SINDHU Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner for issuance of a Writ of Mandamus directing the respondents to provide a job to her based on her educational qualifications within a stipulated time for the grave physical injuries, mental injury, emotional sufferings, and permanent disability caused by the fourth respondent's temple elephant.

(2.) With the consent of counsel on either side, this Writ Petition has been taken up for final disposal.

(3.) Brief facts of the case:-