MINISTRY OF HOME AFFAIRS Vs. JAGMINDER SINGH

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 4605/2024, CM APPL. 18854/2024 -Stay & CM APPL. 18856/2024 -Addl. doc.

(3.) The present writ petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 22/12/2022 passed by the Central Administrative Tribunal (the Tribunal) in O.A. No. 2161/2017.