AMRITA CHOWDHURY Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. With consent and at the request of the learned counsel for the parties, Rule is made returnable forthwith.

(3.) The challenge in this petition is to the judgment and order dated 21st February, 2018 made by the Central Administrative Tribunal (CAT) dismissing Original Application No. 238 of 2017 instituted by the petitioner seeking inter alia a declaration that she possesses more than 3 years experience in legal practice and is therefore eligible to be considered for the post of "examiner". No other substantive relief was applied for by the petitioner in OA No. 238 of 2017, which came to be since dismissed by the impugned judgment and order dated 14th February, 2018.