UMESH KUMAR Vs. GOVT OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER made representation to the Chief Engineer for the redressal of his grievances, but the same has not been decided till date.

(2.) CONSEQUENTLY, the petition is dispsoed of with a direction to the Chief Engineer to decide the representation made by the petitioner by passing a speaking order within a period of two months from today after the production of certified copy of this judgment, by the petitioner. The Chief Engineer, while deciding the case of petitioner, will look into the case of similarly situate person Bhag Chand Sharma. However, Mr. R.P. Singh, learned Assistant Advocate General submits that after filing the petition, Bhag Chand Sharma was reverted. On the other side, Mr. Surinder Saklani, learned counsel for the petitioner submits that though he was reverted back, however, he has been again promoted to the post in question. The petitioner shall also be afforded an opportunity of personal hearing. No costs.