VIR BHAGAT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Art. 226 of the Constitution of India, the petitioner has prayed for following main reliefs:

(2.) Learned counsel for the petitioner fairly states that the issue raised in the instant petition has been decided by this Court in Rakesh Chand v. State of H.P. and Ors. LPA No. 105/2010 decided on 13. 12.2012, and her clients shall be content and satisfied, in case a direction is issued to the respondents to consider and decide the case of the petitioner in light of Rakesh Chand supra, in a time bound manner.

(3.) Mr. Rajan Kahol, learned Additional Advocate General is not averse to the innocuous prayer made on behalf of the petitioner.