STATE OF HIMACHAL PRADESH Vs. SHANTI DEVI

JUDGEMENT

(1.) For the reasons stated in the application, delay in filing the appeal, which in our considered view, has sufficiently been explained, is condoned. The application stands disposed of.

(2.) Appeal be registered.

(3.) Instant Letters Patent Appeal lays challenge to the judgment dtd. 28/7/2023, passed by the learned Single Judge of this Court in CWPOA No. 6527 of 2019, titled Shanti Devi v. State of Himachal Pradesh and Ors., whereby a direction came to be issued to the appellants to offer appointment to the petitioner (respondent herein) against Class-III post on compassionate grounds w.e.f. 6/8/2015, i.e. the date on which her representation was rejected by the competent authority with all consequential benefits.