MADHAVI MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri O. P. Tiwari, learned counsel for the petitioner, learned Standing counsel for respondent No.s 1 and Sri Rakesh Kumar Chaudhary for respondent No.s 2 to 5.

(2.) The short counter affidavit filed on behalf of respondent No.2 and its rejoinder affidavit filed today in the Court are taken on record.

(3.) With the consent of the parties the petition is being decided at the admission stage itself.