KALAWATI Vs. STATE OF HIMACHAL PRADESH & OTHERS

JUDGEMENT

(1.) In view of the provisions of Administrative Tribunal Act, learned counsel for the petitioner does not press the present petition, reserving liberty to seek recourse to appropriate remedy in accordance with law, including filing a representation to appropriate authorities, bringing out the circumstances, under which, her case is allegedly covered by the judgment rendered by a Coordinate Bench of this Court in CWP No.3050 of 2014, titled as Nek Ram Versus State of Himachal Pradesh and others, on 17.07.2014.

(2.) Liberty granted.

(3.) As such, petition is disposed of with a direction that as and when any request is received by respondent/competent authority, the same shall be considered and decided, on its merits, in accordance with law, expeditiously within a period of six weeks, by affording adequate opportunity of hearing/representation to the petitioner. Needless to add, the authorities shall pass a reasoned order, which shall be communicated to all concerned, including the petitioner. Liberty is reserved to the petitioner to approach the appropriate forum on the same cause of action, if need so arises subsequently. In the event of matter being decided in favour of the petitioner, all consequential benefits shall follow in terms of Nek Ram .