GOVERNMENT OF INDIA Vs. DHANU S RATHOD

JUDGEMENT

(1.) THE respondent was working as a Trained Graduate Teacher under the Kendriya Vidyalaya Sanghathan which is stated to be an autonomous body registered under the Societies Registration Act, controlled by the Government of India. He was earlier working at Sanghathan's Kendriya Vidyalaya at Ponda and later posted to Kendriya Vidj/alaya, kudremukh.

(2.) ON 24-5-2001 respondent was served with an order of termination dated 18/22-5-2001 passed by the second respondent (Commissioner of the Sanghathan) in exercise of power under Article 81 (b) of the Education Code for Kendriya Vidyalayas, holding the respondent guilty of moral turpitude involving sexual offence and exhibition of immoral sexual behaviour towards the students of the Kendriya Vidyalaya, Kudremukh. The said order reads thus:

(3.) FEELING aggrieved, respondent approached the Central Administrative Tribunal, Bangalore Bench, in O. A. No. 756 of 2001, seeking the following reliefs: