MOLLY DAS Vs. PRINCIPAL SECRETARY (HEALTH)

JUDGEMENT

(1.) C.M. No. 19679 of 2017

(2.) The application stands disposed of.

(3.) The petitioner has preferred the present writ petition to assail the order dated 11.05.2017 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No.1561/2017. The Tribunal has dismissed the said Original Application.