GEETANJLI THAKU Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Rajat Choudhry, learned Assistant Advocate General, appears and waives service of notice on behalf of the respondents.

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

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