Rajiv Sharma, J. - (1.) THIS petition is instituted against the order passed by learned Central Administrative Tribunal Chandigarh Bench (Circuit Bench at Shimla) dated 27.9.2012.
(2.) FACTS necessary for the adjudication of the present petition are that respondent No. 1 was engaged as Gynae Attendant/Aya in the Regional Research Institute of Homeopathy, Department of Ayush, Ministry of Health & Family Welfare on 1.9.2006, after completing all the codal formalities. She was initially paid a consolidated salary of Rs.2,000/ -, which was subsequently enhanced to Rs.3,000/ -. Respondent was terminated on 1.12.2011. She assailed her termination by filing a petition before the Central Administrative Tribunal, Chandigarh Bench. It was allowed by the Central Administrative Tribunal on 27.9.2012. According to respondent No. 1, her services were terminated by an oral order. According to the reply filed by the petitioner, respondent was appointed purely as a stop gap arrangement.
(3.) WE have heard the learned counsel for the parties and also gone through the order passed by the Central Administrative Tribunal.;