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

JUDGEMENT

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

(2.) ACCORDING to the Petitioner, the issue is covered in her favour by the decision of this Court rendered in Phool Maya v. State of H.P. and Ors., CWP(T) No. 10220 of 2008, dated 17.3.2010.

(3.) THE Writ Petition stands disposed of, so also the pending application(s), if any.