ASHA ARORA Vs. LT GOVERNOR

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge of this Court dated 26th April, 2004

(2.) Heard learned counsel for the parties and perused the records.

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