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Judgment
5 paragraphs · 178 wordsSandeep Sharma, J
Learned counsel for the petitioner states that the petitioner would be content and satisfied in case a direction is issued to Director Elementary Education, Himachal Pradesh to finally decide the matter as per Annexure P-3, expeditiously.
Mr. Y.P.S. Dhaulta, Learned Additional Advocate General, while accepting notice on behalf of the respondents, states that he is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.
Consequently, in view of the above, present petition is disposed of with a direction to Director Elementary Education, Himachal Pradesh to take necessary action in terms of Annexure P-3, dated 6.4.2023, expeditiously, preferably within a period of two weeks. Needless to say, authority concerned, while doing the needful in terms of this order, shall afford opportunity of hearing to the petitioner and other stake holders and pass a detailed order. Liberty is reserved to the petitioner to file appropriate proceedings, before appropriate court of law, if she still remains aggrieved.
The petition stands disposed of in the afore terms, alongwith all pending applications.