MEENA GUPTA Vs. UOI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 28.07.2011 in RA 184/2011 in OA 1618/2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi. Earlier, the petitioner had filed a writ petition, being WP(C) 6275/2008, being aggrieved by the order dated 04.09.2006 in the very same OA (i.e., 1618/2005). We may point out that this writ petition was filed two years after the order dated 04.09.2006. When the earlier writ petition was listed before this Court on 27.08.2008, this Court had observed as under:-

(2.) THEREAFTER, the earlier writ petition was again heard on 04.12.2008 by this Court, when the following order was passed:-

(3.) THE Tribunal, while considering the review application of the petitioner, had examined the matter in detail on this aspect. THE Tribunal observed as under:-