LAWS(HPH)-2011-12-262

SITA RAM Vs. STATE OF HIMACHAL PRADESH

Decided On December 07, 2011
SITA RAM Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE H.P. State Commission for Backward Classes will stand impleaded as additional fifth respondent.

(2.) THE writ petition is filed with the following prayer:

(3.) THE writ petition is disposed of, so also the pending application(s), if any.