Rajiv Sahai Endlaw,J. - (1.) C.M. No. 13938/2021(for exemption) 1. Allowed, subject to all just exceptions and as per extant Rules.
(2.) The application stands disposed of. W.P.(C) 4543/2021 & C.M. No.13939/2021(for interim relief)
(3.) The petition impugns order dated 23rd November, 2020 of the Central Administrative Tribunal, Principal Bench, New Delhi, of dismissal of OA No. 1834/2020 preferred by the petitioner.;