PYAR SINGH Vs. STATE OF HP

JUDGEMENT

(1.) (Oral)

(2.) IT is submitted by the learned counsel for the petitioner that the matter is covered by the decision of this Court rendered in CWP No.5049 of 2009, titled Punnu Ram versus State of H.P. and others. Therefore, there will be a direction to the first respondent to take appropriate action in the case of the petitioner herein also within two months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner in light of the judgment referred to above, without discriminating the petitioner.