Central Administrative Tribunal - Chandigarh
Ms. Madhu Bala D/O Shri Ram Krishan Heera vs Chandigarh Administration on 27 April, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH CHANDIGARH CORAM: HONBLE MR. JUSTICE S.D. ANAND, MEMBER (J) O.A. No.368/CH/2011 Date of Decision: 27.04.2011
1. Ms. Madhu Bala D/o Shri Ram Krishan Heera, Age 28 years, working as Lecturer (Zoology), Govt. College for Girls, Sector 11, Chandigarh.
2. Ms. Shivani Gupta w/o Shri Dinesh Goel, aged 33 years, working as Lecturer (Zoology), Govt. college for Girls, Sector 11, Chandigarh. .Applicants Versus
1. Chandigarh Administration, Chandigarh through its Home Secretary-cum-Education Secretary, U.T. Secretariat, Sector-9, Chandigarh.
2. Director Public Instructions (Colleges), Department of Higher Education, Deluxe Building, U.T., Sector 9, Chandigarh.
3. The Administrator, U.T. Chandigarh.
.Respondents Present: Mr. D.R.Sharma, counsel for the applicant Mr. Arvind Moudgil, counsel for the respondents.
Though it is a matter cognizable by a Division Bench, I proceed to deal with it and dispose it of on consensual basis.
2. Notice.
3. Shri Arvind Moudgil, Advocate accepts notice on behalf of all the respondents.
4. The learned counsel, appearing on behalf of the respondents, states that no pleadings are required to be filed in view of the fact that there is no controversy that the relief applied for has already been granted to the similarly circumstanced employees in another case.
5. It being common ground that the relief claimed in this OA is squarely covered by a judgment rendered by a Coordinate Bench of this Tribunal in OA.No. 609/HR/2010 & OA.No.627/CH/2010 titled (Sanjay Kumar and others Vs. Chandigarh Administration and others), this OA shall, on consensual basis, stand disposed of in terms of the decision in O.A. aforementioned.
6. Disposed of accordingly.
(JUSTICE S.D. ANAND) MEMBER(J) sv: