MANORAMA SAXENA Vs. UOI

JUDGEMENT

(1.) Rule DB.

(2.) With the consent of both the parties, the Writ Petition is taken up for final hearing.

(3.) This Writ Petition challenges the orders dated 30th July, 1996 and 12th May, 2004 passed by the Central Administrative Tribunal, Principal Bench, New Delhi by which the O.A. being No.505/1990 and OA No.2217/2003 respectively preferred by the husband of the Petitioner were dismissed in limini.