GULZARI LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) LEARNED counsel, under instructions, does not press the present petition and submits that petitioner shall be content if he is permitted to file a representation, bringing out his grievances to the notice of the competent/appropriate authority to be decided in accordance with law.

(2.) LEAVING the question of law open, it is always open for the petitioner to approach the respondent -authorities, as prayed for. As and when any such request is received by the appropriate authority, the same shall be considered on its merits, in accordance with law, within a period of four weeks from the date of receipt thereof, by affording adequate opportunity of hearing/representation to the petitioner and other affected/aggrieved party. Needless to add, the authority shall assign reasons while deciding the same which shall be communicated to the petitioner. Liberty granted to the petitioner to place on record all additional material including the decisions rendered by this Court and orders passed by the competent authority.