TAVINDER KOUR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Through the instant Letters Patent Appeal, the appellant (for short 'writ petitioner') assails the impugned judgment of learned Single Judge dated 23.04.2008, whereby her writ petition bearing OWP No. 374/2002 stands dismissed.

(2.) There is an interim stay of operation of the impugned judgment.

(3.) Mr. S. S. Chib Advocate appears for respondent No. 1, Mr. R. Koul for respondent No. 2, Mr. Sunil Sethi, learned senior counsel with Mr. Ravi Abrol for respondent No. 3 and Mr. D. S. Thakur, learned senior counsel with Mrs. Aruna Thakur for respondent No. 5. However, none appears for respondent no. 4.