STATE OF M P Vs. SUSHRI MANORAMA GOUR

JUDGEMENT

(1.) BEING aggrieved by the order dated 11-2-2003 passed in Writ Petition No. 5461/2002, appellants have filed this Letters Patent Appeal under Clause 10 of the Letters Patent.

(2.) THE facts leading to the filing of this appeal tersely recited are thus:-

(3.) WE have heard Shri R. S. Jha, learned Deputy Advocate General for the State and Shri V. S. Choudhary, learned Counsel for respondent.