AMBRI ARYA Vs. UNION OF INDIA THROUGH SECRETARY

JUDGEMENT

(1.) Being aggrieved of the order of discontinuance of her contractual appointment as PGT (Physics) from Kendriya Vidyalaya, PO, PS & District Jamtara by its Principal, respondent No. 8 herein, the petitioner moved Central Administrative Tribunal, Patna Bench [Circuit Court at Ranchi] (for short hereinafter to be referred as 'CAT at Ranchi') through the medium of O.A. No. 215 of 2013(R) seeking direction upon respondent No. 8 to allow her for resumption of her duties with all arrears of salary, further treating her services to be in continuation from 02.04.2013, the first day of his appointment as PGT(Physics) in the said School. Further direction was sought for issuance of appointment letter and joining report to her.

(2.) Petitioner had also alleged that respondent No. 8 had advanced certain unwarranted remarks towards her and demanded a sum of Rs. 5000/- also from her for allowing her to continue as Teacher in the aforesaid School.

(3.) Learned CAT at Ranchi did not find substance in any of the submissions of the petitioner and ultimately dismissed the OA vide order dated 24.07.2014, aggrieved thereof, she has knocked the door of this Court through the medium of the instant writ petition which is at its admission stage.