TIKKA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ACCORDING to the Learned Counsel for the petitioners, matter in issue is squarely covered by the decision rendered by the Coordinate Bench of this Court in CWP No. 6307 of 2011, titled as Shri Veer Bahadur versus State of H.P. and others, decided on 22.6.2012, copy of which is taken on record in CWP No. 10924 of 2011. Facts being identical, hence directions issued in Veer Bahadur (supra), shall mutatis mutandis apply to the instant cases also. Consequential action shall positively be taken within a period of two months from the date of production of certified copy of this order.