RASHMI SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Yogeshwar Sharan Srivastava, the counsel for the petitioner, Sri Saharsh Srivastava, the counsel for the respondents 1 and 2, Sri Akhilesh Kumar Srivastava the counsel fro the respondent no.3 and Sri Gyanendra Kumar Srivastava, the counsel for the respondent no.4.

(2.) The present petition has been filed challenging the order dtd. 11/4/2019 (Annexure 1) as well as the order dtd. 22/3/2022 passed by the respondent no.2, as contained in Annexure no.15.

(3.) The facts in brief giving rise to the petition are as under :