GOPAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) Though pleadings in the case are complete, but before the case at hand could be decided on its merits, learned counsel for the petitioners, while inviting attention of this court to judgment dtd. 9/1/2013 passed by Division Bench in CWP 2280 of 2012-C titled Saroj Kumar v. State, states that issues raised in the instant petition is squarely covered by said judgment as such, petitioners would be content and satisfied, in case respondents are directed to decide the case of the petitioners in light of judgment rendered by this court in CWP No. 2280 of 2012 and in CWPOA No. 3573 of 2019, titled Jagat Ram and others v. State of Himachal Pradesh.

(3.) Learned Additional Advocate General, after having perused the aforesaid judgment, has no objection in case aforesaid innocuous prayer made by the petitioners is accepted.