AZMIRA BHIMA Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No. 591/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petition impugns the order dated 25th September, 2019 of the Central Administrative Tribunal, Principal Bench (CAT) of dismissal of O.A. No.2862/2019 preferred by the petitioner seeking a direction to the respondents to consider the petitioner for appointment/promotion to the post of Director (Conservation) in the Archaeological Survey of India (ASI).