NEELAM Vs. STATE OF H P & OTHERS

JUDGEMENT

(1.) Supplementary affidavit has not been filed despite opportunity granted nor any such affidavit is required to decide the points in issue in this writ petition as the same can otherwise be decided effectively and judiciously in view of the material already available on record.

(2.) Heard.

(3.) In this writ petition, a direction has been sought to be passed to the respondents to extend the benefit of Grant-in-Aid to PTA Rules, 2006 in favour of the petitioner at par the similarly situated person with all consequential benefits. Order under challenge Annexure P-6, whereby the representation made by her consequent upon the directions of this Court in CWP No. 1555 of 2018 (Annexure P-4) she previously filed, has been sought to be quashed and set aside.