NIKKU RAM Vs. STATE OF HP

JUDGEMENT

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

(2.) According to the petitioner, the case is covered by the decision in Mool Raj Upadhayaya versus State of H.P., 1994 Supp.(2) SCC 316. There is no reply as yet. Therefore, there will a direction to the second respondent/competent authority to consider the grievance of the petitioner with respect to the factual position and take a decision in the matter within a period of 3 months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner.

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