SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated 4th February, 2016 passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi allowing OA No.1644/2013 filed by Respondent No.5 and quashing the decision of the Navodaya Vidyalaya Samiti (NVS) (represented by Respondent Nos. 2 and 3 herein) to appoint the Petitioner as Lab Attendant at the Jawahar Navodaya Vidyalya (JNV), Tarn Taran and directing the Principal JNV at Tarn Taran i.e. Respondent No.4 herein to initiate a fresh selection. The NVS was directed to take an appropriate decision on the merit list by granting Respondent No.5 age relaxation to the extent of his working as Lab Attendant on part time basis at JNV, Bhavnagar and on contract basis at JNV Tarn Taran and also excluding the marks awarded by the Selection Committee to all the candidates in the interview.

(2.) Notice was issued in the petition on 3rd August, 2016. As far as the application for stay was concerned, on 4th December, 2017 on the basis of a statement made on behalf of the Petitioner that he was not pressing any interim relief, the said application was disposed of. In the order dated 22nd November, 2018 the Court noted that the Respondent Nos.2 to 4 were supporting the Petitioner.

(3.) On 28th November, 2018 the following order was passed: