B L MANDAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) In this application, I.A. No. 1 of 1991 filed in W. P. No. 16044 of 1984 (W.P. No. 1470 of 1981) by the petitioner therein Smt. Nirmal Bhalla, it is prayed that appropriate directions shall be issued by this Court to the respondents - (1) The Union of India, (2) The Chairman, Department of Atomic Energy, (3) The Chief Administrative Officer, Atomic Power Project, (4) The Principal, Atomic Energy Education Society, (5) The Chief Project Engineer, Rajasthan Atomic Power Project and (6) The Secretary, Atomic Energy Education Society, to make them carry out the assurance contained in letter No. 2/ 15(6)/81-PP- Vol. II date 27th July, 1984 of the Government of India, Department of Atomic Energy in the matter of absorbing her by respondent 6 - the Atomic Energy Education Society (the AEE Society) protecting her existing designation, grade, pay and allowances as a teacher in the Rajasthan Atomic Power Project School (the RAPP School).

(2.) The material facts and circumstances which form the basis of petitioners application warrant mention, at the outset.

(3.) The petitioner was a teacher in the RAPP School ever since the year 1972 and had been in the year 1983 duly selected and promoted as Trained Graduate Teacher. Her service record was unquestionable. The Central Government desired that the RAPP School which was run by the Department of Atomic Energy should be transferred to the AEE Society, so as to enable the latter to run it independently of the Department of Atomic Energy, with its readines to meet the whole expenditure to be incurred by the AEE Society in running that school.