CAPT. HEMALATHA V. S. Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. W.P.(C) 2658/2023

(3.) Vide this petition, petitioner is seeking calling for records pertaining to the case of petitioner; directions to the respondents to reconstitute the medical board for reassessment of the petitioner's medical condition and to reinstate her into the service with all consequential benefits; directions to the respondents to provide adequate compensation to the petitioner for harassment caused to her.