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Trishna Devi vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 29 September 2020 · Citation: (2020) 09 SHI CK 0437

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4050 Of 2020
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Judgment

5 paragraphs · 162 words

Anoop Chitkara, J

1.

The petitioner, who is working as Beldar in H.P.P.W.D. Sub Division, Rohru, District Shimla H.P., has come up before this Court seeking recalculation of arrears to w.e.f. 10.09.2004 till the year 2012.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondent/ authorities concerned, within one month from today, in accordance with law. On receipt of such representation, the respondent/authorities shall consider the same, in accordance with law, and pass appropriate orders, within two months. In case the petitioner still feels aggrieved and dissatisfied with the outcome of the representation, she is at liberty to approach this Court again for redressal of her grievances. Pending application(s), if any, are closed.