THE COMMISSIONER OF POLICE Vs. KRISHNA KUMARI

JUDGEMENT

(1.) THIS Review Application has been filed by the Respondent in OA No. 2639/2008. The said OA was allowed by this Tribunal vide order dated 19.05.2010. In the said OA, the Applicant had sought a direction to consider her for promotion in List A against her own quota of SC for promotion as Head Constable from the dates juniors and colleagues have been promoted with all consequential benefits pertaining to the year 1999. While disposing of the aforesaid OA, this Tribunal directed the Respondents to consider her case for promotion in promotion List A against SC quota on the basis of the selection of the year 1999 and in the event she is otherwise qualified, she shall be promoted from the date her juniors have been promoted as such, from the year 1999 with all consequences, as admissible in law within a period of three months. The operative part of the said order reads as under:-

(2.) THE Respondents challenged the aforesaid order before Hon'ble High Court of Delhi in Writ Petition (C) No. 7027/2010 and the same was disposed of vide order dated 11.08.2011. In the said order, the High Court observed that the petitioner therein, on instructions, sought withdrawal of the Writ Petition with liberty to seek review of the aforesaid order dated 19.05.2011 in accordance with law on the ground that Original Application of the Respondent (Applicant in OA) was barred by limitation. The High Court has, therefore, dismissed the Writ Petition as withdrawn with the aforesaid liberty, without prejudice to other contentions and grounds raised by the Petitioner in the Writ Petition. The said order being a short one is reproduced as under:-

(3.) THE Respondent again challenged the aforesaid order before the Hon'ble High Court of Delhi vide Writ Petition No. 4441/2013 and the High Court vide its order dated 17.07.2013 advised the petitioner to move an appropriate application before this Tribunal expressing regrets for seeking review on all and sundry grounds notwithstanding liberty obtained from it to seek review, limited on the bar of limitation. The said order is reproduced as under:-