RAJU Vs. STATE OF HIMACHAL PRADESH AND OTHERS

JUDGEMENT

(1.) CMP No.9414 of 2011.

(2.) ALLOWED . The application stands disposed of.

(3.) IT was for the petitioner to make an appropriate representation before the second respondent. Without making such representation, the petitioner should not have filed the present writ petition seeking writ of mandamus. However, in view of the apology tendered by the learned counsel, we reluctantly refrain from dismissing the writ petition on that ground.