MANJU DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioners have prayed for the following substantive reliefs:-

(2.) When this case was taken up for consideration, learned Counsel for the petitioner submits that, at this stage, the petitioners shall be satisfied in case the issues raised by the them in the writ petition are gone into by respondent No. 3 and appropriate order is passed in this regard by the said authority.

(3.) Without reverting to the respective contentions of the parties on merit, on the prayer of the petitioners made through counsel, this writ petition is disposed of with the direction that the petitioners may file appropriate representation(s) before respondent No. 3, within a period of two weeks from today, and appropriate orders thereupon, be passed by said authority within a period of four weeks as from the date of receipt of the representation. The petitioners be given hearing in a representative capacity, if so desired. It goes without saying that this Court has not made any observation on the merit of the case and the petition stands disposed of strictly on the basis of request of the petitioners made through their Counsel.