SANJAY KISHAN KAUL - (1.) SANJAY KISHAN KAUL It is stated that Smt. Ajmer Kaur has survived by her husband, two sons and a daughter. A copy of the death certificate has been enclosed. The application, undoubtedly, is filed belatedly after two years.
(2.) TAKING into consideration the overall conspectus of the matter, we are still inclined to permit the L.Rs. to be brought on record and restore the writ petition to its original number. Applications accordingly stand allowed. Amended memo of parties is taken on record. CWP -11000 -2005: The petitioner seeks to assail the impugned order dated 21.10.2004 (Annexure P -2) of the Central Administrative Tribunal, Chandigarh Bench in O.A. No.560 -CH of 2004 dismissing the Original Application filed by the petitioner.
(3.) THE petitioner was appointed as Ayah with the respondent -department on 4.12.1981 with her name stated to have been sourced through the employment exchange. The petitioner was getting a fixed salary of Rs.250/ - per month. It is the case of the petitioner that her employment was extended from time to time with salary increase, but she was not regularised. She filed an O.A. before the Central Administrative Tribunal seeking regularisation, but that application was dismissed and so was the writ petition filed thereafter to assail that order. The grievance of the petitioner is qua an order dated 3.6.2004 terminating her services.;