STATE OF H P Vs. HIMACHAL PRADESH NIZI VYAVSAYIK PRISHIKSHAN KENDRA SANGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 12.08.2009 passed by the High Court of Himachal Pradesh at Shimla in C.W.P. No. 2948 of 2008 wherein the Division Bench of the High Court allowed the writ petition filed by the Respondent herein.

(3.) Brief facts: