SAROJ BALA Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE Petitioner approached this Court aggrieved by the refusal to participate in the selection process. It is submitted that pursuant to interim order dated 16.6.2011, the Petitioner has been interviewed. There is no reply as yet. The dispute pertains to the non -sponsoring of the name of the Petitioner by the employment exchange at the right time. Now that the Petitioner has been interviewed, this Writ Petition is disposed of directing the Respondents to take further action in the matter on the basis of the merit of the Petitioner.

(2.) THE writ petition is disposed of, so also the pending application (s), if any.