TULSI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the order intended to be passed herein.

(3.) The petitioner has filed the instant petition with the following reliefs:-