GOVT OF NCT OF DELHI Vs. VANDANA GUPTA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing. : (Oral)

(2.) Present application has been filed seeking recall of the order dated th May, 2021 passed by this Court in W.P. (C) 4749/2021 to the extent liberty had been granted to petitioners to file Review Application before the Tribunal. The applicant also seeks dismissal of the said WP (C) No. 4749/2021 with cost.

(3.) Learned counsel for the applicant states that applicant was respondent no.9 in WP (C) No. 4749/2021 who had filed OA before the Tribunal along with 53 other similarly placed persons seeking directions to grant age relaxation at par with similarly placed guest/ contractual teachers.