S. N. Phukan, J. - (1.) This appeal is directed against the Full Bench decision dated 24-12-1993 of the High Court of Himachal Pradesh in Civil Writ Petition No. 747 of 1991.
(2.) For the purpose of appreciating the points urged in this appeal we may briefly state the facts.
(3.) The respondent appeared in person before the High Court. In this Court though notices were issued he did not appear, hence the matter was taken up for hearing in his absence.;