NIRANJAN KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. B.C. Verma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the peculiar facts as borne out from the pleadings.

(3.) The petitioner, a Trained Graduate Teacher (Non Medical), has come up, before this Court, by way of instant writ petition, seeking the following relief(s):-