RAMESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) C.M.P. No. 5615 of 2010. Allowed. The application is disposed of. C.W.P. No. 3628 of 2010. The writ petition is filed with the following prayers:

(2.) IT is seen that the various representations filed by the petitioner have not been considered so far. In that view of the matter, we do not think it necessary to issue notice to the 5th respondent at this stage. We also do not propose to go into the merits of the case since it is ultimately for the first respondent to take a decision adverting to the submissions made by the petitioner in the representations. Therefore, the first respondent is directed to take a decision on Annexure P-6A to 6C (representations), in accordance with law and justice and also adverting to the submissions made by the petitioner therein. The needful shall be done within a period of two weeks from the date of production of the copy of the judgment alongwith copy of the writ petition by the petitioner. In the process, it is made clear that the first respondent shall also consider whether the petitioner can be accommodated at Baijnath where there is an open vacancy. The petition stands disposed of, so as the pending application(s), if any.