SEEMA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) WITH the consent of learned counsel for the parties, the matter is being disposed of in the following manner:

(3.) SHRI V.P. Nema, learned Government Advocate, supported the impugned orders. However, in the absence of return, learned Dy. Government Advocate is not in a position to refute the factual averments made in the writ petition.