Chairman-Cum-Managing Director vs Hindustan Copper Limited
2023 Latest Caselaw 275 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Civil Writ Petition No. 15245/2022

                                   Chairman-Cum-Managing Director
                                                                                                          ----Petitioner
                                                                            Versus
                                   Hindustan Copper Limited
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Abhay Kumar Bhandari, Senior Adv. assisted by Mr. Vikrrant Singh

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA

Order

09/01/2023

The Executive Performance Management System (EPMS)

introduced by the respondents-appellants has been struck down

by the Central Administrative Tribunal.

Issue notice to the respondents by registered post,

returnable within two months.

In view of the fact that the system was introduced and was

in place since 2010-11, we direct that during the pendency of this

writ petition, the operation of the impugned judgment and order

of the Tribunal dated 19.04.2022 shall remain in abeyance.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/5

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