Central Administrative Tribunal - Chandigarh
Neelam Suri vs Union Territory on 24 May, 2017
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
OA No.060/00564/2017 & Date of decision: 24.05.2017.
MA No.060/00794/2017
CORAM: HONBLE MR. JUSTICE M.S. SULLAR, MEMBER (J)
1. Neelam Suri, aged 62 years, S/o Sh. T.R. Suri, Lecturer (Retired), Chandigarh College of Engineering and Technology, Sector 26, Chandigarh, R/o House No.3182, Sector 44-D, Chandigarh, Group-A.
2. Ravinder Kumar, aged 62 years, S/o Sh. Norata Ram, Lecturer (Retired), Chandigarh College of Engineering and Technology, Sector 26, Chandigarh, R/o House No.1796, Sector 80, Chandigarh.
3. K.K. Bhalla, aged 62 years, S/o Shri L.C. Bhalla, Lecturer (Retired), Chandigarh College of Engineering and Technology, Sector 26, Chandigarh, R/o House No.1119, Sector 19, Panchkula.
4. Upendra Kumar S/o Sh. Shankar Lal, Lecturer, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
APPLICANTS
(Present : Mr. R.K. Sharma, Advocate).
VERSUS
1. Union Territory, Chandigarh through its Administrator.
2. Home Secretary-cum-Secretary, Technical Education, Union Territory, Chandigarh, Sector 9, Chandigarh.
3. Director, Technical Education, U.T. Chandigarh.
4. Principal, Diploma Wing, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
RESPONDENTS
ORDER (ORAL)
HONBLE MR. JUSTICE M.S. SULLAR, MEMBER (J):-
The main contention of learned counsel, at this stage, is that, although the applicants have moved representations dated 04.08.2014, 11.05.2015, 22.05.2015, 22.09.2015 and 19.11.2015 (Annexures A-14 to A-18), for redressal of their grievance, and the matter is stated to be squarely covered by judgment of Honble High Court in the case of Dharam Pal & Others versus State of Punjab and Others passed in CWP No.2502 of 2015 decided on 09.05.2017 (Annexure A-28), but the same have not yet been decided by the Competent Authority.
Having heard the learned counsel for the applicants, having gone through the record with his valuable assistance, and without expressing any opinion on merits, the main Original Application (OA) is disposed of with the direction, to The Director, Technical Education, U.T. Chandigarh (Respondent no.3) to decide the indicated representations, by passing a speaking order, in view of ratio of law laid down in Dharam Pals case (supra), and in accordance with law, within a period of two months from the date of receipt of certified copy of this order.
(JUSTICE M.S. SULLAR) MEMBER (J) Dated: 24.05.2017.
`rishi 1 OA No.060/00564/2017 & MA