LAWS(DLH)-2010-11-130

KENDRIYA VIDYALAYA SANGATHAN Vs. SHANTI ACHARYA SISINGI

Decided On November 16, 2010
KENDRIYA VIDYALAYA SANGATHAN Appellant
V/S
SHANTI ACHARYA SISINGI Respondents

JUDGEMENT

(1.) Shorn of unnecessary details, the facts leading to filing of the present petition are that on 03.03.1988 the respondent applied to the petitioner for being appointed as Primary Teacher against the Schedule Tribe quota. After sometime the respondent submitted caste certificate dated 22.06.1988 issued by Deputy Commissioner, Singhbhum, Chaibasa interalia recording that the respondent is the wife of one Shri Nawal Kishore Sisingi and belongs to Munda Tribe which is a recognized Scheduled Tribe. It may be highlighted that the certificate refers to it being certified that the petitioner belongs to the Scheduled Tribe Munda' being the wife of a man who belongs to the Tribe Munda'.

(2.) On 16.08.1988 the respondent got appointed as Primary Teacher under the petitioner against a post in the Scheduled Tribe quota.

(3.) After more than 15 years of the appointment of the respondent, Assistant Commissioner, Kendriya Vidyalaya Sangathan issued memorandum dated 27.05.2003 to the respondent. The same reads as under:-