DEEPIKA ANAND Vs. DIRECTORATE OF EDUCATION, DELHI

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) This appeal is directed against the order dtd. 17/2/2022 passed by the learned single judge in W.P.(C.) 2843/2022.

(3.) MrAvneesh Garg, who appears on behalf of the appellant, says that the fact that the learned single judge did not pass any interim directions in the interlocutory application i.e., CM No. 8195/2022, has led the appellant to approach this court.