GURMOHAN SINGH Vs. STATE OF H P

JUDGEMENT

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

(2.) IN view of the alternative relief prayed by the petitioner, the writ petition is disposed of directing the second respondent/competent Authority to take appropriate action on Annexure P-2 in accordance with law within a period of one month from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner. We make it clear that we have not adverted to the merits of the contentions taken by the petitioner and issues are to be considered by the Competent Authority only at this stage.