YOGENDRA NATH Vs. COMMISSIONER KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) THE petitioner before us assails the order dated 28.05.2013 passed in O.A. No. 4605/2011, passed by the Central Administrative Tribunal, Principal Bench, New Delhi whereby the order dated 07.01.2004 passed by the Commissioner, Kendriya Vidyalaya Sangathan under Article 81(b) of the Education Code, terminating the services of the petitioner and the order of the Appellate Authority dated 21.07.2010 were sustained.

(2.) THE facts giving rise to the instant petition are in narrow compass. The petitioner was employed by the Kendriya Vidyalaya Sangathan (KVS) as a post graduate teacher (English) and at the relevant time, posted with the Kendriya Vidyalya, Yol Cantonment.

(3.) A fact finding enquiry was consequently ordered into the matter.