BABOO RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers: -

(2.) I).That the Respondents may kindly be directed to release the salary of the Petitioner for the period of April, May and July 2008.

(3.) A copy of the reply has been made available by the learned Deputy Advocate General which is taken on record, wherein the respondents have taken the following stand, vide paras 2,3,4 and 6 of the preliminary submissions: -