VINEET KAUSHIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Ms. Salochana Kaundal, Advocate appearing vice Mr. O.P. Thakur, learned counsel for the petitioner submits that the present lis is covered by the principles laid down by this Court in Balbir Singh versus State of Himachal Pradesh and another, CWP(T) No.3036 of 2008, decided on 26th July, 2010.

(2.) Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner in view of the principles laid down by this Court in the judgment cited above, within a period of two months from the date of production of certified copy of this judgment.

(3.) The pending application(s), if any also stands disposed of. No costs.