S RAMAA Vs. CHETAN B SANGHI

JUDGEMENT

(1.) The petitioner has come up with this contempt petition to punish the respondents for committing contempt of the order dated 14 June 2013 in W.P.No.18043 of 2012, whereby and where under, the Division Bench directed them to take into consideration her services from 11.04.1990 for the purpose of calculating the period of service for further promotion.

(2.) The petitioner filed Original Application in O.A.No.19 of 2011 before the Central Administrative Tribunal, to quash the communication dated 5 September 2007 issued by the Department of Personnel and Administrative Reforms, Puducherry and count her past service from 01.12.1980 to 15.06.1990 for the purpose of calculating the total period of service. The petitioner made a further claim to promote her as Stenographer Gr.II with effect from 15.06.1995 and again as Stenographer Gr.I with effect from 15.06.2000 and as Private Secretary with effect from 15.06.2003 with consequential seniority and arrears of pay.

(3.) The Tribunal rejected the prayer for counting her past service from 1980 to 1990. However, the Tribunal directed the respondents to consider her for further promotions taking into account her service in the regular establishment from 11.04.1990. The petitioner, dissatisfied with the order dated 28 March 2012 in O.A.No.19 of 2011 filed a writ petition in W.P.No.18043 of 2012.