LAWS(ALL)-2022-3-94

KAVITA SONKAR Vs. STATE OF U.P.

Decided On March 21, 2022
Kavita Sonkar Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Instructions passed on to the Court today, is kept on record.

(2.) Heard Mr. Babu Lal Ram, learned counsel for the petitioner and learned Standing Counsel for the State-respondent no.1 and Mr. V.K.S. Raghuvanshi, learned counsel for the respondents-Commission.

(3.) This writ petition has been filed by the petitioner with the following prayer:-