LAWS(HPH)-2022-8-29

REETA DEVI Vs. STATE OF HIMACHAL PRADESH

Decided On August 04, 2022
Reeta Devi Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Facts necessary for adjudication of the petition are as under: -

(2.) We have heard learned counsel for the parties and have also gone through the record carefully.

(3.) To determine the controversy, it will be relevant to recall applicable Constitutional and statutory provisions. Article 243D (6)of the Constitution reads as under