ANIL KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) The Writ Petition is filed mainly with the following prayer:

(2.) It is seen that the petitioner has submitted Annexure P-2, representation before the second respondent. Therefore, there will be direction to the said respondent to consider the same and take appropriate action thereon within a period of one month from the date of production of the copy of this judgment.

(3.) The writ petition is disposed of, so also the pending applications, if any.