- (1.) Heard Mrs. Mahima Kushwaha, learned counsel for the petitioner and the learned Standing Counsel representing the respondents.
(2.) Perused the record.
(3.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India with the prayer to issue a writ of certiorari quashing the impugned order dated 18.11.2010, Annexure No. 4 to the writ petition, passed by the respondent No. 3 the Chief Medical Officer, Saharanpur and for a writ of mandamus commanding the respondents to regularize the petitioner on the post held by her.;