LAWS(DLH)-2016-3-193

KENDRIYA VIDYALAYA SANGATHAN Vs. AMLESH KUMAR

Decided On March 22, 2016
KENDRIYA VIDYALAYA SANGATHAN Appellant
V/S
Amlesh Kumar Respondents

JUDGEMENT

(1.) Kendriya Vidyalaya Sangathan by this writ petition impugns the final order and judgment dated 19.05.2015 passed by the Principal Bench of the Central Administrative Tribunal allowing O.A. No. 2418 of 2014 holding that Amlesh Kumar, the respondent herein, meets the minimum eligibility qualification, and he should be called for interview for final selection to the post of Trained Graduate Teacher (TGT), (Social Science) by constituting the same or another Board.

(2.) The primary contention and issue raised before the Tribunal and before this Court is whether the respondent fulfils the essential qualification for appointment as TGT (Social Science) as notified in the Advertisement No. 7 for the years 2012 -13 and 2013 -14.

(3.) The relevant portion of the advertisement reads: