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

JUDGEMENT

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

(2.) IT is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya v. State of H.P., : 1994 Supp. (2) SCC 316.

(3.) THE writ petition is disposed of, so also the pending applications, if any.