RAM KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Rajan Kahol, 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 peculiar facts as borne out from the pleadings.

(3.) The petitioners being Cloass-IV employees in the Forest Department, have filed the instant writ petition with the following prayers:-