MADAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Suresh Chandra Bhatt, learned counsel for petitioner and Mr. P.C. Bisht, learned Additional Chief Standing Counsel for the State.

(3.) Mr. P.C. Bisht, learned counsel for the State, has submitted that the petitioner can move a representation before the Director, Secondary, Dehradun. If the representation is filed by him, then, his representation will be decided within two weeks.