Ravinder Sharma vs State of H.P. and Others

Sanjay Karol, J.—Inspite of opportunities, reply has yet not been filed by the State. Be that as it may be, Petitioner''s representation stands decided in terms of impugned order dated 20-12-2001 (Annexure A-4), without assigning any justifiable reasons, which fact cannot be disputed. As such, the same is accordingly quashed. As prayed for, liberty granted to the Petitioner to approach the Respondent/State for making an exhaustive representation incorporating the intervening developments. Needful be positively done within a period of four weeks from today. Any such representation received by Respondent No. 1 shall be considered and dealt with in accordance with law justice and equity, after affording opportunity of hearing to all concerned. Representation shall positively be made within a period of eight weeks from the date of receipt of certified copy of this judgment.

In view of aforesaid observation, petition stands disposed of.