KAMALJEET Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Vikas Rathore, learned Additional Advocate General, takes notice on behalf of the respondents.

(2.) Petitioner's counsel submits that his client would be satisfied in case his representation Annexure P-2 is considered and decided by respondent No.2 as expeditiously as possible.

(3.) Learned Additional Advocate General submits that the same will be considered and decided in a manner known to law.