PREM JUNEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition calls in question the judgment and order of the Central Administrative Tribunal, Principal Bench, New Delhi, dated May 13, 2002 in O.A. No. 2351/2001. By that order the Central Administrative Tribunal rejected the challenges of the petitioner to the below mentioned communication/orders:-

(2.) The facts giving rise to the petition briefly stated are as follows:-

(3.) In pursuance of the communication dated March 7, 2001, a notice was issued to the petitioner under sub-clause (3) of clause (d) of Article 81 of the Education Code on March 13, 2001 whereby the petitioner was called upon to make a written representation within a period of ten days failing which she was to be deemed to have been removed from the service of the Kendriya Vidyalaya Sangathan as per provisions of Article 81(d) of the Education Code. This order dated March 13, 2001 reads as follows:-