HEM SINGH Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayers:-

(2.) According to the petitioner, the issue is covered by Mool Raj Upadhayaya Vs. State of Himachal Pradesh 1994 Supp. (2) SCC 316. There will be a direction to the first respondent/competent authority to look into the matter and take appropriate action in accordance with law in the matter, adverting to the submissions made by the petitioner in the writ petition within four months from the date of production of the copy of this judgment alongwith the copy of the writ petition by the petitioner before the first respondent.

(3.) The writ petition stands disposed of, so also the pending application(s), if any. Copy Dasti.