PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) C.M.P. No. 5656 of 2010. Allowed. The application is disposed of. C.W.P. No. 3647 of 2010. The writ petition is filed with the following prayers:

(2.) There will be a direction to the second respondent to consider Annexure P-2 (representation) on merits and take appropriate action thereon, taking the note of the submissions made therein, within a period of three weeks from the date of production of a copy of the judgment alongwith copy of the writ petition by the petitioner.

(3.) The petition stands disposed of, so as the pending application(s), if any.