MUSARBU Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following substantive reliefs:-

(2.) Record reveals that on earlier occasion also the petitioner filed a petition being CWP No. 6827 of 2022 before this Court on the same and similar cause of action. The reliefs prayed in the earlier petition were as under:-

(3.) CWP No. 6827 of 2022 was dismissed as not pressed by the Division Bench of this Court vide order dtd. 15/11/2022. The aforesaid order was passed on the basis of statement made by learned counsel for the petitioner to the effect that he was under instructions to not to press the said petition.