AMRIUL ANSARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Amriul Ansari, who was working as a peon in the Kendriya Vidyalaya, the respondents, for three years, was stopped from service. Against the same, the petitioner earlier filed an application - -O.A. No. 131 of 2002 before the Central Administrative Tribunal seeking for his reinstatement and regularisation. The Tribunal, after hearing the petitioner, rejected his prayer, however, directed the Kendriya Vidyalaya to consider his fresh appointment in the 'D' Group if any vacancy arises. With that order, the petitioner approached the Kendriya Vidyalaya again, but the said request was rejected by the Kendriya Vidyalaya stating that vacant post of Group 'D' are being obtained through private agencies as per rules and as such the petitioner was advised to contact the private agency for his engagement for the post. As against the said order, the petitioner filed O.A. No. 258 of 2004 before the Tribunal complaining that direction, earlier given by the Tribunal, has not been complied with. The Tribunal dismissed the said petition on 12.10.2004 holding that the rejection of the request by the Kendriya Vidyalaya for re -engagement and directing him to contact the private agency to get re -engagement to Kendriya Vidyalaya as per rule justified.

(2.) THE petitioner has filed the fresh petition, challenging the said order dated 12.10.2004.

(3.) WE have heard the counsel for the petitioner and gone through the orders referred to above.