SMT. TULSI NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) None appears on behalf of the petitioner when the matter is called though this case was filed with 18 years back.

(2.) Heard Mr. L. Samantaray learned Standing Counsel for the State.

(3.) In this writ application the petitioner has prayed for issuance of a writ of habeas corpus for causing production of her husband in Court. She has also prayed for payment of compensation to her for mental agony and suffering. Direction for grant of all back wages and service benefits of her husband after quashing the order of dismissal is her last prayer.