Y SASHIMOHAN SINGH Vs. GURUMAYUM SATYABATI DEVI

JUDGEMENT

(1.) Both the appeals are preferred by Smti. Gurumayum Satyabati Devi against the judgment and order dated 25.11.1997 passed by the learned Single Judge in Civil Rule No. 474 of 1996 whereby the learned Single Judge allowed the writ petition,

(2.) The respondent No. 1 Smti. Gurumayum Satyabati Devi (petitioner in Civil Rule) assailed the order of promotion of Y.Sashimohan Singh the appellant in Writ Appeal No. 185/97. The full text of the order dated 29.11.94 and 16.5.96 are cited below

(3.) After considering the respective cases of the parties the learned Single Judge held that there was great variation in the records of ACRs between the two DPCs. The learned Single Judge considering the ACRs and the records of two DPCs held that the grading recorded by the DPC held on 15.1.94 are correct and gradings recorded in the review DPC dated 15.5.96 appeared to be concocted or manufactured. The learned Single Judge held that the writ petitioner (respondent No. 1 in the writ appeal) have had clear edge over the respondent No. 4 (appellant in the writ appeals in 17/98 and 185/97). The learned Single Judge accordingly allowed the petition and orders of promotion dated 29.11.94 and 16.5.96 as well as the review DPC proceedings dated 15.5.96 were set aside. Hence the Writ Appeals.