UNION OF INDIA Vs. R V SWATANTRA KUMARI

JUDGEMENT

(1.) THE Union of India, represented by its Chief Secretary, government of Pondicherry, Pondicherry and the secretary, Welfare Department, Government of Pondicherry, Chief Secretariat, Pondicherry , are the petitioners herein.

(2.) THE challenge is to the order of the Central administrative Tribunal, dated 20. 4. 2000 passed in O. A. No. 495 of 1998. THE said o. A was preferred by the first respondent herein, praying for the relief of considering her for appointment to the post of Director, Department of Women and child Development, Government of Pondicherry, in the revised scale of rs. 10,000-325-15,200 with all other consequential benefits.

(3.) AS against the above submissions, learned counsel appearing for the first respondent contended that G. O. Ms. No. 9/98, dated 24. 4. 1998 was not issued by invoking Rule 2 (c) of the Pondicherry Civil Service rules and therefore, the said G. O. will not preclude the claim of the first respondent for holding the post of the Head of Department of Women and Child development. Learned counsel further contended that none of the stipulations contained in Rule 2 (c) have been taken care of while issuing G. O. Ms. No. 9/98, dated 24. 4. 1998 and therefore, the petitioners are not entitled to rely on the said G. O. to deprive the first respondent's claim.