COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN Vs. VIJAY RAJPAL

JUDGEMENT

(1.) The present Appeal is arising out of an judgment dtd. 19/12/2022 passed by learned Single Judge in W.P.(C.) No. 4846/2014 titled Vijay Rajpal Vs. Information Commissioner, Central Information Commission & Ors.

(2.) The facts of the case reveal that the Respondent before this Court was appointed as a Post Graduate Teacher (PGT), Mathematics on 24/7/2023 in the services of Kendriya Vidyalaya Sangathan (KVS) on probation for a period of two years and during the probationary period his services were discontinued vide order dtd. 24/4/2003 as his performance was not satisfactory.

(3.) The undisputed facts also reveal that the Respondent No.1 (Petitioner in the Writ Petition) being aggrieved by the order of discharge approached the Central Administrative Tribunal (CAT) and the CAT has declined to grant any relief in the matter.