USHABEN JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal takes exception to the judgment dtd. 5/4/2018 passed by learned Division Bench of the High Court of Gujarat, dismissing the Special Civil Application No. 5115 of 2018 preferred by the appellant and affirming the order dtd. 29/6/2016 passed by the Central Administrative Tribunal, Ahmedabad(hereinafter referred to as the 'CAT'), rejecting the Original Application No. 50 of 2012 preferred by the appellant with a prayer that the respondents be directed to regularise her services in the Group 'D' post.