Satyawati @ Satwanti vs Ministry Of Child And Development And Ors

Sunil Gaur, J

Vide impugned order of 30th  June, 2017 (Annexure P-1), petitioner’s service as Anganwadi worker stands terminated by the concerned

officer of Department of Women and Child Development, Government of NCT of Delhi. In this petition, quashing of impugned order of 30th June,

2017 and reinstatement of petitioner with back wages is sought.

At the outset, learned counsel for first respondent, submits that there is a jurisdictional issue. While drawing attention of this Court to Section 14 of

The Administrative Tribunals Act, 1985 it is asserted by respondent’s counsel that for the relief claimed in this petition, petitioner has to approach

Central Administrative Tribunal, New Delhi.

Since it is the mandate of Section 14 of The Administrative Tribunals Act, 1985 that all service matters pertaining to Government of NCT of Delhi

are to be dealt with by the Central Administrative Tribunal, New Delhi, therefore, this petition and applications are disposed of with liberty to petitioner

to approach the Central Administrative Tribunal, New Delhi for the relief claimed in this petition.