PARTAP SINGH VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) IN reply, on merits, in paragraph 3(b), it is stated as follows:-

(3.) IT is seen that there is no rejoinder. In case the petitioners have any surviving grievance with regard to the factual position as above, it will be open to them to approach the respondents for appropriate amendment in the R & P Rules.