ASHWANI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner states that the meeting of the RTA is scheduled to be held on 3/9/2021 and his client would be content in case the respondents are directed to reconsider the case of the petitioner in the said meeting. Prayer being innocuous is allowed.

(2.) The petition is disposed of with a direction to the respondents to reconsider the case of the petitioner in the aforesaid meeting.

(3.) However, before parting, it is made clear that we have not expressed any opinion on the relative merits of the case.