SAROJ SRIVASTAVA Vs. RAJYA SABHA DECRETARIAT

JUDGEMENT

(1.) Rule.

(2.) Since a short point is involved in this writ petitioner hence it was taken up for disposal.

(3.) The petitioner has assailed the order of penalty imposed by the disciplinary authority thereby directing withholding of promotion for a period of five years from the date she reported for duty i.e. 28th June, 1993 and further the period of her absence from duty from 7th March, 1990 to 27th June, 1993 be treated as break in service under FR 17(A) and Rule 28 of the CCS (Pension) Rules.