Central Administrative Tribunal - Chandigarh
Mansi Chitkara vs Chandigarh Administration on 15 January, 2026
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
ORIGINAL APPLICATION NO.060/185/2022
PRONOUNCED ON: 15.01.2026
RESERVED ON: 06.01.2026
CORAM:
HON'BLE MR. SURESH KUMAR BATRA, MEMBER (J)
HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)
Mansi Chitkara, Aged 29 years S/o Shri Vijay Chitkara, R/o
House No.1518, Progressive Enclave, Sector 50-B, Chandigarh,
Pin 160047.
(Group C)
.... Applicant
(By Advocate: Sh. Rohit Seth).
Versus
1. Chandigarh Administration, through its Home Secretary cum
Secretary Personnel, Chandigarh Administration, U.T. Secretariat,
Sector 9, U.T., Chandigarh. [email protected]
2. The Special Secretary Personnel, Chandigarh Administration,
Department of Personnel, Civil Secretariat, Deluxe Building,
Sector 9, Chandigarh, 160009. [email protected]
3. The Chief Coordinator, University Institute of Applied
Management Sciences, Panjab University, Sector 14, Chandigarh.
160014. [email protected]
....Respondents
(By Advocate: Sh. Mukesh Kaushik ).
DN: C=IN, S=Haryana, Phone=
KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c
485da704d31, PostalCode=134116, STREET=DO Chandan
Singh HOUSE No1262 First Floor Sector19 Panchkula,
OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038,
SERIALNUMBER=
a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af
DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI
Reason: I am the author of this document
Location:
Date: 2026.01.20 11:53:45+05'30'
2
ORDER
PER: MRS. RASHMI SAXENA SAHNI, MEMBER (A)
1. Present original application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985, seeking following relief:-
1) Quash Orders dated 01.07.2020 (Annexure A-1), dated 28.07.2020 (Annexure A-2) and dated 24.02.2021 (Annexure A-3) vide which the respondents have rejected the request of applicant for being granted exemption from typing test based upon Punjab Govt instructions dated 29.08.2018 (Annexure A-6) in continuation of instructions dated 01.10.1985 and 02.11.1989 adopted by respondents vide notification dated 06.11.2018 (Annexure A-7) read with Punjab Govt. instructions dated 18.02.2019 (Annexure A-9 Colly) adopted by U.T. Chandigarh vide notification dated
02.05.2019 (Annexure A-9 Colly), which provide to exempt the disabled from typing test on being certified by the Medical Board apart from other options to avail scribe and get extra time. Fact remains that no option to avail benefit of above instructions for getting exemption from typing test was given after result of written examination only before which a sole option was given to avail a scribe.
(ii) Declare that the procedure followed by respondents in the recruitment process qua applicant being PHD to the extent she has been subjected to typing test from which the applicant was exempted under the prevalent instructions, is bad, illegal, against the instructions on subject matter on dispute and violates the beneficial legislation as also statutory instructions and the same be treated as null and void qua her And Direct the respondents to consider and granted exemption to applicant from typing test based upon certificate of Medical Board exempting her from typing test due to level of her visual impairment and grant her
2. Briefly stated facts of the case are that respondents issued advertisement dated 29.09.2019 for filling up post of Clerks & Steno-Typists (English). The number of posts advertised under Persons with Benchmark Disabilities (PWD) Category were 14 out of total 356 posts. The criteria of filling up the DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 3 post of Clerks was Written Test consisting of 200 marks of Objective type test of two hours. Qualifying Test in Typing on Computer for 10 minutes @ 35 words per minute. The University Institute of Applied Management Sciences, Punjab University, Chandigarh was engaged by the respondents for conducting examination. Applicant possessed M.A. degree in Psychology and is having certificate of ICT Skill Certification and is 75% visually impaired.
3. As per applicant, instructions dated 29.08.2018 (Annexure A-
6) was issued by the Govt. of Punjab, for granting exemption from type test to a candidate certified by Civil Surgeon, as being not capable to do typing due physical condition. The said instructions provided for giving extra time to the disabled who can type and were adopted by U.T. Chandigarh on 06.11.2018 (Annexure A-7) and subsequent instructions in this regard dated 18.02.2019 issued by State of Punjab were adopted by U.T. Chandigarh on 02.05.2019 (Annexure A-9).
