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Judgment
Anoop Chitkara, J
The petitioner, who is working as Beldar in Municipal Council/Nagar Panchayat, Sunder Nagar, District Mandi, H.P., has come up before this Court seeking a direction to the respondents to regularize her services after completion of eight years of continuous service w.e.f. 01.01.1999, with all consequential benefits.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with a directions to the respondent/authorities to decide the representation/legal notice of the petitioner, Annexure PB, dated 15.03.2019, in accordance with law, within two months. Pending application(s), if any, are closed.