ROMESH CHAND NAG Vs. STATE OF H.P.

JUDGEMENT

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

(2.) IN reply, Respondents No. 1 and 2 have taken the following state vide para 6(5):

(3.) REJOINDER refuting the above stand on behalf of respondents No. 1 and 2 and reiterating the averments setup in the petition has been filed.