ROSHAN LAL Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayer:

(2.) According to the petitioner, his case is covered by the decision of the Supreme Court in Mool Raj Upadhyaya vs. State of H.P., 1994 Supp.(2) SCC 316. The petitioner may file an appropriate representation before the second respondent, in which case the matter be duly examined in the light of the contentions taken by the petitioner in the representation and also consider the application of the judgment referred to above. The necessary orders, as above, shall be passed within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and the representation by the petitioner.

(3.) The writ petition is disposed of.