SUMAN JEET KAUR Vs. UNION OF INDIA THROUGH SECRETARY, MINISTRY OF HUMAN RESOURCES AND DEVELOPMENT, NEW DELHI AND OTHERS

JUDGEMENT

(1.) We have heard Shri Rama Shanker Mishra, learned Counsel for the petitioner and Smt. Archana Singh, learned Counsel appearing for the respondent No. 1, and perused the record.

(2.) It appears that the petitioner was appointed as Trained Graduate Teacher (Hindi) on 12.9.1986 by the respondent No. 3. Disciplinary proceedings were taken against the petitioner, and ultimately she was awarded punishment of dismissal from service by the order dated 6.5.2003 (Annexure-1 to the writ petition). The appeal filed by the petitioner was dismissed by the order dated 9.10.2003 (Annexure-2 to the writ petition).

(3.) Thereafter, the petitioner filed an original application being Original Application No. 1432 of 2003 before the Central Administrative Tribunal, Allahabad (in short "the Tribunal").