KULTAR CHAND SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by the order passed by the learned writ court whereby the writ petition filed by the respondent No.3 herein came to be allowed, the appellant (respondent No.5 before the writ court) has filed the instant appeal.

(2.) Facts lie in a narrow encompass.

(3.) The parties shall be referred to as the writ petitioner and the writ respondents.