M L KAUSHAL Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner has approached this Court with certain grievances with regard to the promotion. In view of the intervening developments, in case, the petitioner has still any grievance left, it will be open to the petitioner to pursue the same either before first respondent or in appropriate proceedings incorporating the developments as above.

(2.) THE petition stands disposed of, so also the pending application(s), if any.