PRABHA KANTI MOGHTA Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:

(2.) SINCE the facts are self explanatory, we need not to deal with the same in the judgment. There will be a direction to the 2nd respondent to look into Annexure P-8 and take appropriate action thereon within two weeks from the date of production of a copy of this judgment alongwith the copy of the writ petition by the petitioner before the 2nd respondent. The second respondent will also consider as to whether the petitioner can be forthwith permitted to join duty in the Directorate and appropriate order can thereafter be passed after the elections are over.