RAJEEV KUMAR SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks mainly the following reliefs:

(2.) So far as first prayer is concerned, Mr. Ranjan Sharma, learned Additional Advocate General submits that the case of the petitioner will be considered, in accordance with law and appropriate orders will be passed as expeditiously as possible. Hence, the first prayer is answered.

(3.) So far as second prayer is concerned, the question of arrears does not arise for consideration because thepetitioner has not yet been appointed to the said post. Hence, the second prayer being misconceived, is dismissed.