VANDANA DHIMAN Vs. STATE OF H.P.

JUDGEMENT

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

(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 representation dtd. 12/11/2025 (Annexure P-1) of the petitioner positively within a time-bound manner.

(3.) Accordingly, this petition is disposed of with a direction to the respondents/authority to decide the representation of the petitioner dtd. 12/11/2025 (Annexure P-1) within a period of three weeks' from today by passing a speaking order and after giving an opportunity of being heard to the petitioner and the same shall be communicated to the petitioner.