Central Administrative Tribunal - Mumbai
Sandhya Meriya vs Dhe - Administration Bureau on 5 April, 2022
po CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAT BENCH, MUOMBALT .
ORIGINAL APPLICATION No. 253/2022 Date of Decision: 05° April, 2022 CORAM: Barvinder Kaur Oberoi, Member (J) Dr. Sandhya Meriya, (daughter of Pritamdas Meriva) eae of Birth < OS.01. 1974, @ 48 years 03 months, working as:
Assistant professor in Hind:
(Group "A" Post) under the Government College, Darnan 396 210 and residing at : Plot No.6, Matruchhaya, TV. Center, Nangkvada ~ Valsad, District: Valsad, State Gujarat - Pin Cade 396 001, Ce eUQ9824728107.
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3. Jyatinkumar Harjivan Solanki, (Son of Harjivan R. Solan Ki} Date of Birth 16.02.1977, Age 45 years 02 months, working as > Leeturer in Chemistry (Group "A™ Post) ander the Government College.
Daman 396 240 ane residing at: Flat Noa.20l 1" Floor, Kalyan Apartment, Nani Daman, District Danian, 'State-Linior 'Perritory af Daman and Din, Pin Code 396 210.
Celfi0S7 24982234.
Email idijyanniooys (By ahoa.cam. a. Applicants { By Advacate Shei R.G. Walia) VERSUS . Union of ladia through The Admuinistrater Linon Territory of Diu and Daman, Secretariat Danian, Pin Code ~ 396 220.
y (Education) UT Administration of Daman and Diu, Seeretariat Balding, Fort, Daman (UT), Mati Daman, Pin Code ~ 396 224, ae See retary f 2 OS - ost ee << a " 3 = La 4 6 my te = 4 Be ph ot = 5 ox m4 3 we SE tr rt 3 yO a we & oe % ot te at Q eo es ergs * oh x Pay wz 'sof a ' "rf oa a, we me OR : GS Pore a is So 'hey "3 tes eget a md iS 'so ay ; 3 : ot n a ies a ay . i Be hs @ 9 % Ss " a a a oS %y se an om ; = ae "Sore oe gE £ ¢ 43 4 me to ts a 2 OE ia ess J oy & 4 oad 5 a See ; EO eg A Ax a Ki eg 5 8 ag coe : GD om ba be bed oh Se OM 2 Be 23 3 4 os oO A 3 Bee = a Sc Sok ek Pra mh ats : a 3 gl Eg no a in + be ot a ec ous , 3 ; bet 3 , WY GS AS aor <c¢ fF ny % a Ses BO eh ms Sy % a ie "se =S GeO oeey ee ES OM eo 2 of ' Ct AG q oo 43 gon : eo vm, el a3 "s be} YS OE j Ly EP hea : mm te ke * Pa in rs aM " a as ake ae Do s "TS 3 At on rye rt a ' sy > y AD and = "4 + cw be OS See Rhee oS at i oA is "ned 2S . D © . & gy th & he oO} a } nepen i id ad oo or A wal me ~s i M ' tap wit DU ¢ va on op a me hd qe oa wm Go om kp «Go om om oO Low * m 't is SE es tw © woe = HY & por a fa wy B35 2 = Cae Bs Be ew OS 43 " han x ro "et eg SS, aw * -- ~~ tL ye Wm kb TA Me st wor & ur u be on ors ned New 7S on as Be na : gf " 4 Q Gow s we ee oe Ga be AX whe ey? pha ad co Ely QO .2 ons i Co wees ad " -- £4 * mo io te i o, tf fF Ch @ Wf i a2: Ss ~ cs G 8 a5 aA 6 3 GA m. c v i"
A pet bene rom om ODES . ree ae 2 ff oo CA ag a ce AE ref i? rr po" Re ri. § 8 me ee E Be G Ot . 2 mi Gg & pit gg & OS 4 os a #3 9 MM i Do 6 A YD wt a3 OO . wy ss 0, fe ™~ we i Uy > {By Advocate Sh Present 7 #2, ad Ny a fey try "
hes fo reengage the applicants as Assistant Professor on consolidated salary of Rs. SO000- per month.
fe} This Hor'ble Tribunal may graciously: be pleased ta hold and declare that the respondents cannot ignore the claims of the applicants jor reengagemeni ay there were already working on contract basis for 16- 18 years and that they are entiffed to be re-engaged as the work is availahie and ne regular candidates from UPSC ix auatiable and according?y direct the respondents fo re. engage the applicants on the said posis of Assistant Professor for HIND! and CHEMISTRY sudjects, fh Any other and further orders as this Hon'ble Tribunal may deem j Ait proper and aecessary in the frets and circumstance 26. 0f the case. .
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fe} Costs of this Original applicati 4, The facts of the case are that the applicant SNos.ib and 2 came ta be appointed as Assistant professor under the respondents Ox gaily wages /eontract basis since 20G4 and ZOu4 respectively. After serving for mare than 16-18 VESTS an OLS the acoliceriie anoroaee 'Hed Phe Pyritvuonsl YASH ASS ¢ KA te Me A LL ES CANS RA et oacnean CNS a ated ES service by filing OA r + na as Wi are Trabt LE ard na dobomd C28 the Apex Court as wellowith mo seliek to them. However, Lhe acod eornbinued to work under the respondents on contract DaSiS $ELill the year and thereafter their services were discontisued.
&, Applicants have now filed the present DA my arf reed od tS oO i Fees C OF ot est Ty Wo u U3 aw ek Sbeaed 3a oF > as x.
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