- (1.) This petition filed under Article 226 of the Constitution challenges order dated 10.8.2001 (P-21), passed in O.A. No. 129- CH/1995 and order dated 20.9.2001 (P-23), passed in Review Application No. 107 of 2001, passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for brevity, 'the Tribunal').
(2.) Skeleton facts may first be noticed. The petitioner-Smt. Saroj Gupta was appointed as Lecturer in English in the pay scale of Rs. 700-1300 on purely temporary basis for 89 days, vide order dated 13.9.1982 (P-1). She continued in that capacity with breaks. On 13.7.1983, she was re-appointed as Lecturer on ad hoc basis. Her services were regularized in the cadre of Lecturers with effect from 1.6.1984, vide order dated 25.6.1984 (P-2). She was confirmed vide order dated 19/20.11.1985 (P-2/A).
(3.) Respondent No. 6-Smt. Saroj Bala was offered appointment as ad hoc Lecturer in Economics in the pay scale of Rs. 700-1300 on compassionate grounds on account of death of her father Shri Babu Ram Gupta, who died in harness, vide order Endst. No. DPI-UT-S2/11(21) 82, dated 3.10.1983. She joined the service on 7.10.1983. Her services were regularized with effect from the date of joining i.e. 7.10.1983, vide order dated 1.6.1984 (P-4). She was confirmed as Lecturer w.e.f. 20.11.1985, vide order dated 15.1.1986 (P-5).;