LAWS(HPH)-2010-11-55

MEENA SHARMA Vs. STATE OF H P

Decided On November 10, 2010
MEENA SHARMA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THE instructions furnished by the Director dated 8th November, 2010 are taken on record, which read as follows: