LAXMI BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned Counsel for the Appellant and learned Solicitor General of India.

(3.) This appeal emanates from the judgment and order dated 12.3.2004 of the Rajasthan High Court delivered in D.B. Civil Writ Petition No. 2282 of 1998. By the impugned judgment, the High Court has reversed the judgment of the Central Administrative Tribunal, Jaipur.