ANITA Vs. H.P. BOARD OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS writ petition is filed with the following reliefs:

(2.) HEARD counsel for the petitioner and the respondent. In the facts and circumstances of the case, there will be a direction to the Chairman of the respondent Board, to treat the writ petition as representation and pass appropriate order thereon, in accordance with law, equity and justice, within one month from today. Writ petition is disposed of, so also the pending CMPs, if any.