HEMLATA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following relief:-

(2.) Heard Mr. D.S. Mehta, learned counsel for the petitioner and Mr. R.C. Joshi, learned Brief Holder for the State.

(3.) During the arguments, the learned counsel for the petitioner submitted that the petitioner has submitted a representation to the respondent no.3, District Education Officer, Primary Education, Udham Singh Nagar on the medical ground and submitted that the present writ petition may be disposed of by directing the respondent no.3, District Education Officer, Primary Education, Udham Singh Nagar to decide the said representation dtd. 26/12/2022 (Annexure No.5 to the writ petition).