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Bimla Chauhan vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 6 October 2020 · Citation: (2020) 10 SHI CK 0306

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3056 Of 2020
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Judgment

5 paragraphs · 144 words

Anoop Chitkara, J

1.

The petitioner, who was working with the respondent-department as Assistant Librarians and retired as such on 31.03.2012, has come up before this Court seeking a direction to the respondents to decide the representation Annexure P-5.

2.

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

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondent/authorities to decide the representation of the petitioner, Annexure P-5, in accordance with law, within two months. It is made clear that in case the petitioner is still aggrieved with the outcome of the representation, she is at liberty to approach this Court again for redressal thereof. Pending application(s), if any, are closed.