BALRAJ DUTT Vs. STATE OF HP

JUDGEMENT

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

(2.) In the reply at paragraph 3 it is stated as follows:-

(3.) In view of the stand taken in the reply, as above, this Court by order dated 4th August, 2010, directed the State Government to take up the matter with the Central Government and by a subsequent order dated 6th September, 2010, the Central Government was directed to clarify its position. Learned Asstt. Solicitor General of India, has made available a copy of the communication dated 6.9.2010, which is taken on record, in that regard, wherein it is stated thus: