LAXMI DEVI Vs. STATE OF H P

JUDGEMENT

(1.) Notice. Mr. Manoj Bagga, learned Assistant Advocate General, appears and waives the service of notice on behalf of respondents No.1 & 2 and Mr. Ashok Tyagi, learned counsel, waives the same on behalf of respondent No.3. With the consent of the parties, petition is taken up for disposal at this stage.

(2.) The Divisional Commissioner, Shimla has dismissed the appeal filed by the petitioner, an Anganwari Worker, as time barred. Hence, present writ petition has been preferred.

(3.) Heard, learned counsel for the parties and gone through the record.