KULDIP SINGH Vs. STATE OF HP

JUDGEMENT

(1.) The petition has been filed with following prayers:

(2.) In reply at paragraph 6(xxiii), it is stated as follows:

(3.) In view of stand taken in the reply, in case the petitioner has still any surviving grievance left, it will be open to the petitioner to approach the first respondent, in which case the matter will be duly considered by the first respondent.