JAGDISH Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:-

(2.) LEARNED Deputy Advocate General, inviting reference to the reply affidavit, submits that the petitioner was only employed by the Society and it was not managed by the State. In view of the stand, thus taken in the reply, in case the petitioner still has any grievance left, he may pursue the same under the H.P. Co operative Societies Act. In the event of petitioner pursuing the same, the same shall not be rejected only on the ground of delay.