Central Administrative Tribunal - Delhi
Shri Krishan Kumar vs Nvs & Others Through on 19 March, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.629/2009 in O.A.No.2225/2007 Friday, this the 19th day of March 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Ramesh Chandra Panda, Member (A) Shri Krishan Kumar, s/o Shri Om Prakash working as TGT Social Science Jawahar Navodaya Vidyalaya Mungesh Pur, Delhi-39 ..Applicant (By Advocate: Shri M K Bhardwaj) Versus NVS & Others through 1. Shri Amit Khare, Commissioner Navodaya Vidyalaya Samiti A-28, Kailash Colony, Delhi-48 2. Shri S B Sharma, Asstt. Commissioner (Estt.) Navodaya Vidyalaya Samiti A-28, Kailash Colony. Delhi-48 ..Respondents (By Advocate: Shri S Rajappa) O R D E R (ORAL)
Shri Shanker Raju:
In the light of show cause notice passed by the respondents on 16.3.2010, which would be followed by the consequential benefits, CP stands disposed of with liberty to the applicant to revive it if the directions are not complied with. Notices are discharged. No costs.
( Dr. Ramesh Chandra Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/