KAMAL KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) LEARNED Counsel for the Petitioner, in view of the change in the policy that preference is given to the widow, submits that the Petitioner's mother may be permitted to make a representation before the first Respondent seeking the compassionate appointment.

(3.) THE Writ Petition is disposed of, so also the pending application(s), if any.