KHALANDAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Though this appeal is listed for preliminary hearing, with the consent of learned counsel on both sides, it is heard finally.

(2.) Appellant was the petitioner in W.P.No.110000/2017. Being aggrieved by the dismissal of the writ petition by order dated 06.03.2018, as being premature petitioner has filed this appeal.

(3.) We have heard learned counsel for the appellant, learned Additional Government Advocate for respondent Nos.1 to 3 and learned counsel for respondent No.4 and perused the material on record.