DHARMENDRA KUMAR Vs. COMMISSIONER KENDRIYA VIDYALYA SANGATHAN

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 23.03.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A No. 760/2011. The petitioner had filed the said original application challenging the termination letter dated 16.09.2010 which was a termination of his services simpliciter in terms of paragraph 5 of his appointment letter dated 27.07.2009.

(2.) THE petitioner was offered appointment to the post of Trained Graduate Teacher (TGT) Social Science by virtue of the said appointment letter dated 27.07.2009. One of the conditions stipulated in the said appointment letter was set out in paragraph 5 thereof which reads as under:-

(3.) IN reply, the petitioner sent a letter dated 21.07.2010 wherein he indicated that he was suffering from hypertension and anxiety. He also indicated that the Doctor has suggested that he should take rest for 30 days. IN this letter he stated that due to his illness he was "completely unable to join the school". However, he sought to give an assurance that he would join the service as soon as he is declared medically fit. And, insofar as his teaching is concerned, he indicated that he would try his best to complete the syllabus within the stipulated time by taking extra classes.