NARESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) This writ petition has been filed for the grant of following substantive reliefs:-

(2.) I have heard the petitioner, who is present in person, as also the learned Additional Advocate General for the respondents-State. Pursuant to the directions dtd. 21/3/2024, court notice is stated to have been served upon respondent No.14, however, there is no appearance on his behalf.

(3.) The petitioner alleges non-compliance of the directions issued on 10/5/2022 in CWP No.2868 of 2022 (Naresh Kumar Versus State of Himachal Pradesh and others). The afore-numbered writ petition was instituted by the petitioner with the pleadings that:-