ALPHONSIE GEORGE Vs. DEPUTY COMMISSIONER, NAVODAYA VIDYALAYA SAMITI

JUDGEMENT

(1.) The challenge, in this Original Petition filed under Article 227 of the Constitution of India, is against the order dated 5.1.2021 in O.A.No.135 of 2020 of the Central Administrative Tribunal, Ernakulam Bench (For short 'the Tribunal'). Respondent No.4 in the O.A. is the petitioner. The original applicant and respondents 1 to 3 in the O.A. are the respondents herein.

(2.) The prayers in the aforecaptioned Original Petition are the following :

(3.) Heard Smt.Molty Majeed, learned counsel for the petitioner/respondent No.4 in the O.A., Sri.M.K.Padmanabhan Nair, learned Standing Counsel for official respondents 1 to 3 and Sri.S.Vishnu, learned counsel for respondent No.4/original applicant.