BISHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) THE Petitioner submits that he has submitted Annexure P -2, representation before the Respondent. There will be a direction to the Respondent to take action on Annexure P -2, adverting to the submissions made therein, within a period of one month from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner before the Respondent.