RANJANA BHASKAR ANASANE Vs. DIRECTOR GENERAL, CRPF

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This Petition under Article 226 of the Constitution of India is filed with following substantive prayers:

(3.) The brief facts, giving rise to this Petition, can be stated as under: