DEBU Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) IN case, the Petitioner is similarly situated as the Petitioner covered by Annexure P -1, judgment in Man Singh v. The State of H.P. and Ors. along with connected cases, similar treatment shall be extended to the Petitioner herein also, on verification of all the records. Needful shall be done within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner.