TULSI DEVI Vs. M C D

JUDGEMENT

(1.) Issue Rule. Mr. Kanwar waives notice of the Rule.

(2.) With consent of parties, the writ petition is heard for disposal.

(3.) The writ petitioners in these proceedings, claim directions to the respondent to quash an order dated 5/1/2004 and also to pay arrears of salary for the period October 2003 onwards.