GHANSHYAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Issue notice. Ms. Sharmila Patial, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) The instant petition has been filed for grant of the following substantive reliefs:-

(3.) Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by this Court in a bunch of petitions lead being CWP No. 6443 of 2021, titled as Babu Ram vs. State of H.P. and Ors., decided on 9/5/2022. This is a matter, which is required to be considered by the respondents.