KUSUM LATA D/O. SH. CHATRO RAM SHARMA, R/O. VPO MEHLA, TEHSIL & DISTRICT CHAMBA, H.P. Vs. STATE OF H.P. THROUGH ITS SECRETARY EDUCATION TO THE GOVT. OF H.P.

JUDGEMENT

(1.) STEPS for issuance of notice after admission to respondent No. 4 have not been taken by the petitioner. However, the Learned Counsel for the petitioner states that the case of the petitioner is covered under judgment dated 30.09.2011 passed by a Division Bench of this Court in CWP No. 8654 of 2001, Ishwar Dutt Verma Vs. State of H.P., and Ors. and the connected matters, text whereof is as under: -