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Judgment
9 paragraphs · 155 wordsTarlok Singh Chauhan, J
Learned counsel for the petitioner states that the representation made by the petitioner is yet to be considered and decided by the respondents and
he would be satisfied, in case, a specific direction to this effect is passed by this Court. The prayer being innocuous is allowed.
Consequently, the petition is disposed of with a direction to the respondents to consider and decide the representation of the petitioner in accordance
with the judgment of the Hon’ble Supreme Court rendered in Civil Appeal No. 6309 of 2017, titled as Sunder Singh vs. State of Himachal Pradesh
& Ors., within a period of six weeks from today.
It goes without saying that, in case, the decision goes against the petitioner, he is always at liberty to approach this Court for assailing the said
decision.
The petition is disposed of in the aforesaid terms, so also pending applications, if any.