Jyotsna Rewal Dua , J
1. Notice. Mr. Dalip K Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents.
2. This writ petition has been filed for the grant of following substantive relief:-
“That writ of mandamus may kindly be issued, directing the respondents to grant benefit of earned leave to the petitioner from the due date, in view of the
judgment dated 08.08.2023 rendered by this Hon’ble Court in CWP No.5043/2022, titled as Sunita Sagroli Vs.State of H.P. (Annexure P-1) and judgment
dated 01.12.2022 passed by this Hon’ble Court in CWP No.7359/2021, titled as Amita Gupta Vs/ State of H.P. & Ors. (Annexure P-2).
3. Admittedly, the petitioner has invoked extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India without even preferring
any representation to the competent authority for the redresssal of his grievances raised in the writ petition.
4. Confronted with above, learned counsel for the petitioner submitted that the petitioner would be preferring a representation within two weeks from
today. In case, such representation is so preferred, the competent authority shall consider and decide the same, in accordance with law, within further
period of four weeks. The order so passed shall also be communicated to the petitioner.
5. The instant petition is disposed of in above terms. Pending miscellaneous application(s), if any, shall also stand disposed of.
