SURJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the peculiar facts as borne out from the pleadings.

(3.) The petitioner, a Principal (School Cadre) has filed, the instant writ petition, with the following prayer:-