Moti Ram and Others vs State of H.P. and Another

Kurian Joseph, C.J.—The petition is filed with the following prayer:

Issue a writ of mandamus directing trhe Respondent-department to consider the cases of the Petitioners in view of the decision of the Hon''ble Apex Court in Mool Raj Upadhaya v. State of Himachal Pradesh 1994 Supp. (2) SCC 318.

It is submitted by the learned Counsel for the Petitioners that the case is squarely covered by the decision of the Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah,

Learned Additional Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representations furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. Thereafter, the matter will be duly considered by the second Respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representations alongwith a copy of this judgment and a copy of the judgment, referred to above by the Petitioners concerned.

The writ petition is disposed of, so also pending application(s), if any.