SANJEEDA TABASSUM.M Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dtd. 15/2/2023 passed by the Central Administrative Tribunal, Bangalore Bench, Bengaluru ('the Tribunal' for short) in Original Application No.170/00480/2018 filed by the petitioner, whereby the Tribunal has dismissed the OA by stating in paragraphs No.16 to 20 as under:

(2.) The OA was filed by the petitioner before the Tribunal inter alia seeking the following reliefs:

(3.) Though various prayers were been made in the OA, in substance the prayer is for extending to the petitioner the benefit of in situ promotion to the post of Biochemist with all consequential benefits, retrospectively.