MOHAN SINGH CHAUHAN 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.) In view of nature of the grievances raised in the writ petition and the submissions made by learned counsel for the petitioner, reply of the writ petition is not required to be called from the respondents. With the consent of learned counsel for the parties, the matter is heard at this stage.

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