M. DEENAVIOLET Vs. SAMAGRA SHIKSHA ABHIYAN

JUDGEMENT

(1.) Heard.

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

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