ASHOK KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner has prayed for following relief in the writ petition:-

(2.) Since the petitioner has made representations, Annexures P-2 and P-3, it is for the second respondent to consider the same in light of guidelines and take appropriate action. Therefore, this writ petition is disposed of directing the second respondent to look into Annexures P-2 and P-3 and take appropriate action in accordance with law within one month from the production of copy of this judgment alongwith the copy of writ petition.

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