JITENDER KUMAR Vs. H P S E B

JUDGEMENT

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

(2.) The issue was considered in principle by this Court leading to Annexure P-5, judgment in CWP No. 2466 of 2010, along with connected cases, wherein the following direction has been issued:

(3.) There will be a direction to the Respondent to look into the case of the Petitioner in light of the principle laid down in the judgment, as extracted above, and take appropriate action on the representation of the Petitioner, Annexure P-4, within three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the Respondent.