Aparna Kumari vs Ut Administration Of Chandigarh on 27 July, 2018

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Central Administrative Tribunal - Chandigarh

Aparna Kumari vs Ut Administration Of Chandigarh on 27 July, 2018

Bench: P. Gopinath

            CENTRAL ADMINISTRATIVE TRIBUNAL
                     CHANDIGARH BENCH
                               ...
         ORIGINAL APPLICATION N0.060/00126/2017
           Chandigarh, this the 27th day of July, 2018
                               ...
CORAM:HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
         HON'BLE MS. P. GOPINATH, MEMBER (A)
                           ...
Aparna Kumari daughter of Sh. Nagendra Narayan Jha age 34
years resident of House No. 27, Street No. 8, Vipin Garden Extn.
Dwarka More, Uttam Nagar, New Delhi - 110059. Group -C.

                                                         ....Applicant

(Present: Mr. K.B. Sharma, Advocate, proxy for Mr. D.R.
          Sharma, Advocate)

                             Versus
     1. Chandigarh Administration through its Education Secretary,
        Department of Education, U.T. Secretariat, Sector -9,
        Chandigarh.
     2. The Director Public Instructions (School), Union Territory,
        Chandigarh, Additional Deluxe Building, Sector 9,
        Chandigarh.

                                            .....          Respondents
(Present: Mr. Aseem Rai, Advocate)

                        ORDER (Oral)

SANJEEV KAUSHIK, MEMBER (J)

1. Applicant herein has claimed appointment against the post of TGT (Hindi), in pursuance of the Selection, 2014, made by the Chandigarh Administration.

2. Learned counsel for the respondents submitted that the Selection of 2014 for JBT/TGT Teachers, to which the relief claimed by the applicant herein relates, has been scrapped altogether, by the Chandigarh Administration, and therefore, this O.A., in its present form, is not maintainable.

3. Mr. D.R. Sharma, learned counsel for the applicant submitted that since the persons affected by the scrapping of the indicated selection process have already approached this Court, by filing various OAs, obtained stay and the matter is sub judice

-2- O.A. NO. 060/00126/2017 before the Court of Law, therefore, the O.A. may be disposed of, at this stage, with liberty to the applicant, to seek its revival, after the aforementioned bunch cases are decided finally, if need so arises.

4. Ordered accordingly.

(P. GOPINATH)                          (SANJEEV KAUSHIK)
 MEMBER (A)                                MEMBER (J)

                                          Dated: 27.07.2018
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Central Administrative Tribunal - Chandigarh