URMILA GOSWAMI Vs. COMMISSIONER, EDMC AND ORS.

JUDGEMENT

(1.) THE present writ petition challenges the correctness of the order dated 23.07.15 passed by the Central Administrative Tribunal in O.A. No. 3674/2012, whereby the learned Tribunal has dismissed the said O.A. filed by the petitioner.

(2.) THE detailed facts of the case as noticed by the Tribunal are as under:

(3.) THE counsel for the petitioner contends that the case of the petitioner is similar to the facts of the case, Commissioner MCD Vs. Shashi & Ors. CWP 11331/09 dated 07.09.09 passed by this Court and Ms. Nirmal Sachdeva & Ors. vs. Lt. Governor & Ors. passed by the Tribunal in O.A. 1853/11 dated 21.11.11, hence, benefit of these orders were claimed by her.