Citation Codes Equivalent Citations citation codes Case Number O.A./1303/2019 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. SANTOSH KUMARI v. EDUCATION DEPTT., UT CHANDIGARH 1 CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH Hearing by Video Conferencing O.A. No.060/1303/2019 Chandigarh, this the 5thday of January, 2022 HON'BLE SH. SURESH KUMAR MONGA, MEMBER (J) (On video conference from Central Administrative Tribunal, Chandigarh Bench, Chandigarh) HON'BLE SH. RAKESH KUMAR GUPTA, MEMBER (A) (On video conference from Central Administrative Tribunal, Bangalore Bench, Bangalore) --- Santosh Kumari aged 56 years, widow of late Sh. Narain Dass, resident of House No. 129, Gulmohar Complex, Sector 125, Distt. SAS Nagar, Mohali-140301. ………Applicant (BY ADVOCATE: None) Versus 1. Union of India through its Education Secretary, Mini Secretariat, Sector 9, Chandigarh-160009. 2. District Education Officer, Sector 9, Chandigarh-160009. 3. Secretary, House Allotment Committee, 2ndFloor, Estate Office Building, Sector 17, Chandigarh-160017. 4. Assistant Controller (F&A), Rents, Deluxe Building, UT Secretariat, Sector 9, Chandigarh-160009. 5. The Sub Divisional Engineer (Electrical) Sub Division No. 9, Sector 43, Chandigarh-160036. …Respondents (BY ADVOCATE: Sh. Mukesh Kaushik) 2 O R D E R(Oral) Per: SURESH KUMAR MONGA, MEMBER (J): 1. Learned counsel for the applicant has failed to join the video conference despite the link having been sent by the Registry of this Tribunal. 2. Record reveals that even on earlier date of hearing, the applicant remained unrepresented as her counsel did not join the video conference despite the link having been sent by the Registry of this Tribunal. 3. It appears that the applicant has lost her interest in pursuing the present Original Application. 4. Dismissed in default for non-prosecution. (RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA) Member (A) Member (J) ND*