AARIN Vs. KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present Letters Patent Appeal is directed against the judgment dtd. 11/4/2022 passed by the learned Single Judge in a batch of Writ Petitions, including W.P.(C) No. 3667/2022, titled Aarin Through Her Next Friend and Natural Father Sh. Pawan Kumar v. Kendriya Vidyalaya Sangathan and Ors. By the impugned judgment, the learned Single Judge has dismissed the said writ petition preferred by the appellant.