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Judgment
Ranjan Sharma, Judge
Petitioners have invoked contempt jurisdiction of this Court, alleging non-compliance of the judgment dated 02.03.2026 [Annexure C-1], passed by this Court, in CWP No.2210 of 2026, titled as Anita Kumari and another Versus State of Himachal Pradesh and others, directing the Competent Authority to decide the representations [annexed with the said writ petition] in terms of the contents therein as well as the judgment being relied upon by the petitioners within twelve weeks.
Learned Counsel for the petitioners submits that neither representations have been decided nor a speaking order has been communicated to them as yet.
Heard.
Notice. Mr. Gautam Sood, Learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
In aforesaid circumstances and as prayed by Learned Counsel for petitioners, instant petition, is disposed of, with direction to the Respondents-Competent Authority, to comply with the judgment dated 02.03.2026 [Annexure C-1], by passing a speaking order [if already not passed], within a period of six weeks positively, from today.
Needless to say that in case representations have already been decided, the order on the representations/speaking order be conveyed to the petitioners, within the above period. Notices issued to the respondents shall stand discharged, accordingly.
In aforesaid terms, instant petition and all the pending miscellaneous application(s), if any, shall stand disposed of.