SATISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following relief:-

(2.) Leaned counsel for the petitioners submits that as this writ petition is squarely covered by judgment, dtd. 15/7/2020, passed by this Hon'ble Court in the CWPOA No.231 of 2019, titled as Shri Amar Nath and Others Versus State of Himachal Pradesh and Others, accordingly, the same can be disposed of, by observing that the findings returned in the above mentioned judgment shall mutatis mutandis apply to this petition also.

(3.) Learned Additional Advocate General submits that judgment, dtd. 15/7/2020, passed by this Hon'ble Court in the CWPOA No.231 of 2019, titled as Shri Amar Nath and Others Versus State of Himachal Pradesh and Others, stands assailed by the State, by way of Letters Patent Appeal No.70 of 2020, which is pending adjudication before Hon'ble Division Bench of this Court, though the operation of the judgment has not been stayed.