M.K. NIGAM Vs. COMMR. KENDRIYA VIDYALAYA

JUDGEMENT

(1.) SHOW cause notices were issued in the petition to the respondents. In responsethereto, return has been filed. With the consent of the learned counsel for the parties, the case is heard and is being disposed of by this order.

(2.) THE petitioner joined the service of Kendriya Vidyalaya Sangathan, represented by the respondents, on 14.2.86 on the post of U.D.C., but purely on temporary basis upto 30th April, 1986 till a regular incumbent joined the post, whichever was earlier. Even after 30th April, 86, which was the date of expiry of initial term of his appointment, the petitioner continued in the service of Kendriya Vidyalaya Sangathan, till passing of the impugned order dated 24.4.91 (Annexure A -6). The order reads as under:

(3.) SHRI M.L. Binjhwar, UDC is directed to take overcharge from Shri M.K. D.C. (Adhoc), Kendriya Vidyalaya, SECL, Dhanpuri to report to the Asstt. Commissioner, KV5, Regional Office, Bhubneshwar for further posting The Asstt. Commissioner, Kendriya Vidyalaya Sangathan, Regional Office, Bhubneshwar with the request to post Shri M.K. Nigam, at anyone of the Vidyalaya, i.e. K.V. Nowarazabad, Jamuna Colliery, Manandragarh, keeping in view that his case of regularisation of service is under consideration at KV 5 (Hqrs) New Delhi, level under your recommendations.