GNCT OF DELHI Vs. SK SHARMA

JUDGEMENT

(1.) IMPUGNED order passed by the Tribunal reads as under:-

(2.) SUFFICE would it be to state that in paragraph 1 the claim of the applicant has been noted and in paragraph 2 the response of the respondents has been noted.

(3.) WHAT is that 'above view of the matter'? We are left without any clue.