Vandna Kumari vs State Of H.P. & Ors
2022 Latest Caselaw 10753 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.8556 of 2022
                              Decided on: 12th December, 2022
    ______________________________________________________




                                                                         .
    Vandna Kumari                                .....Petitioner





                                      Versus
    State of H.P. & Ors.                      ...Respondents





    _______________________________________________________
    Coram
    The Hon'ble Mr. Justice A. A. Sayed, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge





    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:         Mr. Surinder Prakash Sharma, Advocate.
    For the respondents:                  Mr. Yudhvir Singh Thakur, Deputy Advocate

                                          General, for respondent Nos.1 and 2.

    A. A. Sayed, Chief Justice (Oral)

After arguing for some time, learned counsel for the

petitioner seeks leave to withdraw the petition. The petition is allowed

to be withdrawn. However, it will be open for the petitioner to make a

representation to respondent No.2-the Director Elementary Education,

Himachal Pradesh, if so advised. If such representation is made, the

same shall be decided by respondent No.2 expeditiously. The petition

to stand disposed of, so also the pending miscellaneous application(s),

if any.

                                                                 (A.A. Sayed)
                                                                 Chief Justice


                                                             (Jyotsna Rewal Dua)
    December 12, 2022                                                 Judge
        R.Atal

Whether reporters of Local Papers may be allowed to see the judgment?

.