4. Applicant applied for post of Clerk under Sub Category of PwBD along with copy of Disability certificate. No mention was made about facility of scribe in the advertisement but online corrigendum dated 29.09.2019, was circulated regarding the facility of Scribe/Reader for visually impaired candidates. The corrigendum did not mention that to also apply for exemption from typing test, medical certificate is DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 4 needed. The same was uploaded from 06.12.2019 to 21.12.2019 till a day before the written examination and was never uploaded thereafter before the typing test proposed for 15.03.2020. The written test was held on 22.12.2019 and result declared on 15.02.2020 wherein the applicant was declared successful. Subsequently Computer Typing Test for Clerk was held on 15.03.2020 and Computer Type Test was conducted in respect of some candidates whereas in respect of all remaining candidates, dates were postponed vide notice dated 19.03.2020 for an indefinite period due to Covid-19 calamity.
5. In view of the corrigendum, father of the applicant approached the Personnel Department on 13.03.2020 prior to Typing test on 15.03.2020 to verify and confirm about the providing of scribe/reader to applicant. He was assured by respondents department that same would be made available to the applicant on the due date of typing test. This fact was reiterated in representation dated 08.04.2021. Applicant took Computer Typing Test on 15.03.2020 but no arrangement had been made for providing scribe/reader to her. The applicant felt helpless but she under took the typing test not knowing that she can be exempted from the same. Subsequently, request dated 19/20.3.2020 (Annexure A-15) for exemption from type test was declined vide order dated DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 5 01.07.2020 stating that granting exemption at later stage will amount to deviation from rules and instructions and misuse of same. The applicant then submitted another detailed representation dated 07.7.2020 (Annexure A-16), highlighting her grievances and requesting for considering her case as the process is still on and that she has come to know now that she can claim for exemption from type test. The respondents stated that instructions dated 18.02.2019 read with instructions dated 02.05.2019 were uploaded by recruiting agency on website from 06.12.2019 to 21.12.2019, though according to applicant, the instructions uploaded only provided to apply to have a scribe and this option was removed from website on 21.12.2019 a day before written examination much before typing test. The applicant submitted another detailed representation dated 12.8.2020 to the authorities. Aggrieved by the action of authorities, the Applicant approached the Disability Commissioner, vide representation of dated 25.11.2020 who vide order dated 21.09.2021 rejected the claim.
6. The respondents declared Final result for the Post of Clerk on 15.02.2021 wherein the applicant has been ousted from selection on account of being declared 'Not Qualified' in- Typing Test. Only 12 candidates were selected against 14 posts for PHD. Vide order dated 24.02.2021 respondents DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 6 again rejected the claim of the applicant reiterating their earlier reasoning. The order is self contradictory as on one hand it has been stated that physically handicapped persons certified to be unable to type, by the Medical Board may be exempted from typing test and on the other hand it says that Physically handicapped persons does not cover visually handicapped. The applicant through her father submitted the detailed representation on dated 28.09.2021 to the Administrator, U.T. Chandigarh. Vide another representation dated 11.02.2022, the applicant submitted Certificate from Medical Board dated 18.08.2021 while seeking appointment by being granted exemption from the typing test.
7. In view of the provision in the Disability Act, 2016 in furtherance where of the State of Punjab issued instructions dated 29.08.2018 and 18.02.2019 and were adopted by U.T. Chandigarh vide notification dated 06.11.2018 and 02.05.2019 granting relaxation from typing test on certification by Medical Board. The respondents have stated in impugned order dated 28.07.2020 that instructions dated 18.02.2019 read with instructions dated 02.05.2019 were uploaded by recruiting agency on website from 06.12.2019 to 21.12.2019. According to applicant, it was only for purpose of written exam and not for skill test as it is apparent from timing as no such notice was displayed before the typing test DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 7 was conducted on 15.03.2020 to seek or avail any benefit under prevailing Punjab Govt. instructions. The occasion for applying, even for a scribe, would only arise when the result of written test is declared which happened in February 2020 and the option to apply for scribe was removed from website on 21.12.2019 i.e. one day before the written test itself i.e. even before the declaration of result of written test. Hence apparently it was only for purpose of written exam and not for skill test as it is apparent. Needless to say that even that option was only for availing scribe and not to seek exemption from typing test by appearing before Medical Board. The typing test was taken without invoking provision of exemption by subjecting applicant to examination by Medical Board. The applicant cannot be treated the way normal candidates are treated being a PHD Category. The action of respondents defeats the rights and interest of the applicant and takes away the benefit bestowed under the Disability Act, 2016 itself. Moreover, the beneficial instructions and Act has to be construed and applied in a liberal manner as intended by it and to attain its purpose and object. Hence the present Original Application.
