SURENDER KUMAR SHARMA Vs. STATE OF H. P.

JUDGEMENT

(1.) Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of 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(s) intended to be passed herein.

(3.) The petitioner, has filed the instant writ petition, with the following prayer(s):-