JAGANNATH PRASAD KASHYAP Vs. COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) BY filing this Original Application the applicant has prayed for the following reliefs: - -

(2.) THE applicant had earlier approached this Tribunal by way of filing Original Application No. 620 of 2010, which was disposed of by this Tribunal vide order dated 15.11.2010, relevant paragraphs of the said order read thus:

(3.) IN the aforesaid premises having heard the learned counsel appearing for the parties (Mr. J.P. Saxena, learned counsel appearing for the Applicant and Mr. T.C. Singhal, learned counsel appearing for the Respondents/KVS) this case is hereby disposed of by remitting the matter to the Respondents, who should give consideration to the grievances of the Applicant, as raised in the present Original Application, expeditiously within a period of 120 days from the date of receipt of this order. The Applicant should furnish details under Annexure R -1 to the Reply filed by the KVS to the authorities of KVS within a period of 15 days from today. State of Madhya Pradesh/Respondent No. 5 should furnish details/pro -rata liability and amount, if any, to the KVS within 90 days from today.