ANANT RAM Vs. STATE OF H.P.

JUDGEMENT

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

(2.) IN case the Petitioner is similarly situated as the Petitioner covered by Annexure P -6, judgment in CWP(T) No. 2557 of 2008 and in case the said judgment has been implemented, there is no point in discriminating the Petitioner, herein.

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