MAYA VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant petition has been filed by the petitioner against the order dtd. 8/3/2022 passed by the Central Administrative Tribunal, Jaipur Bench-Jaipur (for short 'the Tribunal').

(2.) The petitioner submitted Original Application before the Tribunal with the following prayer:-

(3.) After hearing the counsel for the parties, the Tribunal rejected the Original Application by observing thus:-