NEELAM KANGHARIA Vs. STATE OF HP

JUDGEMENT

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

(2.) Placing reliance on a judgment of the Supreme Court in State of H.P. vs. H.P. State Recognised & Aided Schools Managing Committees and others, (1995) 4 SCC 507 and on Annexures A-2, A-6 and A-10, it is submitted that the petitioner is entitled to get the benefit, particularly since the State itself has treated similarly situated persons for Grant-in-Aid. The petitioner may file a fresh representation before the first respondent within a month from today, in which case the appropriate action in the light of the decision, referred to above, Annexures A-2, A-6 and A- 10 and other precedents will be taken in the case of the petitioner also within another four months. Consequential benefits, if any, shall also be disbursed to the petitioner within another one month.

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