SATWATI DESWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave has been filed against the judgment and final order dated 17th of May, 2007 passed by the High Court of Punjab and Haryana at Chandigarh in CWP No. 7460 of 2007. By the impugned judgment, the High Court had dismissed the writ petition filed by the appellant on the ground of maintainability and relegated the appellant to take statutory remedy of appeal.

(3.) Heard the learned counsel appearing for the parties and examined the impugned judgment as well as the other materials on record.