ASHWANI GUPTA Vs. STATE OF HP

JUDGEMENT

(1.) THE writ petition is filed with the following prayers: - (i) That the records of the case may be called for and after perusal of the same notification dated 21st August, 1996 Annexure A may be quashed and set aside and the applicant be promoted to the post of Assistant Engineer with all consequential benefits.

(2.) IT is submitted that Annexure A-7, representation filed by the petitioner has not so far been decided. There will be a direction to the first respondent to look into Annexure A-7 and take appropriate action thereon with notice to the petitioner and affected parties, within four months from the date of production of the copy of this judgment by the petitioner. The writ petition is disposed of, so also the pending application(s), if any.