SALIG RAM Vs. STATE OF H P

JUDGEMENT

(1.) THESE writ petitions have been filed with the following prayers:-

(2.) THERE is no reply as yet. In the nature of factual matrix, it is only appropriate that the matter is considered by the second respondent, after verifying the facts. THEREfore, there will be a direction to the second respondent to look into the matter and take appropriate action in accordance with law within four months from the date of production of the copy of this judgment alongwith the copy of the writ petition by the petitioners. In case any of the petitioners request for an opportunity of hearing, the same shall also be granted.