PINKI RANI Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present Writ Petition under Articles 226 and 227 of the Constitution of India instituted on behalf of the petitioners prays as follows: -

(2.) The instant writ petition impugns the order dated 18.09.2020, in C.P. No.114/2020 in O.A. No.2302/2019 and M.A. No.1088/2020, passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'learned Tribunal') whereby benefit of the judgment and order dated 23.01.2020 rendered in the aforesaid O.A. No.2302/2019 has not been extended to the petitioners herein namely, Ms. Pinki Rani and Ms. Jyoti.

(3.) Mr. A.K. Bhardwaj, learned counsel appearing on behalf of the petitioners invites our attention to the O.A. No.2302/2019 and in particular page No.93 thereof to state that, although Ms. Pinki Rani and Ms. Jyoti, the petitioners herein, were applicants in the said O.A., due to inadvertence of counsel appearing on their behalf, their names did not appear in the Memo of Parties filed in the said O.A.