DINESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

(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, has filed the writ petition, with the following relief(s):-