PYAR CHAND SHARMA 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, the respondents have taken the following stand vide para 6(b), (c) and (f):

(3.) THE learned counsel for the petitioner submits at the very outset that the case of the petitioner is covered under two judgments of this Court dated 01.04.2009, in CWP(T) No. 2348 of 2008, Avtar Singh Katwal vs. State of Himachal Pradesh and others and 30.12.2010, in CWP(T) No. 13348 of 2008, J.K. Mohindru vs. State of H.P. and another.