KARAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) IN reply, respondents No.1 and 2 have taken the following stand by way of preliminary submissions :

(3.) IT is seen from the records that the petitioner has submitted representation dated 20.9.1999, Annexure A-9, followed by reminders dated 9.12.1999, Annexure A-10 and 16.2.2000, Annexure A-11, but no decision has been taken on the same.