BHAM DEV Vs. STATE OF HP

JUDGEMENT

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

(2.) In view of the reply, the petitioner prays for an opportunity to file representation before the Government in the light also of the judgment of Supreme Court in AIR 1996 SC 352, Dr. Krushna Chandra Sahu & ors. Versus State of Orissa and Ors.. Though, the petitioner has already made a representation as Annexure A-11, it will be open to the petitioner to file a supplementary representation also within a period of six weeks from today. In the event of the petitioner filing such a representation, as above, the matter will be duly considered by the first respondent, with notice to the petitioner and appropriate orders in accordance with law and justice shall be passed thereon within another four months.

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