KULDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. L.N. Sharma, learned Additional Advocate General, appears and waives service of notice on Behalf of the respondents.

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

(3.) Learned counsel for the petitioner submits that the issue raised by the petitioner and the reliefs prayed for by him have already been adjudicated upon in Uttam Ram & others Versus State of Himachal Pradesh & others CWP No.5267 of 2025, decided on 22/9/2025. The writ record does not reflect any representation having been preferred by the petitioner or he respondents for the redressal of his grievances in light of Uttam Ram CWP No.5267 of 2025, decided on 22/9/2025.