DEEPIKA Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) The petitioner herein had filed O.A. No.2969/2019 before the Central Administrative Tribunal (the 'Tribunal'), which stands dismissed by an order dated 05.12.2019, which has led to the filing of the present writ petition.