KHUSHAL CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of these petitions, petitioners in both the petitions have mainly prayed for the following common reliefs:

(2.) Mr. Maan Singh, learned counsel representing the petitioners, in both the petitions, while placing on record copy of judgment dtd. 10/1/2019 passed by the Principal Division Bench of this court in CWP No. 1098 of 2018 a/w CWP Nos. 1361 and 1360 of 2018, states that the cases at hand are squarely covered by the aforesaid judgment, as such, similar reliefs may also be granted in favour of the petitioners, who are similarly situate as that of the petitioners in the aforesaid petitions.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, having carefully perused the judgment dtd. 10/1/2019 passed by the Principal Division Bench of this court, fairly admits that the cases are hand can be ordered to be disposed of in light of aforesaid judgment rendered by the Principal Division Bench of this court.