MAN MOHINI SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (i) and (ii):

(2.) IN reply on behalf of Respondents No. 1 to 3, the following stand has been taken vide paras

(3.) LEARNED Counsel for the Petitioner submits that the case of the Petitioner is covered under a Division Bench judgment dated 1.12.2010 of this Court in CWP (T) No. 33 of 2010, titled Dr. Bharat Bhushan Sharma V/s. State of H.P and Ors., text whereof is as under: The petition is filed with the following prayer: