INDIAN COUNCIL OF MEDICAL RESEARCH Vs. JYOTI

JUDGEMENT

(1.) This Writ Petition has been filed by the Indian Council of Medical Research inasmuch as they are aggrieved by the order dated 24.01.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the said Tribunal') in OA No.1629/2010. The petitioners have prayed for quashing of the impugned order.

(2.) By virtue of the impugned order dated 24.01.2011, the said Tribunal had directed as under :-

(3.) The said OA 1629/2010 was filed by the respondent Mrs Jyoti being aggrieved by the Memorandum dated 5/8.04.2010 whereby the Director, Institute of Pathology(Indian Council of Medical Research), Safdarjung Hospital Campus, New Delhi, disposed of the representation made by Mrs Jyoti in the following terms:-