YASH PAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following averments set up vide para 6 (i) to (iv):-

(2.) ON the above averments, the petition has been filed on the following prayers, vide para 7 (i) & (ii):-

(3.) THE learned counsel for the petitioner submits that the case of the petitioner is covered under judgment dated 15.6.2010 rendered by a learned Single Judge of this Court in CWP (T) No. 781 of 2008, Rakesh Chand and others versus State of Himachal Pradesh and others.