KAMAL SINGH Vs. STATE OF HP

JUDGEMENT

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

(2.) The stand taken in the reply-affidavit is that the petitioner was recruited against the general vacancy by the Public Service Commission and not against the vacancy reserved for Ex-serviceman. In case, petitioner has any dispute with regard to the factual position, as referred to above and other submissions made in the reply-affidavit, it will be open to the petition to pursue the same before the first respondent, in which case the matter will be duly considered by the first respondent and appropriate action in accordance with law will be taken in accordance within another four months from today.

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