CHAIRMAN Vs. T MURUGESAN

JUDGEMENT

(1.) AGGRIEVED by the order of the Central Administrative Tribunal (CAT) dated 09.6.2005 made in O.A. No. 1027 of 2004, the petitioners, who are the Chairman, Commissioner of the Navodaya Vidyalaya Samiti [for short, 'NVS'] functioning under the Ministry of HRD at New Delhi as well as the Deputy Director of NVS at Nongriss Hills, Shillong at Meghalaya State, have filed the present writ petition.

(2.) BY the aforesaid order, the CAT set aside the order of termination of the first respondent dated 13.6.2003, confirmed by the order dated 31.8.2004 passed by the appellate authority, and directed reinstatement of the first respondent with all consequential benefits.

(3.) THE first respondent filed O.A. No. 860 of 2003. Though the place of work of the first respondent was Meghalaya, he gave a Chennai address and challenged the order of termination before the CAT, Chennai Bench. THE said O.A. was disposed of by an order dated 01.10.2003 directing the statutory appeal filed by the first respondent to be disposed of within a time frame fixed by the CAT. THE appeal-dated 30.6.2003 filed by the first respondent was dismissed by an order dated 29.10.2003. Not satisfied with the disposal, the first respondent filed a Contempt Application being Cont. P. No. 4 of 2004. THE said application was disposed of by an order dated 04.3.2004 holding that the appellate authority had not applied his mind and, therefore, the appellate order was set aside. He was directed to re-hear the appeal after hearing the appellant personally and with a further direction to dispose of the appeal with an independent mind.