NEERA MEHTA Vs. MINISTRY OF RAILWAYS

JUDGEMENT

(1.) Issue notice.

(2.) Accordingly, with the consent of the learned counsel for the parties, the writ petition is taken up for hearing and final disposal, at this stage itself, based on the record presently available before the Court.

(3.) In effect, this writ petition is directed against an interlocutory order dtd. 14/12/2021, passed by the Central Administrative Tribunal [in short "the Tribunal"] in O.A.No.3495/2019 and M.A.No.1078/2020.