KARAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER made representation to the Director General of Police-cum- Commandant General for the redressal of his grievances. The case of the petitioner was duly recommended as per Annexure -PE, dated 7.8.1999. However, the case of the petitioner was rejected vide Annexure- PA, dated 6.1.2000, without passing a speaking order.

(2.) CONSEQUENTLY, the petition is partly allowed and Ex. PA dated 6.1.2000 is quashed and set aside. The Director General of Police-cum- Commandant General, Home Guards, Civil Defence and Fire Services is directed to re-consider the representation made by the petitioner by affording him an opportunity of personal hearing. The petitioner shall be served a separate notice to enable him to appear before the Director General of Police-cum-Commandant General. While considering the case of the petitioner, the case of Harji Ram shall also be taken into consideration. The needful be done within a period of eight weeks after the production of certified copy of this judgment by the petitioner. No costs.