LAWS(HPH)-2010-10-220

SEEMA DEVI Vs. DIRECTOR, ELEMENTARY EDUCATION AND ORS.

Decided On October 18, 2010
SEEMA DEVI Appellant
V/S
Director, Elementary Education And Ors. Respondents

JUDGEMENT

(1.) WRIT petition is filed with the following prayer:

(2.) IN the reply at paras No. 2 and 5, it is stated as follows:

(3.) WITH these observations, the writ petition is disposed of, so also the pending application(s) if any.