SUNITA CHOUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against an order dated 10.4.2008 passed in W.P. No. 17607/2006 (S), by which the writ petition preferred by the appellant challenging the order dated 6.11.2006, (Ann. P-17) was dismissed. This order is assailed by the appellant on the following grounds:-

(2.) Before proceeding further, condition "Ga" as referred by the learned Dy. Advocate General, is reproduced below, which reads as under:-

(3.) In W.P. (s) No. 610/2004, decided on 20.7.2006, the following order was passed:-