UNION OF INDIA Vs. SONWATI SHARMA

JUDGEMENT

(1.) These are two petitions by the Union of India (Petitioner No.1) through the Secretary, Ministry of Defence ("MoD") and the Director General ("DG") of the Armed Forces Medical Store Depot ("AFMS Depot"), Delhi Cantonment challenging the common order dated 24th September, 2010 passed by the Central Administrative Tribunal ("CAT"), Principal Bench in TA Nos. 9 and 11 of 2010.

(2.) While W.P.(C) 1026/ 2011 is directed against the decision of the CAT in TA No.11 of 2010 where, Ms. Sonwati Sharma is the sole Respondent, W.P.(C) 1031 of 2011 is against the decision in TA No.9 of 2010 where Arun Kumar and Sushil Kumar Panchal are Respondent Nos. 1 and 2.

(3.) The background facts are that the AFMS Depot is a unit of the Directorate General, Armed Forces Medical Services ("AFMS"). The DG is the appointing authority of Group "C" posts in terms of part V of Schedule 2B (viii) of the CCS (CCA) Rules. It is stated that the DG has delegated the responsibility and powers of making appointments to the DDG (ELS) which had been redesignated as Addl. DG AFMS (E & S).