EUNICE LALNUNMAWII CHAWNGTHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Not satisfied with a limited direction issued by the learned single Judge in a writ petition filed by her, the writ petitioner has come up with the above writ appeal.

(2.) Heard the appellant appearing in person and Mr. S.Sarath Kumar, learned Special Government Pleader appearing on behalf of the learned Additional Advocate General (Telangana).

(3.) The appellant herein filed a writ petition in W.P.No.8697 of 2018, originally praying for certain reliefs. The reliefs sought for by the petitioner in her writ petition as it was originally filed, read as follows: