RAJIV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) C.M.P. No. 5630 of 2010. Allowed. The application is disposed of. C.W.P. No. 3635 of 2010. The petitioner has prayed for following reliefs in the writ petition:-

(2.) It is submitted that the matter has been answered by the State Administrative Tribunal and the order of Tribunal was challenged before this court and this court has dismissed the same as can be seen from Annexure P-3 judgment in CWP No. 420 of 2006. It is further submitted that said judgment has been accepted and implemented by the State. It is submitted by the learned counsel for the petitioner that petitioner is similarly situated person like the petitioner in the said case. The petitioner has submitted Annexure P-4, representation to first respondent. There will be a direction to first respondent to look into all the aspects of the matter and take appropriate action in accordance with law and justice without discriminating the petitioner. This will be done within a period of three months from the date of production of a copy of this order alongwith the copy of writ petition.

(3.) The petition stands disposed of, so also the pending application(s), if any. Copy dasti, on usual terms.