KANCHAN APPLICANT NO 5 IN OA AND ORHERS vs MS. PRERNA PURI

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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
CP No. 106/2026 in OA No. 1277/2018
Dated: 21.08.2026.
HON’BLE SH. SURESH KUMAR BATRA MEMBER (J)
HON’BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)

1 KanchanD/o. Sh. Ram Nath, aged 52 years, now relieved as
Lecturer in Fine Arts from Govt. Model Senior Secondary
School,Sector 8-B, Chandigarh, resident of House No. 590,
Sector 8, Panchkula.
2 Sunita KaushalW/o. Sh. Shammi Kaushal, aged 63years,
relieved from PGT English Govt. Model Senior Secondary
School, Sector 46-C, Chandigarh, resident of House No. 907,
Shivalik Society, Sector 49-A, Chandigarh.
3 Anupam Gulati D/o. Sh. Hans Raj Gulati, W/o. Sh. HarishKumar
Sardana, aged 56 years,now relieved as PGT (English) from
Govt. Senior Secondary School, Dhanas,resident of House No.
3102, Sector 27-D, Chandigarh.
4 Ravinder Saini S/o. Sh. Rattan Singh, aged 51 years, at present
Lecturer in Hotel Management, Govt. Model Senior Secondary
School, Sector 10, Chandigarh, resident of House No. 1253,
Sector 33-C, Chandigarh.
5 Nisha D/o. Sh. Roshan Lal, aged 48 years, at present TGT Fine
Arts (regular), posted at Govt. Model Senior Secondary School,
Sector 44, Chandigarh, resident of House No. 2255/1, Sector-
45C, Chandigarh.
6 Supinder Kaur D/o. Sh. Santokh Singh, aged 66 years, relieved
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from GMSSS 46 as TGT English & Social Science mistress,
resident of House No. 356, Phase 2, Sector 54, Mohali.
7 Harjit Singh Saini S/o. Sh. Chanan Singh, aged 50 years, at
present DPE (Regular), posted at Govt Model Sr. Secondary
School, Sector 40-B, Chandigarh, resident of House No. 75,
VPO Dadumajra, UT, Chandigarh.
8 Balwinder SinghS/o Sh. Sucha Singh, aged 54 years, at present
Work Experience Teacher/TGT, Govt. High School, Sector 35-D,
Chandigarh, resident of House No. 132, VPO Dhanas,UT,
Chandigarh.
9. Sanjay RohillaS/o. Late Sh. K.K. Rohilla,aged 55 years, at
present TGT Science (Medical), Govt. Model Senior Secondary
School, Khuda Lahora, UT., Chandigarh, resident of Flat No.
77A, KSB Royal Marigold Homes 1, Chajju Majra Sector 126,
Kharar, District Mohali.
10. Gurinder Kaur D/o. Sh. Surjit Singh, aged 47 years, at present
TGT (Social Science) contract posted at Govt. Model Senior
Secondary School, Sector 32-C, Chandigarh, resident of House
No. 1860, Phase-7, Mohali.
11. Rajinder Singh S/o. Sh. Malkit Singh, aged 52 years,worked
on contract basis as Master Social Study at Govt. High School,
Raipur Khurd, UT., Chandigarh, at present Govt. Model Senior
Secondary School, Dhanas, UT., Chandigarh as S.S. Master
(regular), resident of Village Dhano Jhuner Tehsil Malerkotla,
Dist. Sangrur, Punjab.


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12. Priti Sharma D/o. Sh. Hari Om Sharma aged 47 at present
JBT Teacher, posted at Govt. Senior Secondary School,
Mauli Jagran, UT., Chandigarh, (presently deputed at
Government Model High School Makhan Majra, UT.
Chandigarh. resident of House No. 568-B, Saini Vihar Part-
2, Baltana, Zirakpur, Distt. Mohaii.
13. Madhu Bala W/o. Sh. Satish Kumar Sharma, aged 60 years,
posted at Govt. Model High School, Vikas Nagar, Mouli
Jagran (presently deputed at Government Model Senior
Secondary School, Sector 28-D, Chandigarh) as S.S.
Mistress, resident of House No. 97, B Block,Kansal Enclave,
Mohali.
…Petitioners
(BY ADVOCATE: SH. RANJIVAN SINGH ALONG WITH RISHAM
RAAG)
VERSUS
1. Ms. Prerna Puri, IAS Secretary, Department of Education,
Chandigarh Administration, U.T. Secretariat Building, Sector
9, Chandigarh
2. Sh. Nitish Singla, Director Public Instruction (schools),
Chandigarh Administration, U.T. Secretariat Building, Sector
9, Chandigarh
3. Sh. Devendra Singh, District Education Officer (S),
Chandigarh Administration, Vatika School Complex, Sector
19, Chandigarh
……... Respondents
(BY ADVOCATE: SH. ARVIND MOUDGIL SR ADV WITH SH.
EDWARD MASIH )

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O R D E R(Oral)

Per: SURESH KUMAR BATRA MEMBER (J)

1. We have heard learned counsel for both the sides and perused
the material available on record.
2. At the outset, learned counsel for respondents has placed on
record a copy of order dated 17.08.2026, whereby, permission
has been granted to all the Principals/ Heads for the
disbursement of arrears in favour of petitioners. However,
learned counsel sought time for authentication of the calculation
of payment, by the concerned DDOs.
3. We have given our thoughtful consideration to the contentions of
both the sides. We are satisfied with the steps taken by
respondents to comply with the direction. In the interest of
justice, two months time is granted to respondents to complete
the process of verification as well as disbursement of the amount
in favour of petitioners. Thereafter, a compliance report be filed
by the respondents in the Registry after completion of the
process within two months. In case of default, the petitioners will
have liberty to get the instant CP revived.
4. Accordingly, CP is closed. Respondents are discharged from
notices of CP.


RASHMI SAXENA SAHNI SURESH KUMAR BATRA
MEMBER (A) MEMBER (J)
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