SITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP No.5730 of 2010: Allowed. Application stands disposed of. CWP No.3686 of 2010: Petitioner is aggrieved by Annexure P-3, decision of the 5th respondent in the matter of engagement of cook in the school. In the nature of the matter, we propose to dispose of the writ petition without going into merits of this case at this stage. The petitioner has submitted Annexure P-6 before the 2nd respondent, Deputy Commissioner, Bilaspur. There will be a direction to 2nd respondent to look into Annexure P-6 and take appropriate decision in accordance with law with notice to petitioner and 5th and 6th respondents, within a period of one month on production/receipt of the certified copy of this judgment alongwith a copy of the writ petitioner. The arrangement as of today will continue till such date. The petitioner will furnish a copy of this judgment alongwith a copy of the writ petition before the second respondent and will also serve one copy each on 5th and 6th respondent.

(2.) THE writ petition is disposed of and so also the pending application(s), if any.