DIRECTOR OF EDUCATION Vs. SARA VERMA

JUDGEMENT

(1.) THIS is an application by the petitioner/applicant to take on record the office memorandum dated 10th July, 1977 and 24th October, 1978. The applicant has contended that the abovenoted office memorandums are relevant, however, no grounds for not producing them earlier before this Court or before the Tribunal have been disclosed in the application.

(2.) IN any case the validity of the order of the Tribunal cannot be adjudicated on the basis of these office memorandums which were not before the Tribunal and which had not been considered while passing the order dated 14th July, 2004 and 2nd September, 2004 in O.A No.2240/2002.