K, V, SANGATHAN Vs. RAGHUNANDAN BHARGAVA

JUDGEMENT

(1.) Leave granted.

(2.) First respondent was an employee of Kendriya Vidyalaya Sangathan and he reti red on 31/12/1999. Prior to joining Kendriya Vidyalaya Sangathan, it is stated that the respondent was working as an Assistant Teacher in the Department of Education of the State of Madhya Pradesh from 4/11/1960 to 7/1/1978. First respondent filed an Original Application before the Central Administrative Tribunal, Jabalpur, for reckoning and adding the period of service as Assistant Teacher in the State Education Department to the period of service in the Kendriya Vidyalaya Sangathan for the purpose of pension. The Central Administrative Tribunal, by its order dtd. 20/4/2004, allowed the Original Application and directed the State government as well as Kendriya Vidyalaya Sangathan who were respondents to count the period of service rendered by the first respondent herein under the State Government for calculating the qualifying service for pensionary benefits and pay him pension accordingly.

(3.) Aggrieved by this Order, the Kendriya Vidyalaya Sangathan filed a writ petition before the High Court and the same was dismissed. Aggrieved by the same, Kendriya Vidyalaya Sangathan filed this appeal. Heard learned counsel for the parties.