P MARUTHI DEVI Vs. GOVT OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment passed by the Central Administrative Tribunal in Original Application No.1247 of 1998. The basic fact of the matter is not in dispute.

(2.) The petitioner was appointed on 16.3.1989 as Scientist in the Electronics Test and Development Centre, Department of Electronics. She along with others were called for interview before the departmental promotion committee in the year 1997 for considering them for promotion and by an order dated 25.3.1998 her juniors were promoted whereagainst she made a representation to the Secretary, Department of Electronics on 24.4.1998 to consider her case also for promotion. Allegedly when no action thereupon was taken, she approached the Central Administrative Tribunal by filing the aforementioned original application seeking to set aside the order dated 25.3.1998.

(3.) Before the learned Tribunal the stand taken by him was that the impugned order of promotion granted in favour of the 5th respondent was passed with mala fide intention on the part of the 4th respondent who was bearing grudge against the petitioner having regard to the writ petition filed by the Department of Electronics SC/ST Employees Welfare Association. It was further suggested that the 4th respondent and the Director-General of Standardization, Testing and Quality Certification colluded with each other so as to grant less marks to the petitioner.