DEVINDER SINGH NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Janak Raj, learned Central Government Counsel and Mr. Gobind Korla, learned Additional Advocate General, accept notice on behalf of respondents No.1 to 3 and respondent No. 4, respectively.

(2.) Counsels agreed that the judgment passed on 16/7/2025 in LPA No.169 of 2025 titled Union of India and another Vs. Atul Sharma and others covers the issue in question. The relevant portion reads as under:-

(3.) Accordingly, the Writ petition stands disposed of in the same terms.