R S KAROPHA Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayers:-

(2.) Placing reliance on the decision of Hon'ble Supreme Court reported in Shiv Kumar Sharma and another versus Union of India and others, 1998 AIR SCW 4093, the petitioner seeks an opportunity to approach the Government.

(3.) Therefore, the writ petition is disposed of as follows:- In the event of the petitioner filing representation to the first respondent within a period of one month from today, the matter will be duly examined by the first respondent and appropriate orders in accordance with law and justice shall be passed by the first respondent adverting to the submissions made in the representation within a period of another four months. In case the petitioner seeks permission for personal hearing, the same shall also be granted to him.