LAWS(CA)-2015-9-10

PRIYANKA Vs. UNION OF INDIA AND ORS.

Decided On September 02, 2015
PRIYANKA Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) XXXXXXXX.

(2.) THIS Original Application has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief: - -

(3.) IN the grounds for relief, it has been stated as follows: - -