KENDRIYA VIDYALAYA SANGATHAN Vs. R K SHASTRI

JUDGEMENT

(1.) Kendriya Vidyalaya Sangathan and its functionaries being aggrieved by order dated 17.4.2009 passed by the Central Administrative Tribunal Jabalpur, Bench Jabalpur have filed this petition under Article 227 of the Constitution of India. By impugned order the Tribunal allowed the application filed by respondent against the order dated 27.3.2006 and consequential order dated 31.8.2006.

(2.) By order dated 27.3.2006 the respondent, a Trained graduate Teacher (Sanskrit) posted at Kendriya Vidyalaya No. 2 was redeployed in same capacity to Kendriya Vidyalaya, Itarsi. The respondent was shown as surplus at Kendriya Vidyalaya No. 2 Bhopal, therefore redeployed in exercise of powers under Clause 7.1 of the Transfer Policy.

(3.) Whereas, by order dated 31.8.2006 the services of the respondent was terminated in exercise of powers under Article-81(D) of the Education Code.