SHEILA RAJAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(2.) Petitioner is challenging the order dated 23/02/2015 passed by Respondent No.2, rejecting the claim of the Petitioner for up gradation of her post from Group 'C' to Group 'B'. This Petition has a chequered history and before deciding the said issue, it will be necessary to narrate the facts of the case.

(3.) The facts would reveal that Petitioner who had rendered meritorious service for the benefit of children of Army Personnel by working as Speech Therapist & Audiologist and who was also rendering every other help, was made to run from pillar to post on number of occasions and it appears that as a result of the Petitioner's attempt to get justice by moving the Court, she was penalised on more than one occasion. In fact, the Petitioner had to approach the Central Administrative Tribunal ("CAT") at least on three occasions and she had approached the High Court on more than two occasions and the Supreme Court once. Apart from that, she had to file Contempt Petition since the orders passed by this Court were not complied with in time and practically the Petitioner had no other option but to appear in person since she was unable to pay fees of the lawyer. We had asked her whether this Court should appoint a lawyer for her from the Legal Aid Panel but she declined to accept this offer because she felt that she would be in a better position to put up her case before this Court.

(4.) Brief facts are as under: