STATE GOVERNMENT Vs. KASHMIR SINGH GULERIA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS appeal takes exception to the judgment of the learned Single Judge dated 23.6.2011 in CWP(T) No. 12080/2008. By the said judgment, the appellants were directed to consider the case of the respondent for giving him the rank of Additional Superintendent of Police from the date of his juniors Sonam Choppal and Ram Lal were given the rank of Additional Superintendent of Police.

(3.) ON the basis of this decision, the Chief Secretary to the Government of Himachal Pradesh issued notification on 2.12.2003, which reads thus: