RAJMAL Vs. DEEPAK SANANA AND ANR.

JUDGEMENT

(1.) ON the oral application of Mr. Sanjeev Bhushan, Learned Counsel for the Petitioner, H.P. Public Service Commission through its Secretary is added as party/respondent No. 3.

(2.) NOTICE . Mr. R.P. Singh, Learned Assistant Advocate General waives service of notice on behalf of Respondents No. 1 and 2. Similarly, Mr. D.K. Khanna, Advocate waives service of notice on behalf of Respondent No. 3.

(3.) THIS Court has disposed of CWP(T) No. 12622 of 2008 on 5.7.2010 in the following manner: