GANESH DUTT BHARGAVA Vs. STATE OF H.P. AND ORS.

JUDGEMENT

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

(2.) ACCORDING to the Petitioner, in view of the decision of the Apex Court in Union of India v. T.M. Somarajan and Ors. : (2010) 1 SCC 129, he is entitled to succeed. It is seen that Annexure P6, representation, is pending.

(3.) LEARNED Deputy Advocate General submits that the State Government has taken up the matter with the Central Government for proper clarification. There will be a direction to the 4th Respondent to furnish required clarification in the light of the decision referred to above within one month from the date of production of certified copy of this judgment by the Petitioner. Thereafter the first Respondent shall take action in the matter within another one month.