Central Administrative Tribunal - Delhi
Dr. (Mrs.) Saroj Kumar vs Union Of India Through on 26 July, 2011
Central Administrative Tribunal Principal Bench OA No.4324/2010 New Delhi, this the 26th day of July, 2011 Honble Mr. Justice V. K. Bali, Chairman Honble Dr. Ramesh Chandra Panda, Member (A) Dr. (Mrs.) Saroj Kumar D/o Late Bhola Nath Kumar R/o D-1/68, Janakpuri, New Delhi 110 058. Applicant. (By Advocate : Sh. N. K. Singh for Mrs. Avnish Ahlawat) Versus 1. Union of India through Ministry of Health & Family Welfare Nursing Section, Nirman Bhawan, New Delhi. 2. Lt. Governor Govt. of NCT of Delhi Raj Niwas Marg, Delhi. 3. Principal Secretary Health & Family Welfare Govt. of NCT of Delhi Delhi Sachivalaya, New Delhi. 4. Medical Superintendent Lok Nayak Hospital New Delhi. . Respondents. (By Advocate : Shri Vijay Pandita) : O R D E R (ORAL) :
Justice V. K. Bali, Chairman At the very outset, Mr. Vijay Pandita, learned counsel for the respondents has handed over to us a copy of the Notification dated 06.07.2011, which we hereby order to be placed on record. By virtue of the Notification aforesaid, Government of NCT of Delhi has enhanced the age of superannuation, in respect of Nursing Teaching faculty with M.Sc. in Nursing in the Nursing Institutions under Govt. of NCT of Delhi not covered by the CHS, MO, H&FW Department, from 60 to 65 years subject to the condition that they continue to function as faculty member after the age of 60 years.
2. Learned Counsel for the parties are ad idem that by issuance of the Notification aforesaid, the present Original Application has become infructuous. Accordingly, OA stands disposed of.
(Dr. Ramesh Chandra Panda) (V. K. Bali) Member (A) Chairman /pj/