RITU AGRAWAL Vs. SECRETERY UNION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By filing this writ petition under Article 226/227 of the Constitution of India, the petitioner has challenged the order dated 2.11.2002 passed by the Central Administrative Tribunal. Jabalpur (for short, the Tribunal) in Original Application No.949/2012.

(3.) The petitioner was awarded Zero mark on account of her failure of mentioning her "Test Form No." in the answer sheet.