ASHOK KUMAR 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 along with Mr. Anup Rattan, Learned Advocate General.

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

(3.) The petitioner, being a HC, has come up before this Court, by way of the instant writ petition, seeking the following relief(s):-