ALKA SEHGAL Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The instant petition is directed against interlocutory order dated 10.11.2010 (Annexure P-3) passed by the Central Administrative Tribunal, Chandigarh Bench (for brevity 'the Tribunal'). The Tribunal has vacated the stay order dated 20.10.2010 (Annexure P-2). The matter is posted for hearing before the Tribunal on 05.01.2011.

(2.) Mr. D.S. Patwalia, learned Counsel for the Petitioner at the outset states that she would not press for any other relief in the instant petition and would confine her prayer to only one relief, namely, that Respondent No. 6, who is the Director, Government Medical College & Hospital, Sector 32, Chandigarh should not write her ACR till the disposal of the original application, pending before the Tribunal. According to learned Counsel, the written replies by Respondents are awaited and if the replies are filed before the date of hearing i.e. 05.01.2011, then the Tribunal may be able to dispose of the controversy on the date fixed. Defer

(3.) Mr. Sanjay Kaushal, learned Counsel for Respondents No. 3, 4 & 6 has submitted that ACR of the Petitioner could be written only if she sends self-appraisal report and despite letter written by Respondent No. 6, the self-appraisal report has not been sent, therefore, he states that Respondent No. 6 would not write the ACR of the Petitioner till the disposal of the original application. Mr. Kaushal, further states that the Respondents No. 3, 4 and 6 shall file their reply before the Tribunal on 03.01.2011 with a copy in advance to the learned Counsel for the Petitioner. Mr. I.S. Sidhu and Ms. Rita Kohali, learned Counsels for Respondents No. 2 and 5 have also made the same statements with regard to filing of written reply before the Tribunal.