DEPUTY COMMISSIONER Vs. SHABNAM SULTANA

JUDGEMENT

(1.) The matter is taken up through video conferencing.

(2.) Heard Ms. RS Choudhury, learned counsel for the petitioners. Also heard Mr. P Mahanta, learned Amicus Curiae.

(3.) This writ petition has been filed by the petitioner who is the Deputy Commissioner of Navodaya Vidyalaya Samiti, challenging the order of the Central Administrative Tribunal dated 17.12.2015 passed in Original Application No.97/2008 by which the Original Application of the respondent No.1 herein was allowed directing that the respondent No.1 be reinstated in service as a Trained Graduate Teacher (TGT) English.