RAMNA KUMARI Vs. STATE OF H.P.

JUDGEMENT

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

(2.) ACCORDING to the petitioner, the issue is covered in her favour by the judgment of this Court rendered in LPA No.36 of 2010, Sita Ram vs. State.

(3.) THEREFORE , the writ petition is disposed of directing the respondent concerned to examine the matter, after verifying the facts, in the light of the judgment referred to above and take appropriate action thereon within a period of four months from the date of the production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment referred to above.