Anjana Devi Sood vs State Of H.P. And Others

Jyotsna Rewal Dua, J

Notice. Mr. L.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.

With the consent of learned counsel for the parties, the matter is heard at this stage.

Petitioner’s grievance is that her representation (Annexure P-17) seeking applicability of State of Himachal Pradesh & Anr. Versus Sheela Devi SLP (Civil) No.10399/2020, decided on 07.08.2023 and The State of H.P and others versus Oma Wati and another Special Leave Petition (Civil) Diary No(s) 46343/2024 decided 09.05.2025, has not been decided till date by the respondents/competent authority. Learned counsel for the petitioner submitted that the petitioner would be content in case the respondents/competent authority(s) are directed to consider and decide the aforesaid representation in accordance with law within a fixed-time schedule. Learned Additional Advocate General is not averse to this prayer.

Having regard to the af re-submissions, but without examining the me i s of he matter, this writ petition is disposed of with a direction to the respondents/ competent authority to c nsider and decide the aforesaid representations f the petitioner (Annexure P-17) in accordance with law as well as taking into consideration the above judgments in the cases of Sheela Devi2 and Oma Wati3 within a period of six weeks from today. The dec sion so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.