DANDU LAL Vs. STATE OF H.P. AND ANR.

JUDGEMENT

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

(2.) IT is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of this Court rendered in CWP No. 1594 of 2008 titled as Man Singh v. State of H.P. and others.

(3.) THEREFORE , in the event of the Petitioner approaching the first Respondent within a period of one month, the matter will be duly considered by the first Respondent in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representation along with a copy of this judgment and the copy of the judgment, referred to above.