SUNITA RANA Vs. STATE OF H P

JUDGEMENT

(1.) NOTICE issued to the petitioner has been received back unserved with the report that no such person is residing at the given address.

(2.) THE petition has been filed on the following prayers vide para 7(i) and (ii):

(3.) IN view of the above reply, in case the petitioner still has any surviving grievance with regard to the factual and legal position, she may certainly point out the same before respondent No. 2/competent authority by way of appropriate representation alongwith copy of this judgment within one month from today, who shall consider the same and take a final decision in the matter in accordance with law within next three months, after affording an opportunity of being heard to the petitioner, if so desired.