DEVA NAND Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) LEARNED Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so.