D.Y. Chandrachud, Hemant Gupta - (1.) Delay condoned.
(2.) Leave granted.
(3.) The High Court, by its impugned order dated 13 October 2014, has disposed of the Writ Petition [CWP 7040 of 2014] filed by the respondents in terms of its earlier decision in Roshan Lal v. State of Himachal Pradesh, CWP 3496 of 2009 decided on 4 August 2014 and directed consideration of the case of the respondents in accordance with the above judgment.;