- (1.) Heard Shri D.C.Verma, learned counsel for the petitioner as well as learned A.G.A.
(2.) This petition has been filed praying for quashing the order dated 18.08.2004 passed by the opposite party No.2 as contained in the annexure No.1 to the writ petition.
(3.) The petitioner has also prayed that annexure Nos. 3 & 4 may also not be given effect to and she further prayed that the other opposite parties may allow the petitioner to continue as Aganwadi Karya Katri with a salary/honorarium.;