Central Administrative Tribunal - Delhi
Ms. Sumitra W/O Sh. Mohinder Siongh ... vs Govt. Of Nct Of Delhi Through on 20 May, 2009
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA 1362/2009 New Delhi, this the 20th day of May, 2009 Honble Mr. Justice V.K. Bali, Chairman Honble Dr. Veena Chhotray, Member (A) Ms. Sumitra w/o Sh. Mohinder Siongh Kadayan, R/o 158, Vill.&P.O. Katewara, Delhi 110 039. Applicant (By Advocate: Mr. M.K. Bhardwaj) V E R S U S 1. Govt. of NCT of Delhi through Govt. of NCT of Delhi, New Sectt., IP Estate, New Delhi. 2. The Secretary (Services), Govt. of NCT of Delhi, New Sectt., IP Estate, New Delhi. 3. The Secretary Delhi Subordinate Services Selection Board 3rd Floor, UTCS Building, Vishwas Nagar, Shahdara, New Delhi. 4. The Director, Directorate of Education, Old Sectt., Delhi. Respondents (By Advocate Shri Vijay Pandita) ORDER (ORAL)
Justice V.K. Bali, Chairman Issue notice to the Respondents. Shri Vijay Pandita, learned counsel accepts notice on behalf of the respondents.
2. This case is squarely covered by the decision of this Tribunal in OA 1054/2008 in the matter of Anil Dahiya v. Govt. of NCT of Delhi & Ors. and other connected matters decided on 15.09.2008.
3. Same directions are to be issued in this case as were issued in the cases referred to above. Ordered accordingly. Process Dasti.
(Dr. Veena Chhotray) (V.K. Bali) Member (A) Chairman /naresh