UNION OF INDIA & ORS. Vs. REENA TANDON

JUDGEMENT

(1.) The Union of India and its functionaries impugn the order dated 7th September, 2015 passed by the Principal Bench of the Central Administrative Tribunal (Tribunal, for short) whereby OA No. 4678 of 2014 filed by Reena Tandon was allowed, and the order dated 31st May, 2016 whereby RA No. 40 of 2016 filed by the writ petitioners was dismissed.

(2.) The respondent is an officer of the Indian Defence Accounts Service.

(3.) The respondent was entitled to be considered for grant of Senior Administrative Grade of the Indian Defence Accounts Service for the vacancy year 2014-15. The Departmental Promotion Committee (DPC) in their meeting held on 17th June, 2014 declared her as unfit for promotion to the post of Senior Administrative Grade for the vacancy year 2014-15, primarily relying upon Annual Confidential Report/Annual Performance Appraisal Report (ACR/APAR) for the year 2011-12 for the period 25th April, 2011 to 30th September, 2011. The reasons recorded by the DPC read:-