NARESH KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Ms. Seema Sharma, learned Deputy Advocate General, takes notice on behalf of the respondents.

(2.) After arguing the matter for some time, learned counsel for the petitioner restricts his plea for a direction to respondent No.3 to consider the representation, vide Annexure P-3, since the same has not been considered as on date. Respondents have no objection to the same.

(3.) In view of the above, the present petition is disposed off with a direction to respondent No.3 to consider the representation of the petitioner (Annexure P-3) by 24/8/2021.