SATISH KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of the following reliefs vide para 7(i) to (iv):

(2.) IN the reply filed on behalf of respondents, the following stand has been taken in para 6(vi) and (viii):

(3.) NEEDLESS to say that in the event of any positive result, the consequential follow up action shall be taken within another period of one month.