COMMISSIONER KENDRIYA VIDYALAYA SANGTHAN Vs. DHARAMDRA SINGH

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking writ of certiorari for quashing the judgment and order dated 27.7.2006 passed by the Tribunal in OA No.281/2006. By the said judgment, the Tribunal had passed the following order:-

(2.) It has been the contention of the petitioners' before the Court, inter alia, that the respondent had willfully abstained from participation in the inquiry proceedings and he cannot be permitted to frustrate the disciplinary proceedings and result thereof.

(3.) Mr.Bhardwaj submits that this case has a checkered history where the respondent has been a victim of persecution by the petitioners and the respondent was compelled to file OA No.246/2002, which was allowed by the Tribunal on 5.9.2003 by passing the following order:-