GNCT OF DELHI Vs. SHAKUNTALA VERMA

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 03.09.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in O.A. No. 1796/2010.

(2.) THE Tribunal had given the following directions:-

(3.) THE respondent was then re-employed w.e.f. 10.02.2010. Since the respondent was not re-employed w.e.f. 01.04.2009, she filed O.A No. 1796/2010, which culminated in the impugned order dated 03.09.2010.