NISHA PRIYA BHATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was a member of the 1987 Batch of Executive Cadre Class I Officers under the Research and Analytical Wing until the year 2009, when she was compulsorily retired from service under a service rule which empowered the employer to retire from service a member of the service who 'exposes' herself. As per the petitioner she was the victim of a conspiracy hatched against her by senior officers who were running a prostitution racket and were pushing her into the same. The petitioner has named a few officers in the annexures filed with the writ petition, which are the representations made by her to various authorities; and pleadings in Courts.

(2.) CONCERNING the relief prayed for in the writ petition, grievances of the petitioner concerns the orders passed by a Bench of the Hon'ble Supreme Court in two Petitions seeking Special Leave to Appeal, a Review Petition and a Writ Petition filed before the Hon'ble Supreme Court, which were dismissed by the same Bench.

(3.) THE petitioner claims that as a result of the orders passed by the Bench of the Supreme Court, the favourable verdict which she has obtained from the Central Administrative Tribunal, requiring her to be reinstated in service are being frustrated and the effect thereof, as claimed by her, is that she would be compelled, due to paucity of money, to earn money by selling her body.