8. Respondents have filed written statement dated 20.04.2022 submitting therein that as per instructions, a Notice with DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 8 regard to provision of Scribe was put on concerned website (Annexure R-3) and the candidates who had applied for were asked to come with scribe and were given extra time as per rules but applicant did not opt to avail the facility and nor bring the Reader for the Test held on 15.03.2020. The notice was uploaded on the website with regard to providing facility of Scribe/ Reader to PwD candidates, who have disability of 40% or more, if so desired by the person, from 06.12.2019 to 22.12.2019 (Annexure R-3). Moreover, there is no provision in the advertisement for giving another attempt for typing test with the help of reader.
9. It is also submitted by the respondents that the instructions dated 18.02.2019, issued by the Punjab Government regarding exemption/ extra time in typing test to the physically handicapped candidates as adopted by Department of Personnel, Chandigarh Administration vide letter No. 28/56-IH(7)-2019/7027 dated 02.05.2019 (Annexure A-9) provides that those physically handicapped candidates who are declared unable to type by the Civil Surgeon will be exempted from typing test and those physically handicapped candidates who cannot be exempted from typing test may be given extra typing time of 03 minutes and 20 seconds for every 10 minutes. Applicant did not submit medical DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 9 certificate issued by the Civil Surgeon for exemption from typing test. Moreover, she had already appeared for the test held on 15.03.2020 and availed 03 minutes and 20 seconds extra time in typing and representation has been made after appearing for the same. Any reasoning or justification at the belated stage for getting exemption qua the said test, would have resulted into deviation of rules/instructions and misuses of the same.
10. Further, the applicant, Ms. Mansi Chitkara, made a representation dated 07.07.2020 (Annexure A-16) to the Commissioner for disabled wherein she contended that in the advertisement, it is not mentioned anywhere that Visually/Low Vision candidate has to bring their own scribe and later on she came to know that she can claim for exemption of Type Test. She requested to exempt her from Type Test under humanity ground. The said representation was also considered by this Department and rejected vide letter dated 28.07.2020 (Annexure A-2). Thereafter, she also represented before Disability Commissioner, U.T., Chandigarh vide application dated 25.11.2020 (Annexure R-8). The Nodal Officer (Disabilities), Chandigarh Administration vide letter dated 10.09.2021 (Annexure R-9) served a notice to appear before the Commissioner for Persons with Disabilities, Chandigarh Administration on 21.09.2021 which was DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 10 attended by the Superintendent Personnel, representative of Coordinator, UIAMS, Punjab University, Chandigarh, Ms. Mansi Chitkara, Sh. Vijay Kumar Chitkara and others.
11. After hearing, the State Commissioner for Person with Disabilities-cum-Secretary Social Welfare, UT, Chandigarh, vide orders dated 21.09.2021 (Annexure R-10) has also rejected her representation on the following grounds: "After hearing both the parties and taking into consideration the facts of the case as well as perusing the relevant record, provisions of instructions issued by Chandigarh Administration in the matter and submissions made by Ms Mansi Chitkara and her father during the course of hearing. I have come to the conclusion that Ms Mansi Chitkara has not applied for scribe for typing test held on 15.03.2020. However, as per rules instructions extra time was given to her for typing test.
The Medical Authority has issued certificate for exemption from typing test in favour of Ms. Mansi Chitkara on 18.08.2021 whereas the result for the posts of Clerk & Steno- typist was declared on 15.02.2021. The said certificate cannot be taken into account at this belated stage therefore the representation made by Ms Mansi Chitkara has no merit."
12. We have examined facts on record and perused judicial pronouncements relied upon also PwD Act, 2016 as also order of Commissioner for Disabilities. It is not disputed that the DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 11 applicant has visual impairment as per disability certificate dated 22.06.2012 (Annexure A-4). Applicant applied for post of clerk under physically handicapped quota (low vision) and written test for which was held on 22.12.2019. After qualifying written test, applicant was called for typing test, which was held 15.03.2020 in which applicant appeared. Prior to this on 13.03.2020, the father of the applicant had approached Personnel Department requesting Scribe facility and he was assured it will be provided on date of examination. But no such facility was provided. The result was declared on 15.02.2021 in which applicant was declared „not qualified‟.
