SHRI SATYA PAL SON OF SHRI RAM SWAROOP, RESIDENT OF VILLAGE LANA-BANKA, POST OFFICE BAGTHAN, TEHSIL PACHHA, DISTRICT SIRMOUR, H.P. Vs. THE STATE OF HIMACHAL PRADESH THROUGH ITS SECRETARY (PWD), TO THE GOVT. OF H.P., SHIMLA-2,

JUDGEMENT

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

(2.) IT is seen that the petitioner has submitted Annexure P -4, representation and the same is pending before the second respondent. There will be a direction to the second respondent/competent authority to take decision in the matter in accordance with law within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the second respondent/competent authority. In case the petitioner requests for an opportunity of personal hearing, the same shall also be granted.