KENDRIYA VIDYALAYA SANGATHAN Vs. KOMENDRA PRAKASH GAUTAM

JUDGEMENT

(1.) Allowed, subject to just exceptions. W.P.(C) 2781/2022

(2.) This writ petition is directed against the interim order dtd. 25/10/2021, as extended by orders dtd. 11/11/2021 and 21/12/2021, passed by the Central Administrative Tribunal [in short "the Tribunal"] in O.A. No. 2108/2021.

(3.) We may note that, before instituting the above-captioned petition, respondent No. 1 [i.e., the original applicant] had approached this court by way of another writ petition i.e., W.P.(C) No. 11469/2021. At that point in time, with the consent of the counsel for the parties, the said writ petition was disposed of at the admission stage itself.