UNION OF INDIA Vs. ZAINUL ABEDIN

JUDGEMENT

(1.) In this writ, petition the judgment and order of the Central Administrative Tribunal (CAT), Guwahati Bench dated 1.5.2001 for allowing the Original Application No. 299/1999 (T) filed by the present respondent No. 1 for setting aside the Memorandum dated 16.7.1998 issued by the Deputy Commissioner (Trg), Kendriya Vidyalaya Sangathan that the candidate whose name does not exist in the select list cannot be allowed to continue in service because his appointment already made is ab initio void without any authority of law, had been put into challenge.

(2.) Heard Mr. S.C. Biswas, learned counsel appearing for the writ petitioner and also Mr. J. L. Sarkar, learned counsel appearing for the respondent No. 1.

(3.) Since the present writ petition relates with the appointment of the respondent No. 1 to the post of PGT (History) in the Kendriya Vidyalaya Sangathan it would be required to see the relevant recruitment rules for the post of PGT (History) in the Kendriya Vidyalaya Sangathan.