SUNITA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has approached this Court for the following main relief:

(2.) During the course of the arguments, the learned counsel for the petitioner submits that he shall be satisfied in case the respondents are directed to decide the undated representation (Annexure P-3) made by father in law of the petitioner in a time-bound manner.

(3.) Accordingly, the present petition is disposed of with a direction to the respondents/authority to decide the undated representation (Annexure P-3) made by father in law of the petitioner within a period of ten days from today, by passing a speaking order and after affording an opportunity of hearing to the petitioner. The decision so taken shall be communicated to the petitioner forthwith.