Central Administrative Tribunal - Gauhati
Smt Sorokhaibam Rita Devi vs Navodaya Vidyalaya Samiti on 9 March, 2023
Item no. 12 1
CENTRAL ADMINISTRATIVE TRIBUNAL
GUWAHATI BENCH
Original Application No. 040/00260/2022
Date of order: This, the 09th day of March, 2023
HON'BLE SMT. URMITA DATTA SEN, JUDICIAL MEMBER
HON'BLE DR. SUMEET JERATH, ADMINISTRATIVE MEMBER
BETWEEN
Smt. Sorokhaibam Rita Devi (47 years),
W/o Ningthoujam Subashchandra Singh,
Staff PGT- Commerce, presently residing
at JNV, Khumbong, Imphal West District,
Manipur - 795113
...Applicant
- V/s -
1. The Union of India, represented by Secretary
Ministry of Education and Development,
Shastri Bhawan C. Wing, Dr. Rajendra
Prasad Road, New Delhi - 110001.
2. Navodaya Vidyalaya Samiti, represented
by the Commissioner, Head Quarter, B-15,
Institutional Area, Sector - 62, Noida - 201309,
Dist - Gautam Budh Nagar, Uttar Pradesh.
3. Deputy Commissioner (Pers.), Navodaya
Vidyalaya Samiti, B-15, Institutional Area,
Sector - 62, Noida-201309, Dist - Gautam
BudhNagar, Uttar Pradesh.
4. Deputy Commissioner, Navodaya Vidyalaya
Samiti, Regional Office, Barik Point, Temple Road,
O.A. No. 040/00260/2022
Item no. 12 2
Lachumicre, Shillong - 793001.
5. Principal, Navodaya Vidyalaya, Imphal
West Khumbong, District, Manipur - 795113.
6. Mr. Ellore Golmei
Principal, Navodaya Vidyalaya, Imphal
West Khumbong, District, Manipur - 795113.
7. Mrs. Charanga Rose Maring, PGT Commerce,
Golaghat Assam Shillong Region.
... Respondents
For applicant(s): Sri M.G. Singh & Ms. U. Das
For respondents: Smt. R.S. Chowdhury, N.V.S. Counsel
ORDER(ORAL)
PER URMITA DATTA SEN, MEMBER (J):
The instant application has been filed by the applicant basically praying for a direction upon the respondent authority for transferring her from JNV, West Imphal (Manipur) to JNV, Kolasib, Mizoram. As per the applicant, she is a cancer patient and is undergoing Chemotherapy in a hospital, since she is suffering with O.A. No. 040/00260/2022 Item no. 12 3 serious disease she is in a dire need of support of her husband who is also working as TGT(English) at JNV Khumbong, Imphal. Therefore, learned counsel for the applicant has submitted that it would suffice their purpose, if both the husband and wife would be posted in the same place anywhere at any place where medical facilities would be easily accessible to them.
2. Smt. R.S. Chowdhury, learned N.V.S. Counsel appearing on behalf of the respondents has submitted that due to serious medical condition of the applicant as a special case, they have considered to find out the place where both husband and wife can be accommodated whereas nearby medical facilities are also available which may be at JNV Golaghat (Assam) presently.
3. Further, learned counsels for the applicant submitted that it would suffice their purpose if the respondents would post both of them at JNV Golaghat O.A. No. 040/00260/2022 Item no. 12 4 (Assam) and the instant O.A. may be disposed of accordingly.
4. In view the above, the respondents are directed to post the applicant with her husband at JNV Golaghat (Assam) as a special case on humanitarian ground as stated above and as per the submission of the respondents.
5. Accordingly, the instant O.A. stands disposed of without going into the merits of the case. No costs.
(DR SUMEET JERATH) (URMITA DATTA SEN)
MEMBER (A) MEMBER (J)
Sk
O.A. No. 040/00260/2022