BHAGI RATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has made a representation to the Secretary (PW) to the Government of Himachal Pradesh for the redressal of his grievance on 9.6.2002 vide Annexure A-5. However, the same has not been decided till date. In all fairness, the decision ought to have been taken on the representation of the petitioner within a reasonable period. However, in the interest of justice, the writ petition is disposed of with a direction to the Secretary (PW) to the Government of Himachal Pradesh to take a decision on the representation made by the petitioner on 9.6.2002 (Annexure A-5) within a period of eight weeks after the production of the certified copy of the judgment. No Costs.