RUPALI SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been preferred by the petitioner Rupali Sen being aggrieved by the order dtd. 6/2/2020 passed by the West Bengal Administrative Tribunal (hereinafter be referred to as the Tribunal) in Miscellaneous Application No. 68 of 2019 arising out of O.A. No. 758 of 2018.

(2.) The petitioner, in the tribunal application, sought for the following reliefs:-

(3.) The Learned Tribunal by the impugned order rejected the prayer on the following observations:-