SURESH PAL MALIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers vide para 7 (i) and (ii):

(2.) IN reply respondents No. 1 and 2 have taken the following stand vide paras 6(iii) to 6(x) and 7 (i) & (ii) :

(3.) IN view of the above reply, the petition is disposed of with a direction that subject to the petitioner making a detailed representation supported by documents, if any, along with copy of this judgment to respondent No.1 within one month from the date of receipt of copy of this judgment, who shall consider and take final decision in the matter within further three months in accordance with law, after affording an opportunity of being heard to the petitioner and respondent No.4, if so desired.