KHEM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) IN reply on behalf of Respondents No. 1 and 2, the following stand has been taken vide paras

(3.) In view of the above, 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. 2, within one month from today, who shall consider the same and take final decision in the matter in accordance with law within next two months, after affording an opportunity of being heard to the Petitioner, if so desired.