AMAN DEEP Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for the grant of following substantive reliefs: -

(2.) The respondents in their reply have opposed the case of the petitioners.

(3.) During hearing of the case, learned counsel for the petitioners submitted that the reliefs prayed for by the petitioners are covered in terms of judgments dated 13. 04.2011, rendered in CWP No. 8627 of 2010 [Manav Bharti University Vs. State of H.P. and Others (Annexure P-19)], dtd. 30/5/2018, rendered in CWP No. 2920 of 2016 [Maheshwar Singh Vs. State of H.P. and Ors (Annexure P-20)] and dtd. 19/11/2019, rendered in CWP No. 2695 of 2018 [Manoj Kumar and others Vs. State of Himachal Pradesh and others (Annexure P-21)]. Learned counsel for the petitioners states that the petitioners would be content if the respective cases of the petitioners are considered by the respondents in light of the aforesaid judgments. Learned Additional Advocate General is not averse to this request.