Basanti Devi vs State Of H.P. & Anr.

Jyotsna Rewal Dua, Judge

Notice. Ms. Menka Raj Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents .

Petitioner’s grievance is that her representation, annexed with the writ petition, seeking applicability of Ranjit Singh and Others & Anr. Versus State of H.P. & Ors.^{22.CWP No.2500 of 2021, decided alongwith connected matters on 07.07.2023} and Surya Prabha and others. Versus State of H.P. & Ors.^{33.CWP No.5390 of 2024, decided on 28.05.2025} has not been decided till date by the respondents/competent authority. Learned counsel for the petitioner submitted that the petitioner would be content in case the respondents/competent authority(s) are directed to consider and decide the aforesaid representation in accordance with law within a fixed-time schedule. Learned Deputy Advocate General is not averse to this prayer.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of with a direction to the respondents/competent authority to consider and decide the aforesaid representation of the petitioner in accordance with law as well as taking into consideration the above decisions, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.