LAWS(HPH)-2010-10-343

NARESH KUMAR Vs. HPSEB AND ORS.

Decided On October 25, 2010
NARESH KUMAR Appellant
V/S
Hpseb And Ors. Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IN the reply, it is stated as follows:

(3.) WITH the above observations, the petition stands disposed of so also the pending application(s) if any.