JITENDER 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 he shall be satisfied in case the respondents are directed to decide the undated representation placed at page no.26 of the paper book made by the petitioner in a time-bound manner.

(3.) Accordingly, the present petition is disposed of with a direction to the respondents/authority to decide the undated representation placed at page no.26 of the paper book within a period of six weeks from today, by passing a speaking order and after affording an opportunity of hearing to the petitioner. The decision so taken shall be communicated to the petitioner forthwith.