ANCHAL DEVI Vs. STATE OF HP

JUDGEMENT

(1.) This is an Execution Petition. The issue pertains to the appointment on compassionate ground. In the affidavit filed by the Joint Secretary, Urban Development to the Government of Himachal Pradesh, Shimla on 28.4.2006, it is stated at paragraph No. 5 as follows:-

(2.) In case no final action has been taken in the matter, the same shall be taken by the respondent within a period of one month subject to the petitioner's fulfilling the required qualification. The petitioner shall produce a copy of this judgment and copy of writ petition before the respondent and the Commissioner, Municipal Corporation, Shimla.

(3.) The petition stands disposed of, so also the pending application (s) if any.