SHEENA V. R. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in W.P.(C) No.19841/2024 is aggrieved by the hostile and discriminatory action shown against her by the employer in the matter of promotion and service conditions. The petitioner seeks to command respondents 2 to 4 to publish the result of the DPC held on 29/5/2023 for selection to the post of Administrative Officer.

(2.) The petitioner states that she commenced her service as Assistant at the Central Secretariat in the Ministry of Information and Broadcasting. She was sent on deputation to Debts Recovery Tribunal, Ernakulam and Coimbatore. On 10/9/2012, she joined the IIM, Kozhikode as Assistant. She was promoted to the post of Assistant Administrative Officer on 2/7/2019. Respondents 5 and 6, who joined as Assistant Administrative Officers on 4/3/2020 and 23/3/2020, are juniors to the petitioner.

(3.) The petitioner states that there occurred a retirement vacancy of an Administrative Officer on 1/6/2023. The petitioner was the only eligible candidate for promotion to the post. The 2nd respondent relaxed the eligibility conditions and allowed respondents 5 and 6 to participate in the selection. The petitioner objected to grant of relaxation.