AJAY KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner has prayed for following relief in the writ petition:-

(2.) IN the nature of order, we propose to pass, it is not necessary for this court to go into the merits of the case since a decision on the application filed by the petitioner for employment on compassionate grounds has to be taken by the first respondent. Therefore, there will be direction to first respondent to take final decision on the application of petitioner in accordance with law and justice within a period of one month from the date of production of copy of this judgement alongwith a copy of writ petition by the petitioner. Copy dasti.