VIRENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties. As short question is involved, the appeal is taken up for final disposal forthwith, by consent.

(2.) THIS appeal takes exception to the decision of the learned Single Judge of this Court, dated 19th June, 2013, in CWP No.9953 of 2012-F. The judgment under appeal reads thus:

(3.) AFTER hearing counsel for the parties, we are in agreement with the grievance of the appellant that the learned Single Judge has not considered the specific case made out in paragraphs 4(a) and 6 of the writ petition. Indeed, it is possible to say that the averments are vague and bereft of any material facts, but nevertheless the learned Single Judge was expected to deal with that contention and answer the same on its own merits.