SHARDA DEVI Vs. STATE OF HP & ORS.

JUDGEMENT

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

(2.) SINCE the Petitioner has submitted Annexure P -4, representation and the same is pending before the second Respondent, we do not think it necessary to issue notice to the party Respondents and consider the matter on merits since the parties will get sufficient opportunity before the second Respondent, if required. There will be direction to the second Respondent to consider Annexure P -4 on merits and pass appropriate orders thereon in accordance with law within a period of one month from the date of production of copy of this judgment along with copy of the writ petition by the Petitioner before the second Respondent. In the process in case Respondents No. 4 and 5 are likely to be affected, they shall be afforded an opportunity of hearing along with the Petitioner.