KANTA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner had approached the Tribunal with the following prayer:

(2.) When the Tribunal was wound up, the matter was transferred to this Court and thus the writ petition. According to the petitioner since she has been working as Clerk, she is entitled to be regularized as Clerk instead of Beldar. Reference is also invited to the observations in Annexure A-2. It is for the petitioner to approach the first respondent, in which case the matter will be duly considered by the first respondent. In the event of the petitioner thus approaching the first respondent within a period of one month from today, the matter be considered on merits and appropriate orders in accordance with law and justice shall be passed within another three months. In case the petitioner requests for an opportunity of hearing, the same shall also be granted.

(3.) The writ petition is disposed of, so also the pending applications, if any.