MARUTI SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE contesting party is R-3 and R-4. Counsel as above appears for said respondents on advance copy being served.

(2.) SINCE the matter is urgent and all the pleadings before the Central Administrative Tribunal have been filed along with the writ petition we have heard learned counsel for the parties for a final disposal of the writ petition.

(3.) IT is the claim of the petitioner that since inception of her service she had taught post graduate students and DNB trainees in the specialized discipline of 'Obetetrics and Gynecology. She relied upon certificates issued in said regards from time to time. Petitioner also claims to be possessing a certificate regarding her entitlement to teach post graduate students in the University of Delhi and DNB trainees of National Board of Education.