MANGAT RAM Vs. STATE OF HP

JUDGEMENT

(1.) FOLLOWING substantive reliefs have been claimed in the present writ petition:

(2.) IMPUGNED letter dated 3.8.2007, Annexure P -2, issued by respondent No. 2 may kindly be quashed and set aside.

(3.) ANY other writ, order or direction as this Hon'ble Court may deem just and proper in the peculiar facts and circumstances of the case.