MEENA DEVI Vs. STATE OF H. P.

JUDGEMENT

(1.) The petition has been filed by the present petitioner seeking relief as under:-

(2.) During the course of hearing, the learned counsel for the petitioner and respondents No. 3 and 4 have placed on record an attested copy of the judgment passed by the learned Single Judge in similar case titled Smt. Kala Devi versus State of H.P. and others CWP No. 2529 of 2012 decided on 31st December, 2012. Facts are similar in both the cases and the relevant para of the order passed in the said case is being reproduced as below:-

(3.) In case, the petition is similarly placed, she shall be entitled to the same relief as granted in the above case. The petition is accordingly disposed of, so also the pending applications, if any.