SARLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Bhuvnesh Sharma, learned counsel for the petitioner prays for and is permitted to withdraw the present petition in order to enable his client to make a representation to the second respondent for the redressal of her grievance.

(2.) Consequently, the petitioner is permitted to make a representation to the second respondent, i.e., Director of Education for the redressal of her grievance within a period of four weeks from today. Thereafter, the same shall be decided by the second respondent in accordance with law by passing a speaking order within a further period of two months after the receipt of a certified copy of this judgment. It is made clear that while considering the representation of the petitioner, the respondent No. 2 shall also take into consideration the manner in which the respondent 4 has been appointed as Part Time Water Carrier.

(3.) With the aforesaid observations/directions, the petition stands disposed of, so also the pending application(s), if any. No costs.