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Central Administrative Tribunal - Chandigarh

Sapna Sharma Wife Of Sh. Ashwani Kumar ... vs Union Of India on 2 July, 2013

      

  

  

 CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH

ORIGINAL APPLICATION NO. 885-CH of 2013
 Chandigarh,  this the 2nd   day of  July   , 2013


CORAM: HONBLE MR.  JUSTICE S.D. ANAND, MEMBER (J)

1.Sapna Sharma wife of Sh. Ashwani Kumar aged 40 years, r/o House No. 1129-A, Sector 46-B, Chandigrh. 
2.Seema Sharma wife of Shri Abhinandan, aged 42 years House No. 1513-A, G.M.C.H. Staff Campus Sector 32-B, Chandigrh. 

APPLICANTs
BY ADVOCATE: SH. ROHIT SETH

VERSUS

1.Union of India, through Secretary, Govt. of India, Ministry of Home Resources and Development, Department of Education, Shastri Bhawan, New Delhi. 
2.The Chandigarh Administration through its Education Secretary, U.T. Secretariat, Sector 9, Chandigrh. 
3.The Director, Public Instructions (Schools), Union Territory, Chandigrh. 

RESPONDENTS
BY ADVOCATE:  SH. ASEEM RAI


ORDER (Oral)

 HONBLE MR. JUSTICE S.D. ANAND, MEMBER(J):-

1.Sh. Rohit Seth, learned counsel appearing on behalf of the applicants, states that the interests of justice would be served if the O.A. is disposed of with the grant of a time-bound direction to the Competent Authority to take a view in the context of the representation filed by the applicants at Annexure A-2, A-4, and the averments made in the O.A.
2.Notice.
3.Mr. Aseem Rai, learned counsel for the respondents, accepts notice on behalf of the respondents. He has no objection to the disposal of the O.A. in the requested manner.
4.On consensual basis, the O.A. shall stand disposed of with the grant of a direction to the Competent Authority to take a view on the representation ( as also the averments in the O.A.) of the applicants aforementioned in the light of the policy-formulation. The deliberation may be concluded within three months from today. The competent authority may ideally grant an opportunity of a hearing to the applicants before concluding the deliberation.
5.The O.A. shall stand disposed of accordingly.

(JUSTICE S.D. ANAND) MEMBER(J) Dated: 02.07.2013 `SK