Nirmla Kumari Alias Nirmla Devi vs State Of Himachal Pradesh on 14 June, 2022

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Himachal Pradesh High Court

Nirmla Kumari Alias Nirmla Devi vs State Of Himachal Pradesh on 14 June, 2022

Bench: Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 14th DAY OF JUNE 2022
                           BEFORE




                                                             .
         HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





               CIVIL WRIT PETITION No. 6274 OF 2020
         Between:-





         NIRMLA KUMARI ALIAS NIRMLA DEVI,
         W/O SH.JEET RAM, RESIDENT OF VILLAGE
         AND P.O. SARDHWAR, TEHSIL BALH,
         DISTRICT MANDI, H.P.




                                         .....PETITIONER
         (BY SH. G.R. PALSRA, ADVOCATE)

         AND

    1.   STATE OF HIMACHAL PRADESH,
         THROUGH ITS SECRETARY (EDUCATION),
         TO THE GOVT. OF HIMACHAL PRADESH,


         SHIMLA-2.

    2.   HIMACHAL PRADESH BOARD OF SCHOOL
         EDUCATION THROUGH ITS SECRETARY,




         DHARAMSHALA, DISTRICT KANGRA, H.P.





    3.   DEPUTY DIRECTOR,
         ELEMENTARY EDUCATION, MANDI,
         DISTRICT MANDI, H.P.





                                    .....RESPONDENTS
          BY SH. DESH RAJ THAKUR, ADDITIONAL
          ADVOCATE GENERAL)

          Whether approved for reporting?
    __________________________________________________

                This petition coming on for orders this day, the

    Court passed the following:




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                                       2



                                    ORDER

This writ petition has been filed for the grant .

of following substantive relief:-

"i) That the respondents may kindly be directed to correct the date of birth of the petitioner as 16.07.1967 in her matriculation certificate as well as service record by issuing a writ of mandamus."

After arguing the matter for a considerable period of time, learned counsel for the petitioner sought permission to withdraw the present petition with liberty to avail appropriate remedy in accordance with law. Prayer being innocuous has not been opposed by learned Additional Advocate General.

Accordingly, the petition stands dismissed as withdrawn with leave and liberty as prayed for. Pending miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 14th June 2022 (rohit) ::: Downloaded on - 14/06/2022 20:05:55 :::CIS

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