K. Z. KHAN Vs. NATIONAL COMMISSION FOR WOMEN

JUDGEMENT

(1.) The present appeal has been preferred by the appellant seeking the setting aside of interim order dtd. 24/2/2022 passed in W.P.(C) No. 2622/2022 and a direction to the respondents to permit the appellant to resume office as Private Secretary to the Chairperson, National Commission for women, during pendency of the aforesaid writ petition.

(2.) Issue notice.

(3.) Mr. Vivek Kumar Goyal, learned counsel appearing on behalf of respondents Nos.1 to 3 and Mr. Sidharth Khatana, learned counsel appearing on behalf of respondents Nos. 4 to 6 accept notice.