RAVINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Sidharth Jalta, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the learned counsel for the parties, the instant petition is taken-up for disposal keeping in view the pleadings in the writ petition.

(3.) The petitioner is working as DPE (Lecturer Physical Education) and had been serving at GSSS Samej, Tehsil Nirmand, District Kullu, HP since 20/9/2021 which is a hard area.