KARZAM GIACHHO NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7(a) to (g):

(2.) IN reply, respondents No. 1 to 4 have taken the following stand vide para 3:

(3.) THE learned vice counsel appearing on behalf of the petitioner submits at the very outset that the case of the petitioner is covered under two judgments of this Court dated 17.11.2009, in CWP (T) No. 14232 of 2008, Nek Ram and others vs. State of Himachal Pradesh and others and 01.09.2008, in CWP No. 415 of 2000, Baldev Singh and others vs. State of H.P. and others and the connected matters.