NAVODAYA VIDHYALAYA SAMITTEE ORS Vs. URMILA SHAKA

JUDGEMENT

(1.) Navodaya Vidhyalaya Samiti, through its Commissioner, is before this Court. The Samiti is an autonomous organization under the Ministry of Human Resources Development and Department of Education, Government of India. The Samiti is before this Court being aggrieved by judgment and order dated 12.7.2011 passed by the Central Administrative Tribunal, Ahmedabad Bench at Ahmedabad (hereinafter referred to as "the Tribunal") in Original Application No.50 of 2010 with MA No.56 of 2010 and Original Application No.51 of 2010. The Tribunal is pleased to allow the original applications. The operative part of the judgment and order, in paras 15, 16 and 17, reads as under:

(2.) Memorandum dated 13.2.2008 is a memorandum by which the teacher was conveyed adverse CRs by the Assistant Commissioner. The memorandum opens as under:

(3.) The facts of the case are set out in the Original Application in para (VI), titled as "Facts of the Case", the relevant parts of which read as under: