RADHARANI PANDA Vs. UNION OF INDIA

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 with the court.

(3.) This writ petition is directed against the order dtd. 3/12/2021, passed by the Central Administrative Tribunal (in short "the Tribunal") in O.A.No.2748/2021.