Pawna Devi & Another vs State Of Hp & Others
2023 Latest Caselaw 9916 HP

                                      1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                CWP No.2570 of 2023
                                Decided on :21.07.2023




                                                                 .
    Pawna Devi & another             ....Petitioners





                               Versus





    State of HP & others                           .....Respondents

    Coram:
    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?_____




    __________________________________________________
    For the petitioner      :     Mr. Dinesh Thakur,Advocate.

    For the respondents           :   Mr. Rajan Kahol and Mr. Vishal
                       r              Panwar, Additional Advocates

                                      General with Mr. Rahul Thakur
                                      and Mr. Ravi Chauhan, Deputy
                                      Advocates     General,     for
                                      respondents No.1 to 5.
                                      Mr. J.R. Poswal, Advocate, for



                                      respondent No.6.

                                      Respondent     No.7,        already




                                      ex parte.





    Sandeep Sharma, Judge (Oral)

By way of instant petition, petitioners have prayed

for the following substantive reliefs:-

"1. That this Court may be pleased to issue writ of certiorari quashed order dated 6.2.2015, Annexure P-4, issue dby respondent No.3 and order (Annexure P-5) issue dby respondent No.4 and letter dated 4.12.2014 (Annexure P-

7) issued by respondent No.3.

2. That any appropriate writ/order or direction in the nature of mandamus kindly be issued and the respondents may be directed to permit the

.

petitioner to complete her training as ASHA Worker."

2. Before the matter could be decided on its merit,

learned Additional Advocate General while making available

copy of communication, issued under the signatures of Mission

Director, National Health Mission, which is taken on record,

states that department after having considered the case of the

petitioners, has decided to grant them benefit, as prayed for, in

terms of judgment dated 03.04.2023, passed in CWPOA

No.4846 of 2019, titled Kanchna Devi vs. State of H.P.

3. Faced with aforesaid situation, learned counsel

representing the petitioners seeks permission to withdraw the

present petition. Ordered accordingly.

4. Consequently, in view of the above, nothing

remains to be adjudicated in the instant proceedings and as

such, same are disposed of with direction to the respondents to

consider and decide the case of the petitioners in light of

aforesaid judgment in Kanchna Devi's case supra,

expeditiously, preferably within a period of four weeks.

5. Needless to say, petitioners shall be entitled to

similar benefits, as has been granted to the petitioners in

.

Kanchna Devi's case supra.

Pending application(s), if any, also stands

disposed of.

                                                (Sandeep Sharma)




                                                     Judge
    July 21, 2023
       (reena)          r