Rekha Pathania vs State Of Himachal Pradesh And Others

L. Narayana Swamy, CJ

Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

Heard.

The prayer of the petitioner in the present writ petition is for directing the respondents to consider her case for releasing the annual increment for

the year 2020, for which she had already made a representation dated 24.07.2020 (Annexure P-6) and the same is pending consideration before the

respondents.

Learned counsel for the petitioner, submits that a direction may be issued to the respondents to consider the representation (Annexure P-6) of the

petitioner and pass appropriate orders in the matter, within a time bound manner.

In view of the facts and circumstances of the case and prayer made on behalf of the petitioner, we dispose of the present writ petition with a

direction to the respondents to consider the representation dated 24.07.2020 (Annexure P-6) of the petitioner and pass appropriate orders in the matter

within a period of three months from today.

With the aforesaid directions, the present writ petition stands disposed of, so also pending miscellaneous application(s), if any.