Central Administrative Tribunal - Chandigarh
Kariman H.P. Singh Wife Of Sh. ... vs Union Of India Through Secretary To ... on 9 August, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH CHANDIGARH O.A. No. 90-CH-2012 Decided on: 09.08.2012 Coram: Honble Mr. Justice S.D. Anand, Member (J) Honble Mr. Ranbir Singh, Member (A)
1. Kariman H.P. Singh wife of Sh. Adarshdeep Singh, Resident of House No. 70, Kendriya Vihar, Sector 48-B, Chandigarh, presently working as Assistant Professor in Electronics and Communication Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
2. Harpreet Kaur D/o S. Tirath Singh, resident of Savroopnagar, Gali No. 6, Hoshiarpur, presently working as Assistant Professor in Electronics and Communication Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
3. Usvir Kaur W/o Loveneet Singh Malhi, resident of H.No.2105, 2nd Floor, Sector 69, Mohali presently working as Assistant Professor, Computer Science and Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
4. Shivani Goyal D/o Jashvir Kumar, resident of House No. 3792, Raikion Mohalla, Raikot, presently working as Assistant Professor, Electronics and Communication Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
5. Rajiv Kumar S/o Sh.Santosh Raj, resident of Village Shahpur, Post Office Dorangla, District Gurdaspur, presently working as Assistant Professor, Mechanical Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
6. Chiraag Mongia S/o Sh. Gulshan Mongia, resident of House No. F-5/9, Rajpura Town, Distt. Patiala, presently working as Assistant Professor, Mechanical Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
7. Pooja Singh w/o Sh. Amit Singla, resident of House No. 3087, Sector 27-D, Chandigarh, presently working as Assistant Professor, Computer Science and Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
8. Jasper Kaur D/o S. Tejinder Singh, resident of House No. 619, Urban Estate, Phase-2, Patiala, presently working as Assistant Professor, Computer Science and Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
9. Nipum Sharna S/o Late Shri Raj Kumar Sharma, resident of House No. 1124, Sector 68, Mohali, presently working as Assistant Professor, Mechanical Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
10. Neena Garg D/o Sh. P.L. Garg, resident of House No. 321, Sector 20-A, Chandigarh, presently working as Assistant Professor, Applied Sciences Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
11. Abhishek Chauhan S/o Sh.Surinder Chauhan, resident of House No. 1225, 2ndFloor, Sector 43-B, Chandigarh, presently working as Assistant Professor, Mechanical Engineering Department, Chandigarh College of Engineering and Technology, Sector 26, Chandigarh.
All working on contract basis.
.Applicants Versus
1. Union of India through Secretary to Govt. of India, Ministry of Human Resource Development, Department of higher Education, New Delhi.
2. Union Territory, Chandigarh through its Administrator
3. Secretary Technical Education, Union Territory, Chandigarh, Sector 9, Chandigarh.
4. Director, Technical Education, Union Territory, Chandigarh, Sector 9, Chandigarh.
5. Principal, Chandigarh College of Engineering & Technology, Sector 26, Chandigarh.
..Respondents Present: Mr. R.K. Sharma, counsel for the applicant.
Mr. Puneeta Sethi, counsel for the respondents.
Order (Oral) BY HONBLE MR. JUSTICE S.D. ANAND, MEMBER(J)
1. The applicant herein has applied for the grant of relief which had been claimed by the applicant in O.A. 905/CH/2011 titled Parul Aggarwal & Others vs. U.O.I. & Others, which came to be allowed. The terms of the allowance of the claim came to be noticed in the course of para 19 of the Parul Aggarwals case (supra).
2. At the motion hearing itself, the learned counsel for the applicant relied upon the judgment rendered by this Tribunal in O.A. 905/CH/2011 titled Parul Aggarwal & Others vs. U.O.I. & Others and raised a plea that the controversy herein is squarely covered by that decision. While accepting notice, learned Standing counsel for the Chandigarh Administration, had sought time to have instructions in the context of that averment.
3. On a conjunctive perusal of the judgment in Parul Aggarwals case (supra) and the pleadings in this case, we have no hesitation in noticing the identical nature of relief in that O.A (except that the relief qua the grant of maternity benefit is available only to the married female, applicants herein).
4. Learned counsel for the respondents states that she too is not in a position to contest the governance of this O.A. by the view obtained in Parul Aggarwals case (supra).
5. The O.A. shall stand allowed accordingly in terms of the view obtained in Parul Aggarwals case (supra).
6. The parties shall bear their own costs of the cause in the facts and circumstances of the case.
(JUSTICE S.D. ANAND) MEMBER (J) (RANBIR SINGH) MEMBER (A) PLACE: Chandigarh Dated: 09.08.2012 mw
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