VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) A perusal of the documents appended with the petition demonstrate that the petitioner had earlier approached this Court by way of CWP No.11451 of 2024, titled Vinod Kumar versus State of Himachal Pradesh and others, decided on 29/10/2024, which writ petition was dismissed by this Court as withdrawn in the following terms:-

(3.) Today, learned counsel for the petitioner has submitted that, because, now, the petitioner has impleaded the private firm as a party, therefore, the writ petition is maintainable.