SHAGUN KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) KEEPING in view the facts of the case and especially the fact that the child of the petitioner is stated to be suffered from mental retardation, I feel it is a fit case where respondent No. 2 be directed to sympathetically consider the case of the petitioner for posting him at a place where his child can receive suitable treatment and education.

(2.) THE petitioner may make appropriate representation in this behalf within one week and the said 30th representation shall be decided on or before November, 2010. Till then, the petitioner may take advantage of the order dated 10.08.2010. THE petition stands disposed of.