SAROJ CHADHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will dispose of two writ petitions i.e. C.W.P. Nos. 480 of 1996 and 5758 of 1996 as in both the cases, same questions of law as well as facts are involved.

(2.) FOR the purpose of decision, facts have been taken from C.W.P. No. 480 of 1996.

(3.) IN pursuance to the notice issued to the respondents No. 1 and 4 filed the written statement controverting the allegations made by the petitioner.