RAJIV KUMAR KOUNDAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) On the last date of hearing, the learned counsel for the petitioner was asked to justify the maintainability of the writ petition when he was also made aware about the judgments rendered by the Apex Court governing the field. Despite that, he started arguing on the same lines as was arguing on the last date of hearing.

(2.) The writ petition is not maintainable and we are inclined to dismiss the same with costs in view of the judgments rendered by the Apex Court in the case titled as Girjesh Shrivastava & Ors. versus State of M.P. & Ors., 2010 AIR(SCW) 7001 and by this Court in CWP No. 3131 of 2014, titled as Dr. J.S. Chauhan versus State of Himachal Pradesh and others, decided on 6th May, 2016.

(3.) It is apt to reproduce paras 14 and 16 of the judgment in Girjesh Shrivastava's case herein: