HET RAM Vs. STATE OF H P

JUDGEMENT

(1.) These Writ Petitions have been filed with an identical set of prayers. One such prayer is extracted below, which reads thus:

(2.) It is submitted that an identical issue was considered by this Court leading to judgment in CWP No. 2735 of 2010, titled as Rakesh Kumar v. State of H.P. and Ors. The text of the judgment reads as follows:

(3.) Other terms and conditions like fulfillment of essential qualification as prescribed in R&P Rules, etc. etc.