Central Administrative Tribunal - Chandigarh
Nirmaljit Kaur vs Ut Administration Of Chandigarh on 18 December, 2017
Author: P. Gopinath
Bench: P. Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
M. A. No.60/638/2017 in Date of decision: 18.12.2017
O.A. No.60/277/2017
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CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J).
HON'BLE MRS. P. GOPINATH, MEMBER (A).
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Nirmaljit Kaur aged 42 years, (Group-B), D/o Sh. Balwant Singh, Govt.
Girls Senior Secondary School, Sector-18, Chandigarh, resident of House
No.220-C, Sector 51, Chandigarh.
... APPLICANT
VERSUS
1. Union of India through Secretary, Department of Education, Govt.
of India, North Block, New Delhi.
2. Secretary, Department of Education, U.T. Chandigarh, Chandigarh
Administration, U.T. Secretariat, Sector-9, Chandigarh.
3. Director, Public Instructions (School), School Education,
Chandigarh Administration, Secretariat, Sector-9, Chandigarh.
4. District Education Officer (S), U.T. Chandigarh, Chandigarh
Administration, Vatika School Complex, Sector 19, Chandigarh.
... RESPONDENTS
PRESENT: Ms. Deepika vice Sh. Ranjivan Singh, counsel for the
applicant.
Sh. Ram Lal Gupta, counsel for applicant No.1.
Sh. Aseem Rai, counsel for respondents No.2 to 4.
2
ORDER (Oral)
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SANJEEV KAUSHIK, MEMBER (J):-
1. After arguing for some time, faced with the objection raised by the respondents with regard to maintainability of the O.A., learned counsel seeks permission to withdraw this O.A. enabling the applicant to file before Civil Court/appropriate authority as per law on same cause of action.
2. Ordered accordingly.
(P. GOPINATH) (SANJEEV KAUSHIK) MEMBER (A) MEMBER (J) Date: 18.12.2017. Place: Chandigarh.
`KR'