PRADEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents State.

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

(3.) It is not in dispute that the issue in question is no longer res integra and is covered by the judgment rendered by the learned single Judge of this Court in CWP No. 1747 of 2020, titled as Hari Chand and others vs. State of Himachal Pradesh and others, decided on 14/7/2021 and even an appeal filed by the State by way of LPA No.13 of 2022 titled as, State of H.P. & Ors. vs. Shri Hari Chand & Ors., has also been disposed of as rendered infructuous vide order dtd. 30/11/2022.