URANIUM CORPORATION OF INDIA Vs. RAJNISH KUMAR RAI

JUDGEMENT

(1.) The short issue involved in this case pertains to the propriety of the respondent employee approaching the Central Administrative Tribunal for a second time when an order passed in the first set of proceedings was being worked out.

(2.) The respondent complained of the delay in receipt of his annual performance appraisal report for the period August 31, 2014 to March 31, 2015 before the CAT by way OA No. 1 of 2017. An interim application in such proceedings was disposed of by an order dated March 22, 2017, the operative part whereof provided as follows:

(3.) Though it appears that the initial petition, OA No. 1 of 2017, was virtually disposed of by the relevant order dated March 22, 2017, only the interim application was disposed of and the petition apparently still remains pending. However, nothing turns on such aspect of the matter.