BHARAT RAJ RAWAT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of this review petition, the petitioners seek review of the judgment dated 26th April, 2012, passed by this Court, Whether the reporters of local papers may be allowed to see the Judgment? Yes. whereby the Letters Patent Appeal filed by the respondent was allowed and the writ petition filed by the petitioners was rejected.

(2.) THE main grounds of review are:

(3.) ALL the other grounds raised are grounds which were argued at the time of hearing of the appeal and which have been considered by us. We have dealt with all the issues raised before us. In case, the petitioners felt that our judgment is wrong, they can avail of other remedies available to them, but we do not find that there is any error apparent on the face of it.