JUDGEMENT
SANJEEV NARULA,J. -
(1.)Exemption allowed, subject to just exceptions.
(2.)The applications stand disposed of. W.P.(C) 1178/2021 & CM APPL. 3317/2021 (for ad-interim ex parte relief)
(3.)The present petition has been listed before us in the post-lunch session, on urgent mentioning. The Petitioners have approached this court under Article 227 of the Constitution of India, impugning the final order dated 28th January, 2021 passed by the Principal Bench of the Central Administrative Tribunal, New Delhi in O.A./100/122/2021 dismissing the Original Application (hereinafter referred to as ' O.A. ') filed by them. First and foremost, we may note that the transcript of the impugned order is not on record and the present petition has been filed stating that, as noted by the counsel, the Tribunal has pronounced the order orally and dismissed the O.A. filed by the Petitioners.
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