MUKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Rajat Choudhry, learned Assistant Advocate General, appears and waives service of notice on behalf of t e respondents.

(2.) With the consent of learned counsel for the parties, the matter is heard at this stage.

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