JEET SINGH Vs. STATE OF HP

JUDGEMENT

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

(2.) It is for the petitioner to file appropriate representation before the first respondent. In the event of the petitioner filing appropriate representation, incorporating all the averments made in the writ petition, within one month from today before the first respondent, the matter will be duly considered by the first respondent/competent authority, adverting to the submissions made in the writ petition, and appropriate orders in accordance with law will be passed within another four months.

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