MEERA DEVI Vs. THE STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has prayed mainly for the following reliefs:

(2.) QUA relief (III), matter in issue is squarely covered by the decision rendered by the Division Bench of this Court in CWP(T) No. 14232/2008, titled as Nek Ram & Ors. vs. State of H. P. & Ors., copy of which is taken on record, wherein following directions have been issued: -

(3.) QUA reliefs (I) & (II), petitioner submits that matter in issue is squarely covered by the decision rendered by a Coordinate Bench of this Court in Rakesh Chand vs. State of H.P. However, LPA No.11/2010, is pending against him.