C.V.PRAMEELA Vs. KENDRIYA VIDYALAYA SANGATHEN

JUDGEMENT

(1.) The petitioner failed before the Tribunal to get an order of convenient posting in her home town. The petitioner, hence, is before this Court challenging the denial of that order. The petitioner is a person who was promoted from the post of Primary Teacher to the post of Trained Graduate Teacher. The petitioner appeared in the Limited Departmental Competitive Examination and was posted to Kendriya Vidyalaya, Idukki. The petitioner is a native of Payyannur and she had made choices, one of which was vacant, which was not granted to her.

(2.) The Kendriya Vidyalaya Sangathan has filed a counter affidavit. It is argued that appointments are made not looking at the vacancies alone, but after assessing the need for teachers in a particular school. The petitioner was appointed in Idukki and later another person was appointed in Kendriya Vidyalaya, Payyannur, her second choice. There could be no displacement of that person, since he/she has not been impleaded herein.

(3.) The petitioner's contention is that one Neera Mohan, the 6th respondent was appointed in Kendriya Vidyalaya, Keltron Nagar which was by direct recruitment. It is the submission of the learned counsel for the petitioner that Neera Mohan is from Delhi and hence the petitioner may be appointed to that post and Neera Mohan be given a convenient posting. These are not matters which this Court can look into, especially when the Kendriya Vidyalaya Sangathan is having a country wide organisation with schools at various localities. The guidelines in so far as accommodating the teachers in the native place is a mere guideline and it cannot often be followed strictly. In such circumstances, we are not inclined to interfere with the order of the Tribunal. However, we make it clear that, if the petitioner makes a request in the next academic year, the same may be considered.