PUSHAP LATA Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition mainly for the following reliefs:-

(2.) During the course of arguments learned counsel for the petitioner submits that the petitioner shall be satisfied in case the present writ petition is disposed of with a direction to the respondents/authorities to decide the representation Annexure P5, which was submitted to the respondents.

(3.) The respondents are directed to take a decision on the representation (Annexure P-5) filed by the petitioner within a period of two weeks from today and the said order shall be communicated to the petitioner by the respondents.