Central Administrative Tribunal - Jaipur
Ram Karod Meena vs Navodaya Vidyalaya Samiti on 10 July, 2023
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR Order Sheet Item no.: 4 O.A./323/2023 (JAIPUR) [ PROMOTION ] Court No.: 1 No of Adjournment:
Order Dated: 10/07/2023 RAM KAROD MEENA Vs NAVODAYA VIDYALAYA SAMITI For Applicant(s) Advocate : Shri R.D. Meena For Respondent(s) Advocate : Shri Hawa Singh Order of The Tribunal Heard.
Learned counsel for applicant states that he has served the respondents an advance copy of the O.A. Shri Hawa Singh, Standing Counsel for KVS, appeared on instructions from the respondents. He further states that this matter does not come under the jurisdiction of this Tribunal. Taking into account the statement made by Shri Hawa Singh, the O.A. is disposed of with direction to the applicant to file it before Court/Tribunal of an appropriate jurisdiction.
Dinesh Sharma Member (A) /ym/