DILA RAM Vs. STATE OF H.P.

JUDGEMENT

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

(2.) In reply, at para 3 it is stated as follows:

(3.) In case the petitioner has still any grievance left, in view of the stand which is taken in the reply, the petitioner may approach the first respondent in which case the matter will be duly considered by the said respondent with notice to the petitioner and appropriate orders will be passed within another four months.