Manav Rachna International Institute ... vs Meenakshi N.Munjal
2024 Latest Caselaw 7708 P&H

Punjab-Haryana High Court

Manav Rachna International Institute ... vs Meenakshi N.Munjal on 10 April, 2024

CWP-24769-2022 (O&M) 1
2024:PHHC:049084

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.242 CWP-24769-2022 (O&M)
Date of Decision: 10.04.2024

Manav Rachna International Institute
of Research and Studies and another .... Petitioners
Versus

Meenakshi N.Munjal and another ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHITYA

Present: Mr. N.C.Kinra, Advocate and
Mr. Harsh Kinra, Advocate for the petitioners.

Mr. Kshitij Sharma, Advocate and
Ms. Tamanna Banwala, Advocate for respondent no.1.

Ms. Meenakshi N.Munjal, respondent no.1, in person.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed, inter alia, seeking a writ of certiorari setting aside the judgment dated 22.09.2022, Annexure P-9, passed by the Educational Tribunal, Faridabad, in case CIS No.CA/64 of 2021, whereby the order dated 05.08.2020 terminating the service of first respondent was set aside on the ground that it was passed without holding a regular enquiry giving her opportunity of hearing. Accordingly, the petitioner-Institute was directed to reinstate the first respondent in service forthwith without any financial benefits, but was held entitled to notional benefits for the period she remained out of service. Liberty was given to the Institute to proceed against her for absence from duty in accordance with

2. Learned counsel for the parties are ad idem that the petition can

be disposed of by directing the petitioner-Institute to hold regular enquiry

CWP-24769-2022 (O&M) 2 2024:PHHC:049084

against the first respondent on the charge sheet/show cause notice, dated 19.10.2019, Annexure P-2, by affording her due opportunity of hearing in accordance with law.

3. The first respondent, who is present in Court, does not insist upon the reinstatement or other benefits given to her in terms of the judgment, dated 22.09.2022, passed by the Tribunal.

4. In view thereof, the petition stands disposed of in the aforesaid terms directing the petitioner-Institute to hold regular enquiry in the matter and take further action based upon its outcome, if warranted. The entire exercise be completed within a period of six months from receiving a

certified copy of this order.

(TRIBHUVAN DAHTYA) JUDGE 10.04.2024 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No