13. We have also perused representation dated 21.09.2021 (Annexure A-18) submitted to State Commissioner for Persons with Disabilities, seeking exemption from skill test and reply thereto dated 21.09.2021, by which her request was rejected on the ground that applicant has not applied for scribe for typing test held on 15.03.2020 and as per rules/ instructions extra time was given to her for typing test. Further, the Medical Authority has issued certificate for exemption from typing test in favour of applicant on 18.08.2021 whereas the result for the posts of Clerk & Steno- typist was declared on 15.02.2021, therefore, the said certificate cannot be taken into account. DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 12
14. We have also examined order dated 24.02.2021 (Annexure A-
3) issued on behalf of Secretary Personnel, Chandigarh Administration, referring to DoPT instructions dated 22.04.2025 wherein the term physically handicap does not cover those who are visually disabled but covers only those whose physical disability permanently prevents them from typing. But this reasoning is not supported by the PwD Act, 2016, which provides 7 categories of disability including low vision, the category to which applicant belongs to as per medical certificate. In this context, we have perused Annexure A-23 being certificate for Typing Skill Test- Exemption for persons with disabilities, issued by Medical Superintendent, Government Multi Specialty Hospital, Sector- 16, Chandigarh. As per certificate, applicant is partially blind hence unable to perform typing skill test.
15. We have perused the PwD Act, 2016. Rights of Persons with Disabilities Act, 2016 was promulgated with a view to provide equal opportunity without any discrimination to people with disabilities. The Act confers several rights and entitlements to persons with disability. The Act defines persons with disability and has identified 7 categories of disabilities including low vision. It is a fact that as per Annexure A-9, being instructions dated 18.02.2019 issued by Government of Punjab on the subject regarding relaxation in type test to the DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 13 handicapped persons, the applicant has been given additional three minutes time but was not able to successfully compete. However, since the applicant has cleared written test and was not provided facility of scribe or given exemption despite having low vision and being entitled to, as per rules and instructions due to poor communication on public platform, she cannot be allowed to suffer. In our opinion, a reasonable holistic view needs to be taken. All the more so, in view of PwD Act, 2016, which is based on principles of equality and non-discrimination towards physically handicapped persons and confers several rights and entitlements to them. Hence we are of the view that applicant must be given opportunity to live financially independent life with dignity and her rights must be protected. Rejection of the claim of the applicant on the ground that the medical certificate was belated as held by the State Commissioner for Persons with Disabilities and cannot be considered belatedly as also contention of the respondents that extra time has been given to the applicant and laid down procedures have been followed, are not acceptable. The contention that it would lead to deviation from rules/instructions and lead to misuse is not justifiable either. The rules provide for exemption and denying the same on ground of being belated or being misused when there was no clarity either in the advertisement or website is DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 14 absolutely without any basis. Further, her father was told on 13.03.2020 prior to test on 15.03.2020, that scribe will be provided but actually not provided is breach of assurance also.
16. The PwD Act, 1961 casts responsibilities on Governments to empower persons with disabilities. The lack of empathy in repeatedly rejecting representations of the applicant and harping on default of the applicant without acknowledging breach of assurance, defeats the rationale and purpose of The Rights of Persons with Disabilities Act, 2016.
17. Keeping in view peculiar facts and circumstances of this case and rights conferred as per law, and in the light of fact that vacancies that still exists, reasonable accommodation and adjustment must be made by respondents. The applicant must be offered appointment, if otherwise eligible as per merit and found fit. We direct respondents to take necessary action in this regard within six weeks from date of issue of this order.
18. The O.A. is allowed as above. Impugned orders dated 01.07.2020 (Annexure A-1), dated 28.07.2020 (Annexure A-
2) and dated 24.02.2021 (Annexure A-3) are quashed and set aside. No costs.
(RASHMI SAXENA SAHNI) (SURESH KUMAR BATRA)
MEMBER (A) MEMBER (J)
DN: C=IN, S=Haryana, Phone=
KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30' 15 kr DN: C=IN, S=Haryana, Phone= KAMLA 10d7987dd4a8aacfad9360ba903bda3f4c8af2ad599ef7f95112c 485da704d31, PostalCode=134116, STREET=DO Chandan Singh HOUSE No1262 First Floor Sector19 Panchkula, OID.2.5.4.65=1440e9763d5e4f52bef95c81dbcf9f5b, T=0038, SERIALNUMBER= a8020b659a8c3d8f8edf96aa669156e2b571c782ec5724add6af DEVI a6fcaed8e465, O=Personal, CN=KAMLA DEVI Reason: I am the author of this document Location:
Date: 2026.01.20 11:53:45+05'30'