JOGINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) Petitioner may file an appropriate representation before the second respondent, in which case, the matter will be duly considered by the second respondent in the light of the decision of the Supreme Court in Mool Raj Upadhyaya Versus State of H.P. and others, 1994 Supplement (2) Supreme Court Cases 316 and appropriate action in accordance with law will be taken within a period of four months after the receipt of the representation alongwith a certified copy of this judgment and the writ petition.

(3.) The petition stands disposed of.