Rakesh Srivastava, J. - (1.) This writ petition has been filed under Article 226 as well as Article 227 of the Constitution of India.
(2.) Ms. V. prabha, the petitioner, appearing in person, states that the petition be treated to have been filed under Article 226 of the Constitution of India.
(3.) Heard Ms. V. Prabha, the petitioner, who has appeared in person and Shri Manish Kumar, learned counsel appearing on behalf of the respondent no. 1.;