HARASIS SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The writ petition has been filed for the following reliefs

(2.) The issue involved in all these writ petitions (i.e. OWP Nos. 219/2017, 1294/2016 & 787/2016) stands covered in terms of order of this Court dated 10th March, 2017 in OWP No.254/2017. Paragraph Nos. 9 to 17 whereof are reproduced as under: <FRM>JUDGEMENT_35_LAWS(J&K)5_2017_1.html</FRM>

(3.) In view of aforesaid decision rendered in OWP No.254/2017 by this Court, all these writ petitions (i.e. OWP Nos. 219/2017, 1294/2016 & 787/2016) stand disposed on the same analogy.