JAGTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have prayed mainly for the following relief:--

(2.) Operation of these orders was stayed by the learned vacation Judge on 7.6.2012, which order is reproduced in toto as under:--

(3.) Noticeably, what weighed with the Court in staying the operation of the impugned order was the fact that earlier order dated 8.5.2012 passed by this Court in CWP No. 3309/2012 was not complied with by the respondents. But decision on his explanation may not be necessary as he has to respond to the show-cause notice.