ROMILA DEVI Vs. STATE OF H.P.

JUDGEMENT

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

(2.) This writ petition has been filed for the grant of following substantive reliefs:-

(3.) According to the petitioners, the legal issue involved in the case has already been adjudicated upon. The grievance of the petitioners is that their representation dtd. 28/4/2024 (Annexure P-5) has still not been decided by the respondents/competent authority.