SAGARIKA DAS Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) CM APPL.NO. 13043/2015

(2.) Application stands disposed of.

(3.) By the present petition filed under Articles 226 and 227 of the Constitution of India the petitioner seeks quashing of the order dated 12.5.2015 passed by Central Administrative Tribunal whereby the case of the petitioner was rejected.