CHANDNI LUTHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit.

(2.) The petitioner is the Senior Vice President of respondent no.2, India Tourism Development Corporation ('ITDC' in short). She is challenging in this writ petition a memorandum dated 17.1.2006 issued by Mr.Pradip Kumar, Commissioner of Departmental Inquiries appointed by the ITDC, the charge-sheet dated 2.8.2005 and the appointment of an Inquiry Officer vide order dated 23.8.2005. She is also claiming a mandamus seeking her appointment as interim CandMD of ITDC retrospectively w.e.f. 5.4.2005.

(3.) The facts leading to the filing of the present writ petition are as under: