SMITA BIDANI Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, instituted on behalf of the petitioners, prays as follows:

(2.) By way of the present writ petition the petitioner assails the interim order dated 21.05.2020 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 798/2020 (hereinafter referred to as 'subject OA') titled as 'Vinod Sharma and Others vs. University Grants Commission'.

(3.) Vide Order dated 27.05.2020 this Bench had stayed the operation of the impugned order dated 21.05.2020 till the next date of hearing.