KAMLINI GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) DR . R.K. Gupta husband of the petitioner is present in person. An open court statement has been made by him that he has been authorized by his wife to appear and argue the matter on her behalf.

(2.) WRITTEN authorization is taken on record.

(3.) BRIEF facts of the case are that petitioner was appointed as lecturer on 13.7.1985 and after completion of 12 years of service on 13.7.1997, she was granted Time Bound Kramonnati on 14.12.1999.