Decided On: 15.05.2023 vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 5853 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                                  CWP No.2483 of 2023




                                                                              .

                                   Decided on: 15.05.2023
    __________________________________________________
    Yashoda Devi





                                                                                 .....Petitioner
                                       Versus
    State of Himachal Pradesh & others
                                           ...Respondents




    ___________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Takur, Judge

    The Hon'ble Mr. Justice Sushil Kukreja, Judge

    1
        Whether approved for reporting?
    __________________________________________________

    For the petitioner:                    Mr. Onkar Jairath, Advocate.



    For the respondents:                   Mr. Anup Rattan, Advocate General,
                                           with Mr. Sidharth Jalta, Deputy
                                           Advocate General, for respondents




                                           No.1& 2/State.





                                           Mr. Prem P. Chauhan, Advocate, for
                                           respondent No.3.
                                           Mr. L.N. Sharma,                      Advocate,        for





                                           respondent No.4.
    Vivek Singh Thakur, Judge (Oral)

Learned counsel for the petitioner, under

instructions, submits that petitioner shall be satisfied in case

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

she is permitted to represent to respondent No.2 for

considering her posting with sympathetic approach, particularly

.

keeping in view her ailment/health condition and also as a

couple case, with further direction to respondent No.2 to decide

the representation of petitioner in a time bound manner.

2. Learned Deputy Advocate General submits that in

case such representation is preferred by the petitioner, same

shall be decided in accordance with Rules, Policy and law in a

time bound manner as directed by the Court.

4. Considering the aforesaid facts and circumstances,

petitioner is permitted and directed to submit a detailed

representation for redressal of her grievances on or before

19.05.2023, to respondent No.2-Director, Higher Education

Department and in case, such representation is preferred, the same

shall be decided by respondent No.2 sympathetically on or before

31.05.2023, by passing an appropriate speaking and reasoned order

in accordance with Rules, Policy and law as applicable.

5. Petition stands disposed of in the aforesaid terms,

alongwith the pending application(s), if any.

6. Interim order stands vacated.

7. Petitioner may produce the downloaded copy of the

.

order passed by the Court before the Authorities concerned, if

required, and the concerned Authority shall not insist for the

certified copy of order, rather passing of order can be verified

from the web-page of this Court.

                   r         to            ( Vivek Singh Thakur )
                                                  Judge

                                              ( Sushil Kukreja )
    May 15, 2023                                    Judge
         (VH)