ANIL KUMAR 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 she shall be satisfied in case the respondents are directed to decide the representation dtd. 5/1/2026 addressed by her client to the Special Secretary (Finance)-cum-Director, Treasuries, Accounts and Lotteries, Kasumpti, Shimla-171009, H.P.

(3.) Accordingly, this petition is disposed of with a direction to the respondents/authority to decide the representation dtd. 5/1/2026(Annexure P-4) and take a decision thereupon in accordance with law.