RATTNA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayer:

(2.) ACCORDING to the petitioner, her case is covered by the decision of Hon'ble Apex Court in Mool Raj Upadhaya vs. State of H.P., 1994 supp. (2) SCC 316 and that of this Court in Gauri Dutt and ors. vs. State of H.P., Latest HLJ 2008 (HP) 366. The petitioner may produce a copy of this judgment along with copy of the Writ Petition before the first respondent, in which case, the first respondent will look into the matter, verify the facts and take appropriate action in accordance with law, adverting to the submissions made by the petitioner within another four months.