Manish Mathur, J. - (1.) Heard Sri L.K.Pathak, learned counsel for the petitioner and the learned Standing Counsel appearing on behalf of the opposite parties.
(2.) This Writ Petition pertains to the year 2009 in which pleadings have been exchanged and, therefore, is being decided at the admission stage itself.
(3.) The present Writ Petition has been filed seeking a writ in the nature of Certiorari quashing the order dated 28.09.1995 whereby services of late husband of the petitioner have been dismissed and also the order dated 26.10.1995 whereby salary and allowances have been forfeited.;