KOUSIK DAS MAHAPATRA Vs. GOVT. OF NCT DELHI

JUDGEMENT

(1.) This writ petition is directed against an interlocutory order dtd. 10/1/2022, passed by the Central Administrative Tribunal (in short 'the Tribunal') in O.A. No. 34/2022.

(2.) Issue notice.

(3.) With the consent of the learned counsel for the parties, in view of the directions that we propose to pass, the writ petition is taken up for hearing and final disposal, at this stage itself.