Himachal Pradesh High Court
Sarika vs . Hrtc & Anr on 25 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Sarika vs. HRTC & Anr CWP No. 270 of 2021 25.08.2022 Present: Mr. Mohan Singh, Advocate, for the petitioner.
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Mr. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the respondents states that the directions passed by this Court on 30.05.2022 have been complied with inasmuch as a consideration order has been passed on 26.06.2022, whereby the claim of the petitioner has been rejected.rIf that be so, obviously no other orders are required to be passed in the instant petition as the same had already been disposed of.
However, in case the petitioner is still aggrieved by the consideration order, she is at liberty to avail such remedy as available to her under the law.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge August 25, 2022 (Sanjeev) ::: Downloaded on - 25/08/2022 20:08:20 :::CIS