LAWS(DLH)-2015-9-708

MALTI GAUTAM Vs. UNION OF INDIA AND ORS

Decided On September 21, 2015
Malti Gautam Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) Present writ petition has been filed by petitioner under Article 226 of the Constitution of India seeking a direction to quash the impugned Order dated 13.8.2015 passed by Central Administrative Tribunal, Principal Bench, in O.A.No.46/2014 and the consequent orders. The petitioner also seeks a direction for conducting review DPC as early as possible, ignoring the non-communicated below benchmark ACRs but following the procedure prescribed by the Delhi High Court in the case of UOI & Ors. V.S. Arora and Others, with all consequential benefits of pay, allowances, seniority from the date her juniors were promoted to SAG.

(2.) It may be noticed that while disposing of the aforstated O.A. filed by the petitioner, on 13.8.2015 the following directions were issued by the Tribunal:

(3.) The petitioner, who appears in person, concedes that no representation has been made by her to the respondents after passing of the order dated 13.08.2015. She further submits that in the past she had made representations to the respondents, which were rejected by them.