RAMAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) When this case was taken up for consideration, learned counsel for the petitioner submitted that interest of justice will be served in case a direction is issued to the respondents to take a final call to the representation, which has been filed by the petitioner praying for grant of compassionate appointment after the death of his father, who died in harness.

(2.) Learned Additional Advocate General submits that when representation of the petitioner was considered, certain shortcomings were found in the same and they were accordingly pointed out to the petitioner, who rather than removing the same, rushed to the Court.

(3.) Learned counsel for the petitioner submits that thereafter, those shortcomings stand rectified.