SANJEET SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THESE writ petitions have been filed with the following prayer:-

(2.) THERE is no reply as yet. THERE will be a direction the second Respondent to look into the matter and take appropriate action in accordance with law and justice within six weeks from the date of production of the copy of this judgment alongwith the copy of the writ petition by the petitioners.