THILAN Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner states that the matter is squarely covered by the decision dated 22.9.2016, rendered by the High Court of Delhi in W.P. (C) 3539/2016 titled as Phuntsok Wangyal versus Ministry of External Affairs and others alongwith connected matters. He further states that the petitioner shall be content if a direction is issued to respondent No. 2-Deputy Commissioner, Kullu, HP to consider and decide the petitioner's case in the light of the aforesaid judgment.

(2.) Learned counsel for the respondents/State has no objection to the same.

(3.) No other point is urged.