GITAM RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CWP No. 2663 of 2021 Notice. Mr. J. S. Guleria, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant petition is taken up for final hearing.

(3.) This petition has been filed by the petitioners for the grant of following substantive relief: