RAM CHAND Vs. STATE OF H P

JUDGEMENT

(1.) NONE appears on behalf of the petitioner who is duly served for today.

(2.) THE petition has been filed on the following prayers vide para 7 (1) & (ii):

(3.) IN view of the above reply, in case the petitioner still has any surviving grievance, he shall be free to make a representation along with copy of this judgment to the respondents/competent authority within one month from today, who shall consider the same and take a final decision in the matter within next three months in accordance with law, after affording an opportunity of being heard to the petitioner, if so desired.