GAREEB RAM Vs. HIMACHAL ROAD TRANSPORT

JUDGEMENT

(1.) Notice. Mr. Ajay K. Chauhan, learned Standing Counsel, takes notice on behalf of the respondents.

(2.) The parties are ad idem that the issue in question is no longer res integra in view of the judgment rendered by a Division Bench of this Court in CWP No.3050/2014, titled Nek Ram Versus State of Himachal Pradesh and others, decided on 17/7/2014 (Annexure P-2).

(3.) Accordingly, the instant petition is disposed off on the basis of the ratio laid down in the aforesaid judgment.