KENDRIYA VIDYALAYA SANGATHAN Vs. T. PRITAM

JUDGEMENT

(1.) Since learned Counsel for the respondent has entered appearance, the caveat stands discharged.

(2.) The process for recruitment to seven vacancies of Deputy Commissioner 'DC' in the Kendriya Vidyalaya Sangathan 'KVS' was initiated by the KVS in 2022. The respondent applied for the said post. He was interviewed on 27/2/2023. His name figured at Serial No. 16 of the list of candidates shortlisted for interview. Thereafter, a panel of six candidates who had been found eligible for appointment to the post of DC in the KVS was released by the petitioner on 22/3/2023, in which the name of the respondent figured at Serial No. 6.

(3.) It is not in dispute that the panel was for direct recruitment against anticipated vacancies to arise in 2023. The respondent's grievance before the Tribunal was that, though two vacancies of DC had arisen in KVS in September 2023, on the retirement of D.K. Dwivedi and Mrs. Pallavi Sharma, he was not appointed, despite having been empanelled, though five other selected and empanelled candidates were allowed to join and given postings by the end of April 2023.