SHARMILA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent Nos. 1 to 3.

(2.) Considering the nature of the order, we propose to pass, it is not necessary to issue notices to the private respondents.

(3.) The petitioner has filed the instant writ petition seeking following substantive relief:-