ASSISTANT COMMISSIONER Vs. PADMALOCHAN MOHANTY

JUDGEMENT

(1.) This writ petition challenges an order dtd. 29/1/2009 of the Central Administrative Tribunal, Cuttack Bench, Cuttack (CAT) allowing OA No.246 of 2008 filed by the Opposite Party No.1 and directing a de novo inquiry to be held within a period of 90 days.

(2.) While directing notice to issue in the present petition on 14/1/2010, this Court stayed the direction of the CAT for a de novo enquiry.

(3.) The background facts are that Opposite Party No.1 was a Trained Graduate Teacher (TGT) of the Kendriya Vidyalaya School (KVS) at Baripada. A complaint was made by mother of one of the students to the Principal against the Opposite Party No.1 on 21/7/2007 alleging that Opposite Party No.1 had misbehaved with her daughter, a student of Class-VI, who had told her mother that Opposite Party No.1 had done "wrong things with her" during tuition hours at her residence on 11/7/2007.