KAMLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) (oral).

(2.) IT is jointly represented by the learned counsel for the parties that the present lis is squarely covered by the judgment dated 17.3.2010 rendered by this Court in CWP No. CWP(T) No.10220/2008, titled as Phool Maya versus State of Himachal Pradesh and others. Accordingly, the petition is allowed. Respondents are directed to consider the case of the petitioner for grant of work Whether reporters of the local papers may be allowed to see the judgment? charge status strictly in accordance with Mool Raj Upadhaya versus The State of Himachal Pradesh and others, 1994 Supp (2) SCC 316 with all the consequential benefits.