NEENA YADAV Vs. GOVT OF NCT OF DELHI

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) Keeping in view the judgments of the Coordinate Bench of this Court in respect of the recruitment processes of the Central Government or Delhi Government being subject matter of Sec. 14 of the Administrative Tribunal Act, 1965 and consequently, such challenges being barred to challenge under Article 226 of the Constitution of India, 1950, this Court is of the considered opinion that the present writ petition would not be maintainable as such before this Court.