VIKAS SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Arsh Rattan, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2.

(2.) With the consent of the appearing 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 has filed the instant writ petition with the following prayers:-