YASH RATTAN Vs. UNION OF INDIAN

JUDGEMENT

(1.) C.M. No.10817/2021 (for exemption)

(2.) The application stands disposed of.

(3.) The present writ petition impugns the order dated 13th October, 2020 passed by Central Administrative Tribunal (CAT) in OA No.2955/2019. By the said impugned order, OA filed by respondents no.4 to 31 herein (who were the applicants before the CAT) was allowed and the seniority list dated 15th March, 2018, which was the subject matter of challenge before the CAT, was set aside. The present petition has been filed by the petitioners, who were the respondents before the CAT.