K. Z. KHAN Vs. NATIONAL COMMISSION FOR WOMEN

JUDGEMENT

(1.) The present LPA has been filed under Clause 10 of the Letters Patent Act arising out of an order dtd. 24/1/2022 passed in W.P.(C.) No. 2622/2022 titled K. Z. Khan VS. National Commission For Women And Ors.

(2.) The facts of the case reveal that the Appellant was appointed on the post of Junior Stenographer-Cum-Clerk-Cum-Typist in the National Projects Construction Corporation Limited (Respondent No. 5 herein) on 3/1/1990, and while serving the Corporation he was posted on deputation by an order dtd. 24/4/2020 for a period of two years as Private Secretary to the Chairperson of National Commission for Women (Respondent No.1 herein).

(3.) The Appellant reported on duty as Private Secretary with effect from 24/4/2020 for a period of two years.