DEEPIKA SINGH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dtd. 16/3/2021 of a Division Bench of the High Court of Punjab and Haryana.

(3.) The appellant was, at the material time, working on the post of Nursing Officer in the Post Graduate Institute of Medical Education and Research("PGIMER") at Chandigarh since her appointment on 25/11/2005. On 18/2/2014, the appellant married Amir Singh. The spouse of the appellant was married before his marriage to the appellant, but his former wife passed away on 16/2/2013. From his first marriage, he has two children, a male child born on 1/2/2001 and a female child born on 3/3/2005. The appellant filed an application on 4/5/2015, requesting the authorities at PGIMER to enter the names of the two children born from the first marriage of her spouse in the official service record.