MINAKSI SINGH Vs. STATE OF MP

JUDGEMENT

(1.) This petition was originally filed before Madhya Pradesh State Administrative Tribunal and was registered as Original Application No. 264/2003. On abolishment of the Tribunal, the original application was transferred and re-registered before this Court as Writ Petition No. 8104/2003. The petitioner has prayed for setting aside the orders, Annexures A-1 and A-2 in this petition.

(2.) Brief facts necessary for lawful adjudication of this matter are as under:-

(3.) Shri S.K.Sharma, learned counsel for the petitioner raised following points:-