SONAM CHOEDON Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) KURIAN Joseph, J. The writ petition is filed with the following prayers:

(2.) IN the nature of the order we propose to pass in this case, it is not necessary for us to go into the merits of the case, since the matter is now pending with the 2nd respondent. There will be a direction to the 2nd respondent to take decision on representations, Annexures P-8, P-9 and P-10, within a week from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the 2nd respondent. Till the decision is thus taken by the 2nd respondent, the seat allotted to the petitioner under the 3rd respondent shall not be cancelled.