BANSI RAM Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) Mr. J.L. Bhardwaj, learned counsel for the petitioner states that the petitioner shall be content if a direction is issued to respondent No.2/competent authority to consider and decide representation, Annexure P-2, in the light of judgment dated 8.5.2012 rendered by Hon'ble Supreme Court of India in Civil Appeal Nos. 4324-4325 of 2012, titled as Jagan Nath Vs. State of H.P. and others.

(2.) We notice that representation unfortunately is not addressed to respondent No.2, as such, we leave it open for the petitioner to approach respondent No.2, making a detailed representation, also indicating as to how this case is covered with the directions issued vide judgment, supra.

(3.) Mr. J.K. Verma, learned Deputy Advocate General assures the Court that decision on the representation of the petitioner shall be taken by the appropriate/competent authority within a period of two weeks from today.