KENDRIYA VIDYALAYA SANGATHAN Vs. JEROME REMAN KERKETTA

JUDGEMENT

(1.) This case was heard on 07.03.2017 and today is fixed for delivery of judgment. Accordingly, judgment is being dictated in the open Court.

(2.) We have heard Ms. R. S. Choudhury and Mr. M. Mahanta, learned counsel for the petitioners and Mr. D. Senapati and Ms. R. Jain, learned counsel for the respondent.

(3.) This petition has been filed by the Kendriya Vidyalaya Sangathan and its officers assailing the legality and validity of the order dated 01.01.2014 passed by the Central Administrative Tribunal, Guwahati Bench (CAT) in Original Application (OA)No.70/2012 allowing the application filed by the respondent by setting aside the order dated 02.08.2010 whereby the service of the respondent as Vice-Principal of Kendriya Vidyalaya No.1, Kunjaban, Agartala was terminated with immediate effect by exercising power under Article 81(B) of the Education Code of Kendriya Vidyalaya Sangathan. By the said order, CAT also set aside the order dated 29.04.2011 passed by the appellate authority upholding the order of termination and thereafter directed reinstatement of the respondent with back wages.