RATTAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) THERE is no rejoinder. In case the petitioner has any dispute with regard to the factual position, as stated above, it will be open to the petitioner to make an appropriate representation before the third respondent, in which case the matter will be duly considered by the third respondent and appropriate action will be taken, in accordance with law, after affording an opportunity for hearing to the petitioner, within another four months. With the aforesaid observations, the writ petition stands disposed of, so also the pending application(s), if any.