BIJOY KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was unsuccessful in challenging the termination of his service as TGT (Maths) Teacher in the Navodaya Vidyalaya Samity under the order of the Deputy Director, Navodaya Bidyalaya Samity, Ministry of Human Resources Development, Regional Office, Shillong, dated 23.1.98 by filing O.A. No. 254/03 before the Central Administrative Tribunal, Guwahati Bench and the Tribunal by passing the reasoned judgment and order dated 14.6.03 dismissed the O.A. No. 254/ 03. Hence, the present writ petition for assailing the reasoned judgment and order of the learned Tribunal dated 14.6.03.

(2.) Heard Mr. S. N. Sharma, learned senior counsel assisted by Mr. J. Roy, learned counsel for the petitioner and Mr. K. N. Choudhury, learned senior counsel assisted by Ms. R. S. Choudhury, learned counsel for the respondents.

(3.) The facts, stated in short, of the petitioner's are that his educational qualifications are M.Sc. (Chemistry), B.Ed, and M.Ed, from the recognized universities. In the year 1992 Navodaya Vidyalaya Samity invited applications from the eligible candidates for the post of TGT (Math) Teacher by direct recruitment for the Navodaya Vidyalaya situated all over the country and in response to that advertisement, the present petitioner and others appeared in the interview for the post of TGT (Math) Teachers. The petitioner was duly selected for appointment to the said post and ap- pointed vide order dated 16.12.92 under the terms and conditions mentioned therein to the post of TGT (Math) Teacher. The terms and conditions in the said order for appointment dtd. 16.12.92 had been accepted by the petitioner. There are as many as 15 terms and conditions. Out of which two terms and conditions would be relevant for deciding the present writ petition. The said two terms and conditions are quoted hereinunder :