LAKSHMI BHAVYA TANNEERU Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was initially moved before this Court on 28.05.2021, when a notice was issued to the respondents, which included the Union of India ('UOI') i.e., respondent no.1 and the State of West Bengal i.e., respondent no.2.

(2.) Therefore, what we are called upon to examine in the present writ petition, is not only the tenability of the order of the Tribunal dtd. 02.02.2021 but also the consequent administrative order dtd. 02.08.2021, passed by the State of West Bengal.

(3.) Before we proceed to examine the issues raised in the matter, the following broad facts are required to be noticed, for a better appreciation of the case set up by both sides.