Punjab-Haryana High Court
The Home Secretary Chandigarh ... vs Central Administrative Tribunal ... on 22 July, 2015
Bench: Surya Kant, P.B.Bajanthri
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.14509 of 2015
Date of Decision: July 22, 2015
The Home Secretary, Chandigarh Administrator, U.T.,
Chandigarh and others
.....Petitioners
versus
Central Administrative Tribunal, Chandigarh Bench and
another
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE P.B.BAJANTHRI.
Present: Ms.Deepali Puri, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
The Tribunal has accepted the claim of respondent No.2 for retiral benefits only on the ground that similarly placed Lecturers in the Education Department have been granted notional dates of appointments so as to bring them within the ambit of old pension scheme.
Though its appears to us that the same Officer is heading the Transport as well as Education Department yet the writ petition is conspicuously silent on the point of alleged discrimination. We thus dismiss the same for want of proper particulars but with liberty to the petitioners to file a fresh petition on the same cause of action explaining a specific ground whether any benefit of notional appointments has been granted to the employees of Education Department and MOHINDER KUMAR 2015.07.23 12:14 I attest to the accuracy and authenticity of this document Chandigarh CWP No.14509 of 2015 [2] is so, why a uniform policy in this regard has not been adopted?
[SURYA KANT]
JUDGE
July 22, 2015 [P.B.BAJANTHRI]
mohinder JUDGE
MOHINDER KUMAR
2015.07.23 12:14
I attest to the accuracy and
authenticity of this document
Chandigarh