CHET RAM THAKUR Vs. P C DHIMAN

JUDGEMENT

(1.) The following direction was issued by the learned Himachal Pradesh Administrative Tribunal vide judgment dated 31st May, 2007:-

(2.) Mr. Tarlok Chauhan, learned counsel for the petitioner submits that till date the appeal has not been decided. Consequently, Whether the reporters of Local Papers may be allowed to see the judgment? there will be a direction to the Principal Secretary (Education) to decide the appeal within a period of two months from today. He shall pass a speaking order. The petitioner shall also be heard in person. The Principal Secretary (Education) shall send separate notice to the petitioner for this purpose.

(3.) In view of the observations made hereinabove, the petition stands disposed of, so also the pending application(s), if any.