CHAMARU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has filed the present writ petition claiming the following relief:

(2.) IT is submitted by both the parties that the petitioner in the present case is similarly placed as the petitioners in the above referred decision and that similar order may be passed in this case also. Therefore, the present writ petition is disposed of with the direction that in case the petitioner is similarly placed as the petitioners in the above referred decision, a similar treatment shall be extended to the petitioner herein also. All the pending application (s), if any, also stand disposed of.