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Tribunals and CommissionsDivision Bench(2020) 08 CAT CK 0060

All India Kendriya Vidyalaya Non Teaching Staff Association (Recognised) & Others vs Commissioner

Central Administrative Tribunal · Decided on 27 August 2020

HON’BLE JUDGES
Pradeep Kumar, Member (A) · R.N. Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1171 Of 2020, Miscellaneous Application No. 1441 Of 2020
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Judgment

10 paragraphs · 326 words

Pradeep Kumar, Member (A)

1.

The association is one of the applicant in this OA. In addition, there are four individual applicants also in the instant OA. They had been recruited on various non-teaching posts under Kendriya Vidyalaya Sangathan (KVS).

The applicants have drawn our attention to a circular issued by KVS on 17.10.2019, wherein following provision has been kept:

"All such employees who intend to get their place of posting modified on spouse ground or being a physically challenged employee should apply in the prescribed format along with supportive documents through proper channel only. These employees may submit their requests by 31.01.2020 in their KV/office. The KVS will scrutinize their requests as per the availability of vacancy at the desired place and other administrative factors and issue modification orders towards the end of academic session 2019-20. No direct requests will be entertained by the KVS HQ."

2.

Learned counsel for applicants submit that four of the individual applicants in instant OA, have also submitted their separate representations within the time limit prescribed vide order dated 17.10.2019 (Para 1 supra), but the same has not been decided as yet.

Feeling aggrieved the OA has been filed seeking directions to decide the representations. No IR has been sought.

3.

Heard issue notice. Shri Rajappa, learned counsel appears on advance information and accepts notice on behalf of respondents.

4.

At this stage the applicants' counsel also submits that they will be satisfied, if certain direction is issued to the respondents to decide their pending representations within a time bound manner.

5.

In view of the foregoing, the OA is disposed of at the admission stage itself, without going into the merits of the case, with a direction to the respondents to decide the pending representations of the four individual applicants in the OA, if the same were received before the due date of 31.01.2020, within a time period of 12 weeks under advice to the applicant.

No costs.