HITESH THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) THE eligibility criteria provided in the prospectus at page 26 reads thus:

(3.) INDEED , the applications preferred by the petitioners will have to be processed keeping in mind the eligibility criteria read with the communication issued by the Special Secretary (TE), Government of Himachal Pradesh. The respondents assure to do so. In view of this assurance, the . petitioners do not wish to pursue this petition any further. The petition is disposed of accordingly, so also the pending applications, if any.