GUMAN SINGH Vs. STATE OF H.P.

JUDGEMENT

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

(2.) According to the Petitioner, the issue is covered in his favour by the decision of this Court in Phool Maya v. State of H.P. (CWP(T) No. 10220 of 2008, decided on 17.3.2010). The learned Dy. Advocate General submits that the facts have to be verified. Petitioner submits that he will file an appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so. Therefore, this writ petition is disposed of, as follows:

(3.) It will be open to the Petitioner to file an appropriate representation before the 2nd/3rd Respondent along with a copy of the judgment, referred to above, within a period of two months from today, in which case the matter will be examined on facts and in light of the decision, referred to above, and appropriate action will be taken in the matter within another four months.