HARBHAJAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS common Judgment will dispose of all the four petitions together, since the same involve similar and overlapping issues.

(2.) IN all these writ petitions, the respective petitioners have challenged the show cause notices and orders of the State Geologist rejecting the plea of the petitioners and calling upon them to pay the amounts as demanded.

(3.) IN the companion writ petitions, as aforesaid, the factual position is no different. The State Geologist, in furtherance of direction issued by this Court in previous writ petition bearing CWP No.2632 of 2009, issued show cause notice to the respective petitioners. We would reproduce the show cause notice issued by the State Geologist to the petitioner in Writ Petition No.31 of 2011, the same reads, thus: