VIJAY RAM Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER sought appointment as driver. On 21.6.2010 this court had passed the following order:- "In para-6(xi), the petitioner has so stated:

(2.) SUBSEQUENTLY, this court has granted time to the State on their application by two months from 5th October, 2010 in CMP No. 329 of 2010. In that view of the matter, no further orders are required in the writ petition, hence the writ petition is disposed of in terms of the order, extracted hereinabove. All the pending application(s), if any also stands disposed of.