SUNILA SHARMA Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) This judgment shall dispose of two petitions viz. Civil Writ Petition No. 12082 of 2008 titled 'Sunila Sharma v. The State of Punjab & Another' and Civil Writ Petition No. 11200 of 2008 titled 'Dr. Khushpal Sandhu v. The State of Punjab & Another' as they involve similar questions of law and facts.

(2.) For exact reference, file of CWP No. 12082 of 2008 is taken up.

(3.) This civil writ petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to grant special leave to the petitioner for the purpose of self employment as provided in Instructions issued by the State of Punjab on 8.5.2002 (Annexure P-1).