MAM RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has primarily prayed for the following reliefs:-

(2.) Prima facie, the petition is not maintainable for the reason that the petitioner cannot approach this Court for the reliefs being prayed for before firstly approaching the concerned authorities as the High Court cannot be treated as a Post Office.

(3.) Accordingly, this petition is dismissed with liberty to the petitioner to take up the issue, subject matter of the present petition, before the authority concerned. Pending miscellaneous application(s), if any, also stand disposed of accordingly. CMP No. 550 and 552 of 2024