ANJANA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of the present writ petition, the petitioner has sought the following reliefs:

(2.) i) That a writ in the nature of certiorari may kindly be issued and the office order dated 7.9.2011 contained in Annexure P -10 may kindly be quashed and set aside.

(3.) THE petitioner has filed rejoinder, reiterating her case as set out in the writ petition and denying the contentions to the contrary in reply being wrong.