MEHAR SINGH Vs. STATE OF HP

JUDGEMENT

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

(2.) There will be a direction to the Director (Education), Himachal Pradesh to take appropriate action on Annexure P- 1, representation in accordance with law, adverting to the submissions made in the representation within a period of six weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner.

(3.) The writ petition is disposed of, so also the pending applications, if any.