Karnataka High Court
Kendriya Vidyalaya Sangathan vs Raminder Duggal on 15 July, 2011
Bench: K.L.Manjunath, H.S.Kempanna
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE ~ >
DATED THIS THE 1ST DAY OF JULY 2011...
PRE SENT:
THE HON'BLE MR.JUSTICE K. LMAR
ARD
THE HOR'BLE | MR.JU Sic iB HLS EMPANNA,
WE No: SeO) @0
|. KENDRIVA VIDYALAVA SANGATHAN
REPRE SENTED BY ITS COMMISSIONER
NO.18, INSTITUTIONAL AREA
SHAHEED SEE ~{ SNGH MARG
_ NEW DELHI 110016 _
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. KENDRIVA IBY.
BANGALOSE REGION,
RENOREYES VIDYALAYA,
S BOAD
BANG "ALORE-SG) 042
i Pe TONERS
{By Sri VISHNU BEL AT ACGO)
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oe RAMINDER DUGGAL
vf SQUADRON LEADER S DUGGAL--
wore AS PRIMARY THACHER
KENDRIVA VIDYALAYA (WAP)
VELAHAN KA, BANGALORE-64¢
(oy Gri V G PHADERE, Acw.,
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THIS W.P. IS PILED URDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA. PRAYING TO QUASH
THE ORDER OF THE cE NTRAL ; ADMIN ISTRATIVE
TRIBUNAL, BANGALORE Pf. 25.10.g604 PASSED IN
OLANC. 781/200 AND 1068/2003 AS PEE ANNEN.J. AS
THE SAME is ELBGAL, | ARBITRARY AND WITHOUT
AUTHORITY OF LAW) CORSEQUENTLY DISMISS THE
ORIGINAL, APPLICATIC Ons S | FILED: BY THE RESPONDENT
@ tis day, the Cou
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. The petition is fled questioning the legality and
'Administrative Tribunal, Bangelore dated 25.16.2004
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£08 is an on = = ratios ss as =e were respondenta in the applications were Sled ty the ~ te this case are) as ZARB PE aC Ni ge AS Pe RM oA eI gE SRR ESS PR Rat eee a get Fo Rape hod Se Be dad FHS FE fe, _ oes : ee ae
- perein tsat the aim the petition @ net mamtaimable. In the eee Vidyarstha, Preayeg, Allahabad, hes been declared by the Wicepler: ari therefore, an erquiry wee gought to be cordlucted ageinet her jor ner misconduct under Mule.27 >. (Cenguct) Sules, 1904 as applica' olen je 1O. the employees of 2 _---- 2 recat on gl apnea ---- Kerirya Vidyalave Sangathan. Agter receming euch ee Zk letter, she submuiied an. xn anation _ OF EOP S45 E Ta ee 17.03, 2003 denying the allegations "ie natin her fuscerding to ¢ degree bel Beving that the said Maula Grare Vulya pitha; Prayiag {18 & recogrimed ome ars that ehe as not Poomunitted ary mistake or fraud on the petitioners, "Chisllenging the cherge meno, this petition is based on the fudgment of the Hon'ble Supreme Court . 5 WEL S2é/O008 i by the Government of ed on the state gears OF MARNATARA MIGHEC OVEN AU AAIRT Sigal RESIN Re tg ae AY ai at Ble ee evs Vidyepithe hee not been withdrawn by the Gevernreent. ~ mf Paral dee rey a Eee Pigrush sp bee wemasoum bdoass |. hoes wend of iia, 'Thereiore, mereyy becmuse, University "Oran iw Se os Be a ° COMMMSEIOT: Nas et recogrized the sald mestitition, i"
ot thee aniel the tnt 'tuean 'fideunwtiea cme hea cannot be said that Mahila Gram Vidyapitha cerinot. bx considered es a urt-recograms! University... Therefore, it
- : eg _-- ger ity Ba & com ok a a en pine Boeken . an ar . LB Be a came to the contusion thet the applicen! haa not playa axty reud end herce, no mis-representation is made by 4 i vp argc on4% Tue een eaageiny wile 3 her and aubsequentie ahe le aryl accordingly, the petitior: ceme to- be allowed ars charge mesic iseued againat her is set aside. This order
7. 0, Tie minty oertertion of the cxurmel ior the petitioner before the Court is that, the Tribunal has . GOmritie & ecole error in setting aside the charge ameme issusd by them because Mahila Gram Vidyapiths ' that bas been ted certilicate to the reeporviest which ¥ "is égquivelent to B.Ed. degree bad not obtained affiliation to any University ami in view of the fAuigment of the . A STEM TE Os wall Supreme Court, the petitiorwers were justified im iseulmg. ~ tie charge memo. Therefore, ba requested tne Court to- recoreider the entire issue aru] set aside the order paxead by the Tribunal.
2 fapey 7 WA aed, M = on if E e me se att a oS Sete, ie ef comita, Sri ¥G.Phadke,. 1602 N20 OOUrEee) for respordient subroits that the . redporuient hee not ob Diayecl any fraud om tne petitioner ate ahe hae never tmis-represerted the fits heroes the "petitioner. She has obtained the 7 wee . of B Be. f : om NMatia Orern Vidyapithe ae a regia. candidate Ajeng with her, Susans of 6 other -Studenta 7 heave a © passed cut of the seid ime te mation aril obtained the degree. According to ea Vidyapitha aru such & recognition granted to tne ees! 'hile Gre mi Velyepitha has not been withdrawn by the Governn mt of Indie either at the the of the reaponcdent ". "Jouring the metitution or ever now. A student will net be TF miterh es
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