KUSUM LATA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No. 15789/2013 (for early hearing)

(2.) THE petitioner in these proceedings - under Article 226 of the Constitution of India, seeks directions to quash the orders of the Central Administrative Tribunal (CAT) - dated 07.09.2006 in O.A. No. 1705/2006 (hereafter called "the main order"); the order dated 30.06.2008 in R.A. No. 88/2008 (hereafter called "the review order") and the order dated 22.09.2009 in M.A. No. 1635/2009 (hereafter called "the recall order"). The CAT had denied her claim for ante - dated promotion as Superintendent (Legal) with effect from 09.05.2000, when she was promoted on ad hoc basis to that post.

(3.) THE petitioner had represented to the Secretary, Union Ministry of Law, on 29.01.2002, contending that she was senior to said Sh. Majhi and had joined two years before him and being possessed of better qualifications her claim for promotion was, therefore, superior. Upon not receiving a favorable response, she approached the CAT by filing O.A. No. 1705/2006. In the meanwhile she was promoted on 27.08.2003 as Superintendent (Legal) on regular basis.