KARM SINGH 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 at this stage to refer to various factual details. The petitioner may point out all those details including the short tenure left for retirement and the requirement/ obligation towards his sick parents before the first respondent. If the petitioner files such representation before the first respondent within a period ten days from today, the matter will be considered by the first respondent in accordance with law and justice within another ten days. It will be open to the petitioner to avail leave of any kind due to him till order is passed on his representation. The petitioner will produce a copy of this judgement alongwith a copy of the writ petition before the first respondent while filing the representation.