SMITABEN S PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. P.H. Pathak, learned Counsel appearing for the petitioner and Mr. P.C. Master, learned Counsel appearing for respondent Nos.1 to 5.

(2.) This petition has been filed by the petitioner challenging the order dated 18.11.2011 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (hereinafter referred to as 'the Tribunal') in Transfer Application No.60 of 2009 as well as the order dated 7.9.2012 passed by the Tribunal in Review Application being R.A. No.32 of 2012.

(3.) The brief facts of the case are that the petitioner was selected and appointed as short duty Telephone Operator in 1978 and she was employed regularly on 17.11.1979. Pursuant to the advertisement issued by UCO Bank, the petitioner submitted her application and later she was selected and appointed as Clerk on 3.10.1980. As such, she continued to work at two places, namely, Department of Telecommunication (after converted into BSNL) and UCO Bank.