NARINDER PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) It is jointly represented by the learned counsel for the parties that the present lis is squarely covered by the judgment rendered by this Court in CWP No.415 of 2000, titled Baldev Singh and others versus State of Himachal Pradesh and others and other connected matters decided on 1.9.2008 and also CWP(T) No.781 of 2008, titled as Rakesh Chand and others versus State of Himachal Pradesh and others, decided on 15.6.2010. It is also not disputed that though the facts of these petitions are same and similar, however, decision rendered in Baldev Singh (supra) is under challenge before the appellate Court. However, it is not disputed that operation of the said decision has not been stayed the appellate Court.

(2.) The facts being identical, directions issued in Baldev Singh and Rakesh Chand cases (supra) shall mutatis mutandis apply to the instant case also.

(3.) The respondents/authorities shall take consequential action within a period of three months from the date of receipt of the certified copy of this judgment. The petitions stand disposed of. No costs.