LAWS(DLH)-2023-3-18

SAVITA GULATI Vs. DIRECTORATE OF EDUCATION

Decided On March 10, 2023
Savita Gulati Appellant
V/S
DIRECTORATE OF EDUCATION Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) Present writ petition has been filed by Petitioner seeking the following reliefs:-