SHARDA SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As these petitions involve identical question for decision, they are being disposed of by this common order. For convenience, WPS No. 6685/2016 (Smt Sharda Sinha -v- State of Chhattisgarh and another) is being taken as leading case.

(2.) Heard on I.A. no. 2, I.A. No. 3, I.A. No. 4 and I.A. No. 5 for taking documents on record.

(3.) On due consideration, the above applications are allowed. The documents are taken on record.