SMT. E.S.S. ALMEIDA Vs. THE DIRECTOR GENERAL, COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH (CSIR) AND THE DIRECTOR, NATIONAL INSTITUTE OF OCEANOGRAPHY

JUDGEMENT

(1.) WE have heard learned Counsel appearing on behalf of the respective parties. Our earlier order passed on 27 -01 -2011 records submissions made by Advocate Shri Sonak for the Petitioner and absence of learned Counsel appearing on behalf of the Respondents.

(2.) THE Petitioner approached to this Court with following prayers:

(3.) LEARNED Central Administrative Tribunal recorded only one question which was brought before that Tribunal by the present applicant/Petitioner. It reads as: