DEVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MR . R. S. Verma, learned Addl. Advocate General has placed on record communication dated 20.9.2013 which reads as under:-

(2.) RESPONDENTS are directed to grant all benefits to the petitioner in terms of the judgment rendered by this Court in Pinki Dhulta's case (supra) [wrongly mentioned as CWP No. 1794/2013, whereas it should be CWP No. 1794/2012]. Needful shall positively be done within a period of four weeks from today. It shall be open for the petitioner to place additional material if so desired. With the aforesaid observations, petition is disposed of, as also the pending application(s), if any.