MUKHTYAR KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayer:

(2.) ACCORDING to the petitioners, the issue is covered by Annexure P -2, the judgment of this Court rendered in CWP No. 4491 of 2011 -E, titled as Prem Pal Singh versus State of H.P. and other connected matters, decided on 23.11.2011, in the matter of integration of Nahan Foundary to the Government Departments. The writ petitions were disposed of vide Annexure P -2 with the following directions:

(3.) THE writ petition stands disposed of, so also the pending application(s), if any.