HET RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for grant of the following reliefs:-

(2.) The facts of the case, in brief, are as under:

(3.) Aggrieved by the orders passed by the respondentauthority as affirmed by the appellate authority, the petitioner has filed the instant petition for the reliefs as have been set out hereinabove.