LAWS(HPH)-2010-10-69

R A AGNIHOTRI Vs. STATE OF HP

Decided On October 20, 2010
R.A. AGNIHOTRI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petitioners have approached this court seeking promotion to the posts of Senior Private Secretary. On account of the intervening developments, the petitioners have limited their claim for monetary benefit only. In the reply with regard to said claim made by the petitioners, it is stated as follows:-

(2.) IN the light of above reply, we do not find any merit in the writ petition , which is accordingly dismissed.