DIRECTORATE OF EDUCATION Vs. AJIT KUMAR

JUDGEMENT

(1.) This writ petition is directed against the order dated 28.3.2011 passed by the Central Administrative Tribunal, Principal Bench, Delhi (hereinafter referred to as the Tribunal) whereby OA No. 4158/2010 filed by the respondent was allowed.

(2.) In compliance of the impugned order dated 28.3.2011 passed by the Tribunal, the petitioners have re-employed the respondent on 22.6.2011. The only plea taken by them in this writ petition is with respect to pay and allowances for the period w.e.f. 1.8.2010 till the respondent was re-employed.

(3.) The Tribunal, vide impugned order dated 28.3.2011 had directed the petitioners before this Court to comply with its directions within 03 months from the date of receipt of a copy of the order. The respondent having been re-employed on 22.6.2011, the petitioners have complied with the directions with respect to reemployment, within the time stipulated by the Tribunal.