M. DEENAVIOLET Vs. SAMAGRA SHIKSHA ABHIYAN

JUDGEMENT

(1.) Heard Sri Peeta Raman, learned counsel representing Smt S. Priyanka, learned counsel for the petitioner, Sri C.B. Adarsh Kumar, learned counsel representing Sri K.V. Raghu Veer, learned standing counsel for the respondents 1 and 2.

(2.) This writ petition has been filed for the following reliefs:

(3.) The petitioner has challenged the proceedings dtd. 19/7/2019 of the 1st respondent and 20/7/2019 of the 2nd respondent as also the action of the 2nd respondent in directing the 3rd respondent to provide fresh appointment to the petitioner as Contract Residential Teacher (CRT).