Central Administrative Tribunal - Delhi
Neelam Devi vs Gnct Of Delhi on 24 December, 2014
Central Administrative Tribunal Principal Bench, New Delhi O.A. No.4195/2014 MA No.3673/2014 Monday, this the 24th day of December, 2014 Honble Mr. Shekhar Agarwal, Member (A) Honble Mr. Raj Vir Sharma, Member (J) 1. Neelam Devi, aged about 38 years, W/D/o Sh. Roshan Lal Sharma R/o FCA-154, Garg Colony, Gali No. 1, Part-II, Ballabgarh, Faridabad-121004 GGSS, Madanpur Khadar Extn., JJ Colony.-1925340 Exp. 2 Years 2. Bharti, aged about 20 years, W/D/o Sh. Bhagi Lal, R/o FCA-154, Garg Colony, Gali No. 1, Part-II, Ballabgarh, Faridabad-121004 SKV, Molar Band, Badarpur. 1925037 Exp. 2 Years 3. Anjali Gaur, aged about 24 years, D/W/o Sh. Hari Mohan R/o H.No. 855, VPO Samargopal Pur, Tehsil & Distt. Rohtak-124007 SBV, Ranhaula. 1617227 Exp. 1 Year 4. Neeru, aged about 42 years, D/W/o Sh. Avinash Lal Punhani R/o 125, Ground Floor, State Bank Colony, Paschim Vihar, Delhi SBV, Ranhaula. 1617227 Exp. 1 Year 5. Manju, aged about 28 years W/D/o Sh. Prem Chand R/o RZ-M-67, Dharampura, Najafgarh, New Delhi-43 SBV, Ranhaula. 1617227 Exp. 1 Year 6. Madhu Saini, aged about 28 years D/W/o Sh. Surender Saini R/o H.No. 50A, Aheer Mohalla, Nangloi Delhi-110041 SKV, Amalwas, Jawalapuri. 1617036 Exp. 1 Year 7. Ranjana Singh, aged about 41 years D/W/o Sh. Shankar Prasad Singh R/o F-15, Kunwar Singh Nagar, Nangloi, Delhi-41 SBV, Ranhaula. 1617227 Exp. 1 Year 8. Anju, aged about 38 years D/W/o Sh. Jagdish Upadhyay R/o 38, Akash Vihar, Ranhola, Nangloi, Delhi-110041 SBV, Ranhaula. 1617227 Exp. 1 Year 9. Mahesh Kumar, aged about 32 years S/o Sh. Megh Nath R/o H.No. 391, Gali No. 2, Gazipur Village, Delhi-110096 SBV, West Vinod Nagar. 1002005 Exp. 1 Year. Applicants ( By Advocate: Shri S.N. Sharma ) Versus 1. GNCT of Delhi, through Directorate of Education, Old Secretariat, New Delhi 2. Chief Secretary Delhi Secretariat, I.P. Estate, Govt. of NCT of Delhi, New Delhi . Respondents ( By Advocate: Shri K.M. Singh ) Order (Oral) Shri Shekhar Agarwal, Member(A):
This OA has been filed seeking the following reliefs :
(i) to quash and set aside the impugned advertisement dated 28.07.2014 to the extent it has made selection district wise and has added new qualification TET for contractual employment teachers.
(ii) to direct the Respondents to continue with the last engagements of the applicants in the same schools respectively where the applicants were earlier engaged as a Guest Teacher till the regular process, if any.
(iii) to allow the OA with cost.
(iv) to pass such other and further orders which their lordships of this Honble Tribunal deem fit and proper in the existing facts and circumstances of the case.
2. Today, when the matter was taken up for consideration, learned counsel for the parties have agreed that this case is squarely covered by the judgment of this Tribunal in OA No.2772/2014 along with other connected OAs dated 04.12.2014. Accordingly, we dispose of this OA with a direction to the respondents to consider the case of the applicants and in case they are found to be covered by the aforesaid judgment, they shall be entitled to the same benefits as have been given to the applicants of the aforesaid OA No.2772/2014.
3. Order Dasti to both the parties. Respondents shall complete the aforesaid exercise within a period of four weeks, as already ordered in the aforesaid judgment.
(Raj Vir Sharma) ( Shekhar Agarwal) Member(J) Member (A) /rk