KRISHNA VACHHAR Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) Petitioner was appointed as a Lower Division Clerk in the Delhi High Court on 8.10.1971 and was promoted as a Upper Division Clerk on 15.5.1984. Having cleared a departmental promotion examination she was promoted as Assistant on ad-hoc basis (re-designated as Senior Judicial Assistant) on 28.8.1990 but was informed that she must improve her work for the reason, functioning as a Upper Division Clerk there were repeated instances of the working of the petitioner being indifferent, callous and showing no interest in her work and in respect whereof intimation was given to her from time to time. Since her working did not improve, vide order dated 7.3.1992, ad-hoc promotion of the petitioner as an Assistant was not extended and she was reverted to the post of UDC.

(2.) Hereinafter the parties are at variance with each other.

(3.) Whereas the petitioner alleges that her ACRs till the year 1990 were excellent, they suddenly became adverse when she was made to work under one Shri Rattan Chand who harassed, threatened and misbehaved with her and out of prejudice, spoiled her ACRs.