USHA RANI Vs. GNCT OF DELHI

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 21/8/2020 and 26/10/2020, passed by the Central Administrative Tribunal (in short, "the Tribunal") in OA No.1113/2020 and in RA No.70/2020, filed in OA No.1113/2020, respectively.

(2.) This matter seems to have chequered history.

(3.) Mrs. Avnish Ahlawat, who appears on advance notice on behalf of the respondents, cannot but accept that, the matter needs to be decided on merits.