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Tribunals and CommissionsDivision Bench(2020) 08 CAT CK 0007

Navratan Mittal vs Kendriya Vidyalaya Sangathan (HQ) & Others

Central Administrative Tribunal · Decided on 5 August 2020

HON’BLE JUDGES
Pradeep Kumar, Member (A) · R.N. Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1007 Of 2020
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Judgment

11 paragraphs · 334 words

Pradeep Kumar, Member (A)

1.

The instant applicant is working as Principal of Kendriya Vidyalaya at Sivasagar, Assam, sincy July 2017 and has completed three years tenure there. In his earlier service of Kendriya Vidyalaya, he has had hard postings in KV school, Bakloh, Jammu and at Suratgarh Cantt. The applicant has requested for his transfer to Jaipur but this was not agreed to and his application was rejected on 21.11.2019.

Learned counsel for the applicant also pleaded that at present certain posts are already lying vacant also in Rajasthan area.

2.

The applicant is aggrieved that the Transfer Policy of Kendriya Vidyalaya has not been observed and accordingly, he has preferred the instant OA. He sought IR also to restrain Respondents from filling the vacant posts of Principal at Jaipur. It was also submitted that two posts are presently vacant there.

3.

Sh. S. Rajappa, learned counsel represented the respondents.

When the matter was taken up for hearing, Sh. S.Rajappa, learned counsel for the respondents fairly mentioned that there is a standing policy in KV Sangathan for officials posted in North-Eastern Region to be considered for posting of their choice and in case the Tribunal orders so, the OA can be disposed off at this stage with direction to the respondents to reconsider their rejection order dated 21.11.2019, keeping in view the extant policy.

4.

Sh. Amit Mathur, learned counsel represented the applicant. He was agreeable to dispose off the OA in terms of his detailed submissions.

5.

Matter has been heard at length. Office objections stand over-ruled. The OA be numbered.

The instant OA is disposed off at admission stage itself, with a direction to the respondents to re-consider their rejection order dated 21.11.2019, keeping extent policy/instructions in view, within a period of four weeks under advice to the applicant.

The applicant shall be at liberty to approach the Tribunal, in case some grievance still remains.

7.

In view of the aforesaid terms, OA stands disposed of. No order as to costs.