CHURAMANI Vs. STATE OF HP

JUDGEMENT

(1.) According to the petitioner his case is covered by the decision of this Court in CWP No. 5586 of 2010, titled Jagat Ram vs. State of H.P. decided on 17.9.2010, text of which reads as follows:-

(2.) Since the petitioner herein claims that he is also similarly situated person, therefore, there will be a direction to first respondent to examine the case of the petitioner in light of the judgement extracted above and take appropriate action in accordance with law within four months from the date of production of a copy of this judgement alongwith a copy of writ petition.

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