MAHINDER KAUR Vs. THE STATE OF HIMACHAL PRADESH, THE EXECUTIVE ENGINEER, KASAULI DIVISION, HPPWD AND THE ASSISTANT ENGINEER, NALAGARH, SUB-DIVISION, HPPWD

JUDGEMENT

(1.) THE petitioner by means of this writ petition has prayed for the following amongst other reliefs: - -

(2.) SHRI Naveen K. Bhardwaj, learned counsel for the petitioner, submits that this is one of those cases where the petitioner has suffered a lot, firstly, because of loss of her husband and secondly, she is not being regularized as yet.