SUNEHARI DEVI Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayer:-

(2.) According to the petitioner, her case is covered by the decision of Supreme Court in Mool Raj Upadhyaya Vs. State of H.P. and others 1994 Supplement (2) S.C.C. 313 and the decision rendered by this court in Gauri Dutt & others Vs. State of H.P. Latest HLJ 2008 (HP) 366. The petitioner may file representation before the first respondent, in which case the matter will be duly examined by the first respondent and appropriate action in the matter, in accordance with law, will be taken.

(3.) With these observations, the writ petition is disposed of, so also the pending application(s), if any.