MANJNA DEVI Vs. STATE OF H.P

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following reliefs:-

(2.) Mr. Yogesh Kumar Chandel, learned counsel for the petitioner, submits the the case of the petitioner is covered by a judgment dtd. 15/9/2021, passed by this Court in CWP No. 3624 of 2021, titled Raveesh Ninta and another versus State of H.P. and Others and connected CWP No.3788 of 2021, titled Green Lata versus State of H.P. and others. He prays that the case of the petitioner may also be directed to be considered by the respondents in terms of the aforesaid judgment dtd. 15/9/2021. The same are not disputed by learned counsels for the respondents.

(3.) In view of the submissions made, the writ petition is disposed of, with a direction to respondent No.3-Himachal Pradesh Staff Selection Commission, Hamirpur, to consider the case of the petitioner in terms of the judgment dtd. 15/9/2021, passed by this Court in CWP No.3624 of 2021, titled Raveesh Ninta and another versus state of H.P. and Others and connected CWP No. 3788 of 2021, titled Green Lata versus state of H.P. and others, within a period of three weeks from today.