Manoj Misra,J. - (1.) This intra-court appeal arises from a judgment and order dated 27.01.2021 of a Single Judge in Writ A No. 7132 of 2020 disposing off the writ petition of the appellant. FACTS GIVING RISE TO THE APPEAL
(2.) The appellant (writ petitioner @ petitioner) filed Writ A No. 7132 of 2020 for quashing the suspension order dated 16.12.2019 and five departmental charge-sheets issued to her as also for a direction upon the respondents not to take coercive action against her pursuant to the said charge-sheets.
(3.) The appellant was appointed as Secretary to the Chairman-cum-Managing Director (for short CMD), Artificial Limbs Manufacturing Corporation of India (for short ALIMCO), Kanpur, a Government of India undertaking, vide letter dated May 10, 2000, on her selection pursuant to an Advertisement dated 20.02.2000. She joined the post on 01.06.2000. On 21.08.2007, she was designated as Deputy Manager (P & A) with additional duties at CMD Secretariat and as a Public Information Officer. Thereafter, on 01.07.2012, she was promoted on E-4 level post of Manager (P & A) and was assigned additional duties of a Vigilance Officer. Later, on 01.01.2015, she was promoted to E-5 level post as Senior Manager (P & A) and, on 03.08.2018, was transferred to APOC (ALIMCO Prosthetic and Orthotic Centre) from P & A department. It is the case of the appellant that a close relative of the CMD (third respondent) was appointed as Marketing Officer in the respondent company in the year 2015. A complaint in respect of nepotism was made in the Ministry concerned. Some officers, inimical to the appellant, poisoned the third respondent that the complaint is at the behest of the appellant. As a consequence whereof, persecution of the appellant began resulting in issuance of five charge-sheets preceded by suspension.;