PURAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has approached this Court for grant of the following relief;

(2.) During the course of hearing the learned counsel for the petitioner submits that he shall be contented in case, he is permitted to make a representation to the respondents/authorities for the redressal of his grievances in time bound direction.

(3.) Without commenting upon the merits of the case, it is ordered that in case the petitioner makes a representation within three days from today, in that event, the respondents/authorities shall decide the same within a period of three weeks positively from today thereafter by passing a speaking order and the said order shall be communicated to the petitioner. Till then the petitioner may be permitted to work on the present place of posting i.e. O/o the SLBS Govt. Medical College, Mandi at Nerchowk.