Nirmla Devi vs State Of H.P. & Another
2021 Latest Caselaw 407 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.5064 of 2020
                                               Decided on: 07.01.2021




                                                                .
          Nirmla Devi                                  ...Petitioner





                                   Versus





          State of H.P. & another                           ...Respondents
    Coram
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge





    Whether approved for reporting?
    For the petitioner:      Mr.Munish Datwalia, Advocate.
    For the respondents:       Mr. Ashok Sharma, Advocate General with
                               Mr.Ranjan Sharma, Mr.Adarsh K. Sharma
                    r          and    Ms.Ritta    Goswami,  Additional
                               Advocates General.

    L. Narayana Swamy, Chief Justice.(Oral)

The prayer made by the petitioner is for extension of

relief granted in CWP(T) No.6801 of 2008 (Annexure P-3) in

similar circumstances.

2. Mr.Adarsh K. Sharma, learned Additional Advocate

General, submits that if that is so, liberty be given to the petitioner

to approach the respondents for consideration of her case in the

light of Annexure P-3.

3. We have heard learned counsel for the parties and

gone through the record. In the facts and circumstances, when

the petitioner submits that her case is squarely covered by

Annexure P-3, it is for her to approach the respondents along with

the judgment (Annexure P-3). Accordingly, the petitioner is

permitted to make a representation along with Annexure P-3

within a period of two weeks from today. On receipt of such

.

representation, the respondents are directed to consider the case

of the petitioner as to whether her case is also covered as per

Annexure P-3 within a period of three months thereafter.

4. With these observations, the writ petition stands

disposed of alongwith pending application(s), if any.

                    r           to            ( L. Narayana Swamy),
                                                    Chief Justice

                                              ( Ravi Malimath ),
                                                    Judge
    January 07, 2021


         ( vt )