URMIL GUPTA Vs. ADMINISTRATOR, CHD ADMN & OTHERS

JUDGEMENT

(1.) The writ petitioner sought for a direction to the official respondents to promote her to the post of Registrar Education (Schools) on regular basis w.e.f. 1.2.2011 and grant allowance etc. of the post of Registrar Education (Schools) w.e.f. 1.2.2011, as she had been performing the duties and responsibilities of such higher post. The Central Administrative Tribunal, Chandigarh Bench (for short 'Tribunal') chose to dismiss the Original Application filed by the writ petitioner. Contending that the claim of the writ petitioner for wages for the period from 10.3.2011 to 17.11.2013 was not determined by the Tribunal, the writ petitioner filed review application before the Tribunal. Learned Tribunal having adverted to the order originally passed by it in the Original Application dismissed the review application with cost of Rs. 5000/-.

(2.) Though the writ petitioner has challenged in the present writ petition the dismissal of her claim that she be promoted on regular basis w.e.f. 1.2.2011 by the Tribunal, learned counsel appearing for the writ petitioner gives up the challenge made thereto in the writ petition during the course of final hearing.

(3.) The only issue which remains for determination in the writ petition is whether the writ petitioner is entitled to pay and allowances of the post of Registrar Education (School) for the period from 10.3.2011 to 17.11.2013, as she had been performing the duties and responsibilities of such higher post.