STATE OF H.P. Vs. MEHAR DIN SAYYAD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, appeal is taken up for final disposal forthwith by consent.

(3.) THE principal grievance of the appellants is that the crucial fact asserted by the appellants in the replyaffidavit filed to oppose the writ petition about the eligibility of the respondent has not been examined by the learned Single Judge at all. In the reply affidavit, amongst others, the appellants have asserted thus: