R.S. MISRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, by way of the present petition, challenges an order dated 2nd September, 2016 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ("CAT"), dismissing his O.A. No.187/2015, as well as an order dated 2nd November, 2016, dismissing his R.A. No.243/ 2016.

(2.) It must be noted that the Petitioner, who appears in person, had at one stage on 23rd October 2017, sought permission to approach the Secretary, Delhi High Court Legal Services Committee ("DHCLSC") for legal assistance. On 19th February, 2018, the Court appointed an amicus curiae on his behalf. However, it appears that the Petitioner thereafter has been appearing in person. Even today, he appeared in person and made his submissions.

(3.) The background facts, as can be discerned from the impugned orders as well as the documents placed on record, are that on 11 th February, 1988, the Petitioner, who was working as a Post Graduate Teacher ("PGT") in Chemistry in the Kendriya Vidyalaya ("KV") at Rajkot, was found guilty of "moral turpitude involving exhibition of immoral sexual behaviour towards the girl students of his Vidyalaya." Thereby his services were terminated with immediate effect. He was asked to be paid allowances equal to three months in lieu of the notice period.