Tribunals and CommissionsDivision Bench(2021) 05 CAT CK 0395

Smt. Alka Anand vs Union Of India & Ors.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 21 May 2021

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · A.K. Bishnoi, Member (A)
CASE NUMBER
OA No.612/2021 and MA No.1272/2021

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Judgment

7 paragraphs · 217 words

Justice L. Narasimha Reddy:

The applicant is working as Senior Scientific Assistant (SSA) in the Central Forensic Science Laboratory, CBI, New Delhi. It is stated that she became eligible to be promoted to the post of Senior Scientific Officer Grade-II (Biology), and despite that the respondents are not taking any steps to convene DPC in order to promote her.

2.

The respondents filed a reply explaining the various circumstances on account of which the DPC could not be convened.

3.

The OA was heard at some length on 23.02.2021. Taking note of the fact that the applicant is due to retire on 31.05.2021, a detailed order was passed directing that the DPC shall be convened within the time stipulated therein.

4.

We heard Mr. Yogesh Sharma, learned counsel for the applicant and Mr. R.V.Sinha & Mr. G.S. Virk, learned counsel for the respondents.

5.

Today, it is brought to our notice that the DPC was convened on 13.05.2021 and the applicant was selected. It is also stated that the order of promotion to the post of Senior Scientific Officer Grade-II (Biology) has been issued to the applicant on 20.05.2021. With this, the grievance of the applicant stands redressed. The OA is accordingly closed.

6.

MA No.1272/2021 stands disposed of. There shall be no order as to costs.