TARSEM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner had filed original application before the erstwhile Himachal Pradesh State Administrative Tribunal, seeking following reliefs:-

(2.) After abolition of the Tribunal, the original application was transferred to this Court.

(3.) Learned counsel for the petitioner has submitted that the case of the petitioner is covered by Full Bench decision of this Court in CWP No.2711 of 2017, titled Baldev Versus State of Himachal Pradesh and others alongwith connected matter, decided on 22/2/2022.