LALIT MOHAN SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition is filed on the following prayers:-

(2.) IN the reply filed on behalf of the respondents, the following stand has been taken in para 3:-

(3.) IT is seen from the records that while passing orders Annexures A-4 and A-5, principles of natural justice were infringed as admittedly no notice was issued to the petitioner before passing the said order.