NIGAM SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers vide para No. 7 (i), (ii) and (iii): -7

(2.) /competent authority to consider the case of the petitioner for providing further promotional avenues to her in the light of the aforesaid judgments within six months from the date of production of copies of this judgment and the judgments referred to hereinabove before respondents No. 1 & 2/competent authority. 6 The petition as also pending CMP(s), if any, stand disposed of.