AJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) BY the medium of this writ petition, the petitioner has sought following reliefs amongst others:

(2.) LEARNED Counsel for the petitioner stated at the Bar that respondents be directed to examine the case of the petitioner in view of the averments contained in the writ petition read with Annexures P -6, P -7 and P -8.

(3.) IN the given circumstances, we deem it proper to dispose of this writ petition alongwith the pending applications, by directing the respondents to examine the of case of the petitioner, in light of the averments contained in the writ petition, particularly, read with Annexures P -6 to P -8, para -2 of the preliminary submissions and para -6 of the reply on merits filed by the respondents, reproduced hereinabove, and make decision as per the Rules occupying the field, within six weeks from today.