GOBINA Vs. STATE OF H.P. AND ANR.

JUDGEMENT

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

(2.) IT is submitted that the Petitioner is similarly situated as the Petitioner is covered by the common judgment of this Court in CWP No. 1594 of 2008, titled Man Singh v. State of H.P. and Ors. and other connected matters (Annexure P -2).

(3.) THE writ petition is disposed of, so also the pending application(s), if any.