MADAN LAL SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) HEARD. Reply not to be filed. The application is allowed in view of the grounds taken therein. Consequently, order dated 17th August, 2007, whereby the Original Application (O.A.) was dismissed in default for non-appearance of the applicant(petitioner), is recalled. The O.A. be registered as CWP(T). The application stands disposed of. CWP(T) No. 54 of 2010 The petition has been filed for grant of the following substantive relief vide para 7(a):

(2.) IN reply, on behalf of respondents No. 1 and 2, the following stand has been vide para 3:

(3.) IN view of the above replies, in case the petitioner still has any surviving grievance with regard to the factual and legal position, he may certainly point out the same by way of appropriate representation before the first and second respondents within a period of one month from today alongwith copy of this judgment and the said respondents shall decide the same within another three months after affording an opportunity of being heard to the petitioner, if so desired.