NARVADA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) PETITIONER approached the tribunal with certain grievances regarding appointment of part time water carrier. It is stated in paragraph 3 of the reply as follows:-

(2.) IN case the petitioner has still any dispute with regarding to the factual position, it will be open for her to approach the second respondent, in which case the second respondent will look into the matter. The writ petition is disposed of, so also the pending application(s), if any.