KALPANA DUDEJA Vs. JAIDEEP KUMAR MISHRA

JUDGEMENT

(1.) The present petition has been filed alleging willful disobedience of the directions, as contained in the order dtd. 22/10/2019, passed by Division Bench of this Court, in W.P. (C) 8015/2016. By order dtd. 22/10/2019, the learned Division Bench had directed the respondents to comply with the remaining portion of the judgment dtd. 30/4/2015 passed by the Central Administrative Tribunal ('CAT'), in TA No. 04/2014 and release to the petitioner, entire arrears as payable to her, till her reinstatement on 15/6/2015. The learned Division Bench had also directed the respondents to pass appropriate orders in respect of consequential benefits, including promotion, not later than three months from the date of passing of the said order.

(2.) The facts in brief, are as follows:

(3.) On behalf of the petitioner, following submissions have been made: