SATYA PAL Vs. STATE OF HP AND ORS.

JUDGEMENT

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

(2.) IN the nature of the order, we propose to pass, it is not necessary to go into the merits of the case and issue notice to the private Respondents. We are of the view that the Petitioner is free to bring the grievances to the notice of the 4th Respondent, in which case the 4th Respondent will get an opportunity to look into the matter and if necessary take appropriate action in the matter in accordance with law. Therefore, this writ petition is disposed of as follows:

(3.) THE learned Counsel may take back the copies of the writ petition either from the Registry of this Court or from the office of the Advocate General.