SHESH RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

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

(3.) Petitioner seeks applicability of Baldev Versus State of Himachal Pradesh and others2. It is, however, seen from the record that the petitioner has not preferred any representation for the redressal of his grievances raised in the writ petition.