STATE OF HP. Vs. RANDEEP SINGH

JUDGEMENT

(1.) INFRUCTUOUS . C.W.P. No. 247 of 2004. After hearing the learned counsel, we are of the view that the matter is squarely covered by the judgment of Honble Supreme Court in Mool Raj Upadhyay versus State of Himachal Pradesh and others, (1994 (2) SLR 377 and there being no distinction between the present case and the factual position in the matter before the Honble Supreme Court, we do not find any ground to interfere with the order of the Himachal Pradesh Sate Administrative Tribunal at Shimla. Accordingly, the writ petition is dismissed. C.M.P. No. 469 of 2004. In view of the dismissed of the main writ petition, this application has been rendered infructuous and is disposed of as such.