RAMA NAND Vs. STATE OF H P

JUDGEMENT

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

(2.) IT is seen that Annexures P-3 and P-4 (representations) are pending before respondent No.2. Therefore, there will be a direction to respondent No.2 to dispose of these representations in accordance with law within a period of two months from the date of production of a copy of this order. In case the petitioner requests for an opportunity of personal hearing, the same shall also be granted to him. Any promotions granted to the others, in the meanwhile, will be subject to the action thus taken by the second respondent.