KUSUM DHAWAN Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH

JUDGEMENT

(1.) The petitioner impugns the order dated 09.03.2012, passed by Central Administrative Tribunal, Chandigarh Bench, whereby her Original Application in which she challenged the order of her removal from service as also the one rejecting her departmental appeal, has been dismissed.

(2.) In the light of the order which we propose to pass, the facts may be noticed briefly.

(3.) The petitioner joined Kendriya Vidyalaya Sangathan as a Trained Graudate Teacher (in Biology) on 18.08.1981. While she was posted at the Air Force Station High Ground School at Chandigarh, the petitioner was transferred to Kendriya Vidyalaya No.3 at Patiala vide order dated 20.06.2005.