MOHAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:-

(2.) When the case was taken up for consideration, learned counsel for the petitioners has submitted that the case of the petitioners is now squarely covered by judgment dtd. 19/7/2022, passed by the Hon'ble Co-ordinate Bench of this Court in CWPOA No. 3573 of 2019, titled as Sh. Yog Raj and others Vs. The State of H.P. and another and connected matters. He further submitted that though the judgment passed by Hon'ble Co-ordinate Bench has been assailed by way of a Letters Patent Appeal by certain private individuals, yet the Government is in the process of implementation of the said judgment.

(3.) Learned Additional Advocate General has submitted that the case of the petitioners is not covered by the judgment being relied upon by learned counsel for the petitioners.