LAWS(KER)-2020-11-667

RANI RAJANI Vs. SOCIAL JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT

Decided On November 27, 2020
Rani Rajani Appellant
V/S
Social Justice Department, Government Secretariat Respondents

JUDGEMENT

(1.) This writ petition was filed seeking the following reliefs:

(2.) First respondent filed a counter affidavit in which in paragraph 11 it is stated as follows:

(3.) In view of the above statement petitioners cannot have any further grievances as their qualification has already been accepted.