SKEEL KUMAR VERMA SON OF SHRI NATHU RAM VERMA Vs. STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY

JUDGEMENT

(1.) THE petitioners have approached this Court seeking grant-in-aid. There will be a direction to the 2nd respondent to examine the cases of the petitioners, with a notice to the petitioner concerned and the 3rd respondent, the Principal and take appropriate action in accordance with law within a period of three months from the date of production of a copy of this judgment by the petitioners before the 3rd respondent. In case any of the petitioner is found entitled for any benefits, such benefits will be disbursed within another one month.

(2.) WITH these observations, the writ petitions are disposed of, so also the pending applications, if any. Dasti copy.