JAI CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has approached this Court for the following main reliefs:

(2.) During the course of the arguments, the learned counsel for the petitioner submits that he shall be satisfied in case he is permitted to make a representation to the authorities/respondents for the redressal of his grievance.

(3.) Accordingly, this petition is disposed of with a direction to the respondents/authority to decide the representation which shall be filed by the petitioner positively within a period of two days from today. Thereafter, the respondents/authority shall decide the same within a period of two weeks' by passing a speaking order and after giving an opportunity of being heard to the petitioner, and the same shall be communicated to the petitioner.