DHAN DEV SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following prayer: That the Respondents may be directed to assign theseniority to the applicant w.e.f.

(2.) IN reply, the Respondents have taken the following stand vide para 6(ii), (iii -iv) and (vi):

(3.) IT is seen from the records that the Petitioner had submitted two representations to the Director Education, Himachal Pradesh (Respondent No. 2) and the same are Annexures A -3 and A -4, one of which was forwarded to the said Director by the District Education Officer, Mandi, Himachal Pradesh, vide letter dated 01.09.2001, Annexure A -5. It appears that no decision has been taken on these representations till date.