Smt. Tara Kumari vs State of H.P. and Others

Dev Darshan Sood, J.—Learned counsel for the petitioner, under instructions, does not press the present petition and submits that petitioner shall approach the respondents clearly bringing out the circumstances under which his case is covered by the decision rendered by a Division Bench of this Court in CWP No. 4550 of 2010, titled Ravi Kumar versus State of H.P. & another, alongwith connected matters. Leaving the questions of law open, it is open for the petitioner to approach the respondents, as prayed for. As and when any such request is received by the appropriate authority, the same shall be considered on its merits, in accordance with law, within a period of eight weeks, by affording adequate opportunity of hearing/representation to the petitioner. Needless to add, the authorities shall pass reasoned order, which shall be communicated to all concerned.

With the aforesaid observations, present petition stands disposed of, so also, the pending applications(s), if any.