PRAKASHVATI Vs. STATE OF H.P. AND ORS.

JUDGEMENT

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

(2.) THE Petitioner has submitted Annexure P4, representation and the same is pending before the third Respondent. There will be a direction to the third Respondent to look into Annexure P4 and take appropriate action in accordance with law, within a period of one month from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner before the third Respondent.