SH. CHHAVINDER KUMAR SHANDIL, SON OF LATE GHANSHYAM DASS, R/O VPO SHAKRU, TATAPAI, TEHSIL KARSOG, DISTT. SHIMLA H.P. Vs. STATE OF H.P. THROUGH SECRETARY (HPPWD) TO THE GOVT. OF H.P. SHIMLA-2,

JUDGEMENT

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

(2.) IT is for the petitioner to file an appropriate representation before the second respondent, in which case, the second respondent will get an opportunity to look into the matter and take appropriate action in accordance with law. Therefore, without expressing any opinion on the merits of the case and leaving all the contentions open, the petition is disposed of as follows.

(3.) THE writ petition is disposed of, so also the pending application(s), if any.