SUBHASHREE DASH Vs. UNION OF INDIA
LAWS(DLH)-2021-2-153
HIGH COURT OF DELHI
Decided on February 15,2021

Subhashree Dash Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Asha Menon,J. - (1.) C M APPL. 5793/2021 1. Exemption is allowed, subject to just exceptions.
(2.) The application stands disposed of. W.P. (C) 1986/2021, CM APPL. 5792/2021
(3.) The present petition has been filed by a candidate in the recruitment for teachers by respondent No.2/Kendriya Vidyalaya Sangathan (KVS) pursuant to the notification/advertisement dated 14.08.2018 issued by them. She is aggrieved by the dismissal of her O.A. by the Central Administrative Tribunal ('Tribunal' in short) vide its order dated 03.09.2020.;


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