SEEMA TIWARI Vs. GOVT OF NCT

JUDGEMENT

(1.) The appellant/petitioner is aggrieved by a common order dated 04.12.2017, passed by the learned Single Judge, disposing of two writ petitions filed by her.

(2.) The first writ petition was filed by the appellant/petitioner along with three other namely Anita Aghi, Sudesh Kumar Arroa and Mukesh Singh on 21.07.2016 and was registered as W.P.(C) No.6335/16. The reliefs prayed for in the said petition were as follows:-

(3.) On 24.12.2016, a second writ petition registered as W.P.(C)12247/16 was filed by the petitioner and three others, who were co-petitioner in the previous petition seeking the following reliefs : -