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Judgment
Anoop Chitkara, J
The petitioner, challenging her suspension from the post of Pradhan, Gram Panchayat, Hathidhaar, has come up before this Court seeking quashing of impugned order Annexure P-5, on the ground that the post of learned Divisional Commissioner, Kangra is vacant.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General waives service and accepts notice on behalf of respondents No.1 to 6. He, on instructions, submits that the State has delegated the powers of Divisional Commissioner, Kangra to Divisional Commissioner, Mandi.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Given above, we permit the petitioner to file appeal before learned Divisional Commissioner, Mandi clarifying that the time limit to file such appeal shall commence from today, by ignoring the previous delay, which was beyond the control of the petitioner. It shall also be open for the petitioner to file application for stay of the order of suspension. The writ petition is disposed of in the aforesaid terms. Pending application(s), if any, are closed.