ANJANA KUMARAI Vs. STATE OF H.P.

JUDGEMENT

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

(2.) NO reply has been filed by the respondents and this writ petition after its admission came to be listed today for final hearing.

(3.) ACCORDING to the learned counsel for the petitioner, the subject matter of dispute in the present writ petition is even covered by the judgment of a Division Bench of this Court rendered in CWP No. 3912 of 2009 titled Joginder Kumar Vs. State of H.P. and others, and its connected petitions on 6.5.2010.