Punjab-Haryana High Court
Union Of India And Others vs Meena Kumari And Another on 20 January, 2026
Bench: Harsimran Singh Sethi, Vikas Suri
CWP-36073-2025 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
108+245 CM-576-CWP-2026 in/&
CWP-36073-2025
Date of Decision :20.01.2026
Union of India and others ...Petitioners
Versus
Meena Kumari and another ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. Dheeraj Jain, Senior Advocate
Senior Panel Counsel with Mr. Akash Vashisth, Advocate
for the petitioners-UOI.
Mr. Ramandeep Singh, Advocate for respondent No.1.
***
Harsimran Singh Sethi, J. (Oral)
1. An additional affidavit filed by the learned Senior counsel for the petitioners-UOI in the Court today, is taken on record.
2. In the present petition, the challenge is to the interim order dated 31.10.2025 (Annexure P/1) passed by the respondent No.2-Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the Tribunal') whereby, the respondent No.1 namely, Meena Kumari has been allowed to join back her duties at Chandigarh keeping in view the challenge raised by her before the learned Tribunal qua her transfer from Chandigarh to Lukhnow.
3. Upon notice of motion, respondent No.1 has appeared through her 1 of 3 ::: Downloaded on - 24-01-2026 05:01:35 ::: CWP-36073-2025 (O&M) -2- counsel and has raised a plea that keeping in view the interim order dated 31.10.2025 (Annexure P/1) passed by the Tribunal, which is under challenge in the present petition, she has already given the joining report and as of now, she is working at Chandigarh and hence, the present petition may kindly be dismissed.
4. Learned Senior counsel appearing of the petitioners-UOI concedes the fact that though joining report was submitted by respondent No.1 but no order accepting the joining report of respondent No.1 was passed by the authority concerned.
5. Learned counsel appearing for respondent No.1 submits that after the submission of joining report by respondent No.1, in an order passed by the petitioner No.3 qua the One day Training Programme on Rashtriya Jan Seva Bhav Programme, which was held on 1st and 2nd December 2025 which was only to be attended by the officers, who are posted in Chandigarh, the respondent No.1 has been shown to have attended said programme.
6. Learned counsel for the respondent No.1 further submits that vide office note dated 04.12.2025, the respondent No.1 was asked that whether, she being a member of the Directorate of Chandigarh would like to participate in the DGDE Badminton Tournament-2026 or not, which fact clearly shows that she was being treated as part of the Directorate of Chandigarh keeping in view the interim order dated 31.10.2025 (Annexure P/1) passed by the learned Tribunal.
7. Keeping in view the totality of the facts and circumstances, where two documents have been placed before this Court that after passing of the interim order dated 31.10.2025 (Annexure P/1) by the learned Tribunal, showing that respondent No.1 is being treated as member of the Directorate of 2 of 3 ::: Downloaded on - 24-01-2026 05:01:35 ::: CWP-36073-2025 (O&M) -3- Chandigarh even by the petitioners themselves, no ground for interference in the interim order dated 31.10.2025 (Annexure P/1) passed by the learned Tribunal is made out by this Court as the same has already been complied with by the petitioners. However, a direction is given to the learned Tribunal to finally decide the issue raised by the respondent No.1 qua her transfer from Chandigarh to Lukhnow within a period of one month from the next date of hearing fixed before the Tribunal.
8. However, it is made clear that anything observed herein shall not be construed to be an expression of any opinion on the merits of the case.
9. Present petition stands disposed of in above terms.
10. Civil miscellaneous application pending, if any, is also disposed of.
(HARSIMRAN SINGH SETHI) JUDGE (VIKAS SURI) JUDGE January 20, 2026 aarti Whether speaking/reasoned : Yes Whether reportable : No 3 of 3 ::: Downloaded on - 24-01-2026 05:01:35 :::