AMRIT LAL Vs. STATE OF H.P. AND ORS.

JUDGEMENT

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

(2.) IN view of the recent instruction issued by the Director, Higher Education, Himachal Pradesh vide communication dated 24.09 2009, the case requires fresh consideration in the light of the said communication. The relevant portion of the communication of the Director, Higher Education, Himachal Pradesh reads as follows:

(3.) THE writ petition is disposed of so also the ending applications, if any.