LOTIKA KHAJURIA Vs. STATE & ANR

JUDGEMENT

(1.) This is an application filed by one Irfana Ahmad for being impleaded as a party respondent in the writ petition bearing SWP No. 580/2018.

(2.) In the writ petition, the petitioner challenges the order dated 23.2018 passed by the Govt. whereby respondent No. 2-Nazir Ahmad Wani has been given the temporary charge of Controller, Drugs and Food Control Organization, J & K in place of the petitioner.

(3.) The petitioner, in the petition, has set up a case that the order impugned has been passed in violation of the directions passed by the Division bench of this court in LPASW No. 11/2015, which directions are reproduced hereunder: