SMT. HEM LATA SEKHRI, W/O SH. ASHOK SEKHRI, R/O MOHALLA SAPRI, TEHSIL & DISTRICT CHAMBA, H.P. Vs. STATE OF H.P. THROUGH ITS DIRECTOR, DIRECTORATE OF ELEMENTARY EDUCATION, SHIMLA AND ORS.

JUDGEMENT

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

(2.) THERE is no rejoinder. In view of the above, in case the petitioner has still any grievance left, it will be open for her to approach the second respondent. Without prejudice to such liberty the writ petition is dismissed. Interim order is vacated. The writ petition is disposed of, so also the pending application(s), if any.