LAWS(DLH)-2021-4-132

MEENA MATAI Vs. UNION OF INDIA

Decided On April 19, 2021
Meena Matai Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CM No.14785/2021 (for exemption)

(2.) The application is disposed of. W.P.(C) No.4788/2021 & CM No.14784/2021 (for stay)

(3.) This petition, under Article 226 of the Constitution of India, impugns the order dated 31st March, 2021 of Central Administrative Tribunal (CAT), Principal Bench, New Delhi, of dismissal of O.A. No.726/2021 preferred by the petitioner, an Assistant in the Architectural Department at Public Works Department (PWD), New Delhi, with respect to her transfer to Chandigarh.