LAWS(J&K)-2017-11-106

SHAMIM AKHTER Vs. STATE OF J&K

Decided On November 27, 2017
SHAMIM AKHTER Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Mr. Ravinder Singh, Director School Education, is present in person.

(2.) Going by the nature of relief sought for, petition is admitted to hearing and with the consent of learned counsel for the parties, same is taken up for final disposal.

(3.) Through the instant writ petition, petitioner seeks the following reliefs:-