KENDRIYA VIDYALAYA SANGTHAN Vs. RAJESH KUMAR

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 1171/2024 & CM APPL. 4945/2024 (stay)

(3.) The present writ petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 16/2/2023 passed by the learned Central Administrative Tribunal in O.A.1874/2021. Vide the impugned order, learned Tribunal has allowed the original application filed by the respondent, and has consequently, directed the petitioner to issue CGHS card to him and his wife, subject to his paying the service charge on a cost to cost basis.