AMARBIR PASRICHA Vs. STATE OF HP AND ORS

JUDGEMENT

(1.) The above mentioned two Letters Patent Appeals have been preferred against a common order dated 1.7.2008 passed by learned Single Judge in CWP No. 139/2006 Amarbir Pasricha v. State of HP and Ors. and CWP No. 138/2006 Commodore Devinder Jit Singh (Retd) v. State of HP and Ors. Learned Single Judge by a common order dated 1.7.2008 has been pleased to dismiss both the above mentioned writ petitions.

(2.) Since more or less identical questions of law and facts are involved in both these letters patent appeals (in short 'LPA'), therefore were heard together and are being disposed of by a common judgment.

(3.) Following prayers were made in both the writ petition Nos. 139/2006 and 138/2006 by the Appellants herein (writ Petitioners) as below: