VED PARKASH SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) According to the learned counsel for the petitioner, when the promotions were made for the second time, despite the option exercised by the petitioner as per Annexure PH, he was not considered. This aspect of the matter is not dealt with in the reply affidavit. The petitioner may point out the same before the first respondent within a period of one month from today, in which case the matter will be duly examined on facts and in case the petitioner had exercised his option when the option was called for the second time and in case any promotion was made after exercise of such option without considering the case of the petitioner, appropriate action for redressal of the grievances of the petitioner shall be taken within another one month from the date of production of a copy of this judgment by the petitioner.

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