GARIMA CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE matter has been taken up post lunch, at 2.45 p.m. Before I proceed, further, I may only note that typographical errors of inconsequential nature, have crept in order dated 07.05.2015 and the order passed today, in the pre -lunch session.

(2.) ACCORDINGLY , the said orders will stand corrected as indicated hereafter.

(3.) IN so far as the main proceedings are concerned, I may only record that a Skype connection was made with Ms Nirupama and Ms Sunibala Devi, who are impleaded as respondent no. 5 and 6 respectively, and their views, in the matter were ascertained by me.