Kamlesh Kumari vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

i That the Hon''ble Court may kindly be please to issue the writ of mandamus whereby the Respondent No. 3 may kindly be directed to cancel the joining of the Respondent No. 4 and further to issue the direction to the Respondent No. 3 to allow the Petitioner to join in the place of the Respondent No. 4.

ii. That in alternative the Hon''ble Copurt may kindly be pleased to issue the direction to the Respondent No. 2 to decide the application filed by the Petitioner vide annexure p/2 which is lying pending before the learned Divisional Commissioner.

It is seen that in Annexure P-1, judgment dated 1.8.2011, there is a direction to the Appellate Authority to decide the matter within two months. We are informed that the matter is now posted before the second Respondent/Appellate Authority on 12th September, 2011.

There will be a direction to the second Respondent/Divisional Commissioner to pass final orders as directed in Annexure P-2, within a week thereafter.

With these observations, the writ petition is disposed of, so also the pending application(s), if any.

A copy of this judgment, duly authenticated by the Court Master, be supplied to the Petitioner today itself.