SUNITA MEHRA Vs. SECRETARY OF EDUCATION AND ORS

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the order dated 08.12.2016 passed by the Central Administrative Tribunal (CAT) in OA no. 4248/2011.

(2.) The Tribunal had dismissed the said OA preferred by the petitioner, wherein, she had raised her grievance with regard to her not being granted benefits of Modified Assured Career Progression Scheme (MACPS) on the premise that her ACRs for the years 2008-09 and 2009-2010 were "Average" i.e. below the benchmark. The petitioner also sought direction for setting aside the said ACR entries and to declare that she had "Very Good" grading in the said years on the basis of entries contained in the ACR form. The petitioner also assails the order dated 10.02.2017 passed in RA no. 42/2017 preferred by the petitioner since the said RA was dismissed by the Tribunal.

(3.) The petitioner joined Govt. of NCT of Delhi as TGT (Home Science) on 21.04.1993. She was promoted as PGT (Home Science) on 05.08.2000. She worked at Sarvodaya Kanya Vidyalaya (SKV), Raj Nagar-II, Delhi for a certain length of time. Thereafter, she was transferred to Sarvodaya Kanya Vidyalaya, Deoli on 16.09.2010. She was further transferred to SKV, Samalka on 24.06.2011. She was due for financial upgradation under MACP in the year 2010-2011. However, she was not considered due to her below benchmark ACR grading. The respondent issued the impugned office memorandum dated 12.07.2011, wherein, the petitioner was informed that her case for grant of MACP had been received back with the observation of District Screening Committee (DSC) of MACP (District Level) that ACRs for the period 2008-09 and 2009-2010 were found "Average".