GANESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:

(2.) The facts necessary for adjudication of the instant petition are as under:-

(3.) Aggrieved by the order dtd. 15/6/2024, the petitioner has filed the instant petition for the reliefs, quoted hereinabove.