SANDEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice confined to respondents No.1 to 3, which is waived by Mr. Rajan Kahol, learned Additional Advocate General. In view of nature of order being passed hereinafter, neither notice of this petition is required to be issued to respondent No.4 nor reply is required to be called for from the appearing 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 relief:-