Central Administrative Tribunal - Chandigarh
Sangeeta Kumari vs Education Deptt., Ut Chandigarh on 24 May, 2018
1
(OA No.060/00610/2018)
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0.060/00610/2018
Chandigarh, this the 24th day of May, 2018
...
CORAM: HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J)
...
Sangeeta Kumari, aged about 35 years, daughter of Sh. Om
Parkash, resident of House No.989, Sector 41/A, Chandigarh
(Group A).
....APPLICANT
(Present: Mr. Sumit Sangwan, Advocate.)
VERSUS
1. Union Territory of Chandigarh, through its Administrator, 4th
Floor, U.T. Secretariat, Sector 9, Chandigarh.
2. Home Secretary, Union Territory of Chandigarh, U.T.
Secretariat, Sector 9, Chandigarh.
3. Director, Higher Education, Union Territory of Chandigarh,
Additional Deluxe Building, 1st Floor, U.T Secretariat, Sector
9, Chandigarh.
4. Selection Committee, through its Chairperson, Professor
Savita Bhatnagar, Department of Mathematics, Panjab
University, Chandigarh.
5. Dr. Amita Sahni daughter of Suresh Kumar Sahni, at present
working as Assistant Professor in Mathematics Department in
Govt. College for Girls, Sector 11, Chandigarh.
6. Jyoti Ahuja daughter of Puran Chand, at present working as
Assistant Professor in Mathematics Department in Govt.
College for Boys, Sector 11, Chandigarh.
....RESPONDENTS
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(OA No.060/00610/2018)
ORDER (Oral)
HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J):-
The main contention of learned counsel, at this stage, is that, although the applicant has issued legal notice dated 22.03.2018 (Annexure A-4), for redressal of her grievances, but no decision has yet been taken on it by the Competent Authority.
Having heard the learned counsel for the applicant, having gone through the record with his valuable assistance, after considering the entire matter and without expressing any opinion on merits, lest it may prejudice the case of either side, during the course of further consideration of the matter, the main instant Original Application is disposed of with the direction to the Competent Authority amongst the respondents to sympathetically consider and decide the prayer of the applicant contained in the indicated legal notice, by passing a speaking & reasoned order and in accordance with law, within a period of two months from the date of receipt of a certified copy of this order.
(JUSTICE M.S. SULLAR) MEMBER (J) Dated: 24.05.2018.
`rishi'