stand of the petitioners has not been controverted, as such without elaborating the factual aspects in detail, the present petition is being disposed of in view of the above decision. As such, the present petition is allowed in terms of the decision dated 27.08.2010 passed in CWP No. 5352 of 2010.