USHA MANGESH Vs. STATE OF H.P.

JUDGEMENT

(1.) After arguing for sometime, learned counsel representing the petitioner states that petitioner would be satisfied in case she is permitted to make a representation before the competent authority, praying therein for redressal of her grievance and respondents may be directed to decide the same in a time bound manner.

(2.) Learned Assistant Advocate General states that he is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.

(3.) Consequently, in view of the above, present petition is disposed of, reserving liberty to the petitioner to file a representation to the competent authority within a period of two days, praying therein for redressal of her grievance, which in-turn, shall be decided by the concerned authority expeditiously, preferably, within a period of two weeks. Needless to say, authority concerned while doing the needful in terms of instant order, shall afford an opportunity of being heard to the petitioner and pass appropriate orders thereupon. It is made clear that this Court has not touched the merit of the case and the decision if any shall be taken independently as per law. Petition stands disposed off.