HARI RAM GUPTA Vs. STATE OF HP

JUDGEMENT

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

(2.) THE impugned order pertains to the orders of regularization of the doctors on contract service, serving in the State. In reply, on merits, at paragraphs No. 2 & 3, it is stated as follows :

(3.) PENDING application (s), if any, shall also stand disposed of.