NIRNEETHA Vs. GOVT OF INDIA

JUDGEMENT

(1.) This is a petition filed in public interest by petitioner-Voluntary organization, represented by an Advocate of this Court. Following reliefs have been claimed:

(2.) Going by the reliefs itself we are of the view that this Court cannot be asked to undertake such an exercise, and give directions as sought for. If the petitioner has any suggestions to make, he can make them to the concerned authorities.

(3.) Writ Petition is dismissed. No costs.