NAVJYOTI KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr.Rajat Chaudhary, learned Assistant Advocate General, appears and waives service of notice on be alf of t e respondents.

(2.) With the consent of learned counsel for the parties, the matter is heard at this stage.

(3.) Petitioner's grievance is that her representation dtd. 25/6/2025 (Annexure P-3) seeking applicability of Mohit Sharma & Anr. Versus State of H.P. & Ors.[ CWP No.1638 of 2024, decided on 29/11/2024] has not been decided till date by the respondents/competent authority. Learned counsel for the petitioner submitted that the petitioner would be content in case the respondents/competent authority(s) are directed to consider and decide the aforesaid representation in accordance with law within a fixed-time schedule. Learned Assistant Advocate General is not averse to this prayer.