SADHANA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. Applications are disposed of.

(3.) The present Appeal has been filed by the Appellant - Sadhana Yadav under Clause 10 of the Letters Patent read with Sec. 10 of the Delhi High Court Act, 1966 against the judgment dtd. 28/5/2025 (hereinafter, 'the impugned judgment') passed by the ld. Single Judge of this Court in W.P.(C) 6854/2025 titled Ms. Sadhana Yadav v. Union of India and Ors.