LAXMI RAGHUVANSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER Smt. Laxmi Raghuvanshi has filed W.P.No.1920/2012 against the order dt.11.1.2012 (Annexure P/1). In another petition - W.P.No.6589/2013, petitioner - Smt. Vandana Patel challenged the order of Grievance Redressal Forum dt.27.6.2012 (Annexure P/1). One more candidate Smt. Sarita Raghuvanshi also filed a petition - W.P.No.8690/2012 against communication dt. 7.11.2012 (Annexure P/1).

(3.) PETITIONER Smt. Sarita Raghuvanshi, who was placed at S.No.2 in the merit list submitted a complaint. In the aforesaid complaint, she pleaded that the marks allotted against Smt.Vandana Patel on the basis of experience certificate were illegal because Smt.Vandana Patel submitted a forged experience certificate.