BANARSI DASS Vs. STATE OF HP AND ANOTHER

JUDGEMENT

(1.) Respondents have filed the reply.

(2.) It appears that the respondents have not followed Clause 13.4 of the relevant guidelines contained in Annexure P1. It is apt to reproduce clause 13.4 of the said guidelines herein.

(3.) In the given circumstances, we deem it proper to direct the respondents/State to constitute a three member Appellate Authority in terms of the mandate of clause 13.4, referred toand report compliance before the Registrar (Judicial), within eight weeks from today. Ordered accordingly. Consequently, all the notifications, which are not in tune with clause 13.4 of the relevant guidelines supra, are quashed.