BHUPENDER KUMAR Vs. STATE OF HP

JUDGEMENT

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

(2.) In preliminary objections of the reply it has been stated as follows:-

(3.) In case the petitioner has any dispute with regard to the factual and legal position, as stated above, it will be open for the petitioner to point out the same before the first respondent, in which case the matter will be duly considered by the first respondent with notice to the petitioner within another four months.