KOKILA SHARMA Vs. UNION OF INDIA,

JUDGEMENT

(1.) Learned counsel for petitioner is granted liberty to amend prayer clause of petition to delete words ( Anganwadi Workers and Helpers') during course of day.

(2.) Learned counsel for petitioner is also granted liberty to implead the State of U.P. through Additional Chief Secretary, Finance Department, Civil Secretariat, Lucknow as opposite party no.5 during the course of day.

(3.) Notices on behalf of newly impleaded opposite party have been accepted in the Office of learned Chief Standing Counsel.