UMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IN the peculiar facts and circumstances of the case, Smt. Uma Devi is permitted to make a representation to the competent authority to substantiate her independent claim for retiral/pensionary benefits within a period of three weeks from today. Thereafter, the same shall be decided by the competent authority within a further period of three months from the date of production of a certified copy of this judgment by the petitioner Whether the reporters of the local papers may be allowed to see the judgment? before the competent authority. The judgment dated 16.03.2010 is clarified/modified to this extent only.

(2.) WITH the aforesaid observations/directions, the petition stands disposed of, so also the pending application(s), if any.