JITENDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) This writ petition has been filed for the following substantial prayer:-

(2.) The relief of regularization has been prayed by the petitioner on the strength of the judgment dtd. 1/9/2015 rendered in LPA No.146/2010 and connected matters. In reply filed to the writ petition, the respondents have stated as under:-