GOVT OF NCT OF DELHI Vs. AMIRA NISAR

JUDGEMENT

(1.) This writ petition is directed against the judgment dtd. 13/10/2020, read with the order dtd. 21/1/2021, passed by the Central Administrative Tribunal [in short, the "Tribunal"] in O.A. No.1119/2019 and M.A. No.46/2021.

(2.) Before we proceed further, the following broad facts are required to be noticed :

(3.) At this juncture, it is pertinent to note that the respondent claims she was granted senior scale by her erstwhile employer i.e., BSF Education Society with the issuance of the order dtd. 31/1/2007.