SUSHILA RATHORE Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) There is no reply as yet. There will be a direction to the third respondent to consider whether the petitioner can be accommodated in any of the schools mentioned in prayer (b). Action, as above, shall be taken within two weeks from the date of production of a copy of this judgment along with a copy of the writ petition before the third respondent by the petitioner.

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