____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 9969 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 19 July, 2024

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                          CWP No. 6955 of 2024
                                         Decided on: 19.07.2024
    ____________________________________________________
    Veena Devi
                                               ........... petitioner




                                                                                .
                                Versus





    State of H.P. and others                       respondents
    ____________________________________________________
    Coram:





    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1
    For the petitioners                    :      Mr.      Devender K. Sharma,
                                                  Advocate.
    For the respondents                    :      Mr.   B.N.   Sharma,                  Additional





                                                  Advocate General.
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

Learned counsel appearing on behalf of the

petitioner submits that with respect to the grievance being raised

in the present petition, an appropriate representation dated

29.06.2024 i.e. Annexure P-5 stands filed with the concerned

authority.

2. Learned Additional Advocate General submits that

the representation so made shall be decided by the Director of

Elementary Education within a period of six weeks from today.

3. In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

List for compliance on 2nd September, 2024.

(Bipin Chander Negi) Judge

July 19, 2024 tarun

Whether the reporters of the local papers may be allowed to see the judgment?