MAJOR SREEDEVI G Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application filed by the petitioner for expungement of certain observations of the court made in its order dated 22.11.2006.

(2.) The petitioner had filed the writ petition in this court challenging the order dated 29th September, 2006 vide which she had been posted out of Delhi before completion of her normal tenure. The order of transfer was primarily challenged on two grounds i.e. (i) harassment to the petitioner by victimizing her by issuing the posting order and (ii) she was being posted out prior to completion of her normal tenure of three years and four months which also included the period of her six months attachment for false disciplinary action. This writ petition was dismissed by us vide above order wherein the court had also recorded as under:-

(3.) In the application under consideration, the petitioner prays for expungement of the above remarks. During hearing, the respondents had produced the records which fact was noticed by us in our order. From the record file which we have again perused, in the representation dated 17th October, 2006, the petitioner had taken the following grounds:-