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

JUDGEMENT

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

(2.) ACCORDING to the Petitioner, her case is covered by the judgment of this Court in Phool Maya v. State of H.P. (CWP (T) No. 10220 of 2008). The learned Deputy Advocate General submits that the factual position will have to be verified. Therefore, this writ petition is disposed of directing the second Respondent/competent authority to look into the matter and after verifying the facts, take appropriate action in accordance with law in light also of the judgment, referred to above, within four months from the date of production of a copy of this judgment and a copy of the judgment, referred to above, along with a copy of the writ petition by the Petitioner.