KEWAL KISHORE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed for the following prayers:

(2.) Learned senior counsel for the petitioner submitted that alongwith the reply filed by respondent No. 2 to the petition, an office order dtd. 4/2/2012 (Annedure R- 1) has been appended. That as per this office order, relief No. 1 prayed for by the petitioner has been sanctioned in petitioner's favour. Learned senior counsel further submitted that the only surviving relief now is with respect to the release of arrears to the petitioner in terms of Annexure R-1. It is further submitted that the petitioner would be content in case he is permitted to represent to respondent No. 2 within a period of two weeks for release of arrears in terms of office order dtd. 4/2/2012 ( Annexure R-1) and respondent No. 2 be directed to decide such representation within a further period of four weeks.