SAROJ KUMARI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) On 13-5-2002, the Union of India sought an adjournment after the case had been argued by both the sides. The adjournment was taken so that Standing Counsel could advice the Department to look into the matter afresh. More than a year has passed and nothing concrete has been reported to the Court whether any matter was examined afresh.

(2.) The hearing, thus, must proceed.

(3.) The Court did not desire to record the history of the case or any aspect that the petitioner Saroj Kumari Singh a Head Clerk, Civil Engineering Department, Eastern Railway, Danapur may have been the victim of gender bias. The whole story begins, the Tribunal records it so, that she had made a complaint on two officers Messrs D.B. Mitra and K.S.C. Sharma regarding inaccurate bills submitted by these two officers claiming reimbursement. The petitioner apparently had sown the seeds for trouble when she complained against these officers. She was transferred several times and on more than one occasion had to file a petition before the Tribunal to receive the relief on being saved from a malicious transfer. This is on record. The order of transfer was quashed by the Tribunal. This was a case No. O.A. 344 of 1987. Thereafter, she was superseded. The Tribunal passed orders in case No. O.A. 140 of 1989. The order of the Tribunal is dated 18th September, 1990. Yet she was ignored for a promotion. She filed an application before the Tribunal. This was CCPA 1/91.