LAWS(GAU)-2024-6-10

NAVODAYA VIDYALAYA SAMITI Vs. SALMA SULTANA

Decided On June 25, 2024
NAVODAYA VIDYALAYA SAMITI Appellant
V/S
Salma Sultana Respondents

JUDGEMENT

(1.) Heard Ms. R. S. Choudhury, learned counsel for the petitioners. Also heard Mr. H. K. Das, learned counsel for the sole Respondent.

(2.) The petitioners by way of instituting the present proceeding, have presented a challenge to an order, dtd. 24/5/2023, passed by the learned Central Administrative Tribunal, Guwahati Bench, in Original Application No: 040/00105/2023 and Misc. Application No: 040/00053/2023.

(3.) In view of the nature of the order presently under challenge in the present proceeding; we are limiting the consideration as made by the present order only to the decision as arrived at by the learned Tribunal pertaining to its jurisdiction to entertain the dispute involved in the original application being Original Application No: 040/00105/2023.