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Tribunals and CommissionsDivision Bench(2020) 08 CAT CK 0018

Preeti Arora, PRT vs Commissioner And Others

Central Administrative Tribunal · Decided on 10 August 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 752 Of 2020, Miscellaneous Application No. 1205 Of 2020
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Judgment

6 paragraphs · 248 words

L. Narasimha Reddy, J

1.

The applicant was appointed as a Primary Teacher in the Kendriya Vidyalaya Sangathan (KVS) on 05.12.2010. Selection to the post of Head Master took place in 2018. The results were declared and the applicant was promoted to that post on 16.10.2018 she was transferred to an institution at Roorkee. The applicant who was working at Delhi, made series of representations with a request to change the place of posting as Head Mistress. Through an order dated 14.11.2018, the respondents did not accede to her request and gave 15 days time, to join the place of posting.

2.

This OA is filed with a prayer to direct the respondents to consider the request of the applicant to change the place of posting.

3.

We heard Shri Dinesh Kumar Tandon, learned counsel for the applicant and Shri U. N. Singh, learned counsel for the respondents.

4.

The applicant was promoted to the post of Head Mistress on 16.10.2018 and was posted to Kendriya Vidyalaya, Roorkee, Dehradun Region. The request made by her for change of place of posting was not acceded to. Therefore, the option available to her is either to join at the place to which she is posted or to forego the promotion. She cannot have it both ways. Added to that the applicant did not challenge the order dated 14.11.2018.

5.

We do not find any merit in the OA. It is accordingly dismissed. There shall be no order as to costs.