KENDRIYA VIDYALAYA SANGATHAN Vs. MAHIPAL SINGH

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) The present writ petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 26/5/2023 passed by the learned Central Administrative Tribunal (the Tribunal) in O.A. No. 260/2018. Vide the impugned order, the learned Tribunal has allowed the Original Application (O.A.) filed by the respondent by directing the petitioner to grant him notional seniority on the post of Principal w.e.f., October, 2012 and, accordingly, re-fix his pay without granting him any actual back wages.