UMA SHARMA Vs. H.P.CHILD WELFARE COUNCIL

JUDGEMENT

(1.) ACCORDING to Mr. Dilip Sharma, learned Counsel for the Petitioner, the matter in issue is squarely covered by the decisions rendered by this Court in Anil Sharma and Ors. V/s. State of H.P. and Ors. CWP(T) No. 7148 of 2008 and Inder Kumar V/s. State of H.P. and Ors. CWP(T) No. 11331 of 2008 , copies of which are taken on record.

(2.) IN Inder Kumar (supra), controversy in issue was same and the Court observed as under:

(3.) IN the instant case, Petitioner has prayed for the following relief: