RAJINDER PAUL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide paras 1 to 3:-

(2.) IN the reply, the respondents have taken the following stand vide para 12 of the preliminary submissions:-

(3.) THE learned counsel for the petitioner submits at the very outset that the case of the petitioner is covered under judgment dated 2.3.2010 of this Court in CWP (T) No. 2589 of 2008 (OA No. 1423/1995), reported as Shyam Lal and Ors. V. State of H.P. and ors., 2010 (1) Him.L.R. 386. Para 9 of the judgment being relevant is being extracted below for ready reference:-