BANWARI LAL VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petition has been filed for grant of the following substantive reliefs vide para 7(a) to (d):

(2.) In reply, the Respondent has taken the following stand vide para 6(ii) to (iv):

(3.) Rejoinder refuting the above stand taken on behalf of the Respondent and reiterating the averments set up in the petition has been filed.