VANDANA SINGH Vs. NDMC

JUDGEMENT

(1.) This Appeal has been filed against the Order of the learned Single Judge dated 11/2/2005 by which he has dismissed the Writ Petition.

(2.) Heard Counsel for the parties and perused the record.

(3.) The facts of the case have been set out in detail in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.