SANTOSH KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by the order passed by the learned Single Judge on 13.10.2011 whereby the writ petition filed by writ petitioner/respondent No.3 herein came to be allowed, the appellant has filed the instant appeal.

(2.) Facts lie in a narrow compass.

(3.) The parties shall be referred to as the writ petitioner and appellant.