MADAN GOPAL Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayer:-

(2.) On 24.8.2010, this court had passed the following orders:-

(3.) The learned Advocate General referring to the reply submits that steps have already been taken for appointment of Veterinary Officers on contract basis and on such appointments being offered to fresh recruits, there will be a post at Chamba and, thereafter, the petitioner will be relieved. In the above circumstances, this petition is disposed of as follows:- The recruitment of the Veterinary Officers on contract basis will be done as expeditiously as possible within a period of four months from today and copy Dasti to the learned Advocate General for communication to the H.P. Public Service Commission. In the unlikely event of further delay, the petitioner shall be relieved in terms of Annexure P-2 on completion of period of four months from today.