BRIJ LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Issue notice. Mr. Rajat Chauhan, learned Assistant Advocate General, accepts notice on behalf of the respondents.

(2.) Learned counsel for the petitioner submits that the petitioner shall be satisfied in case the representation that has been filed by the petitioner, copy whereof, is appended with the petition (Annexure P-5) is decided by the Authority within some reasonable time.

(3.) Learned Advocate General on other hand submits that the petitioner is not entitled for the relief as is being claimed by him by way of the representation.