ARCHANA Vs. STATE OF M.P.

JUDGEMENT

(1.)

(2.) PETITIONER is heard on admission. The petitioner's appointment was called in question by respondent No. 4. Shri D.K. Katare submits that the said challenge by way of appeal is decided by order dated 14/05/2012. The appellate authority has not issued notice to the petitioner and without hearing her, annulled her appointment. Consequently, by order dated 31/05/2012, respondent No. 4 is appointed.

(3.) I have heard learned counsel for the petitioner and perused the record.