RAJ RANI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition has been filed by Smt. Raj Rani praying for issuance of a writ in the nature of certiorari for quashing the order dated 11.5.1997 passed by the Deputy Inspector General of Police, Agra Range, Agra, order dated 28.2.91 passed by the Director General of Police, U.P. Lucknow and the order dated 30.10.1996 passed by State Public Services Tribunal, Lucknow.

(3.) Smt. Raj Rani is widow of Muneshwar Singh Rathore. He was working as Sub-Inspector of Police in the year 1978-79 at the relevant time.