ANIFA KHAN Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) WITH the consent of the learned Counsel for the parties, petition is heard finally.

(3.) THE extension has given rise to grievance to the petitioner for reasons that though eligible, the petitioner has not been considered, Ancillarily, it is also claimed that the respondent Nos. 1 to 3 ought to have taken into consideration the women reservation.