Central Administrative Tribunal - Delhi
Utsav Mukwana vs Kendriya Vidyalaya Sanghthan on 1 May, 2019
Central Administrative Tribunal
Principal Bench, New Delhi
OA No.722/2018
this the 1st day of May, 2019
Hon'ble Mr. V. Ajay Kumar, Member(J)
Hon'ble Ms. Nita Chowdhury, Member (A)
Utsav Makwana (Aged about 30 years)
S/o Sh. Babu Lal Makwana,
Primary Teacher (Terminated)
Kendriya Vidyalaya, Bacheli,
R/o 7, Bijal Park Society,
Opp. Mahavir School,
Dani Limda, Ahmedabad-380028 - Applicant
(By Advocates: Mr. A.K. Behera with Mr. RK Shukla)
VERSUS
1. Kendriya Vidyalaya Sangathan,
Through its Commissioner,
HQ 18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi
2. The Vice Chairperson,
Kendriya Vidyalaya Sangathan,
New Delhi
3. Sh. Kerketta, Principal,
Kendriya Vidyalaya,
Bacheli 494553,
District Dantewada (CG)
4. Mrs. Narayni Singh,
Headmistress, Kendriya Vidyalaya,
Bacheli 494553
District Dantewada (CG) - Respondents
(By Advocate: Mr. S. Rajappa)
2
ORDER (Oral)
By Hon'ble Mr. V. Ajay Kumar, Member (J):
Sh. A.K. Behera appearing for Mr. RK Shukla, learned counsel for the applicant, on instructions from the applicant, who is also present in Court, fairly submits that due to the oversight, the applicant has filed the instant OA seeking the same reliefs, though he has already filed OA No. 15/2018 before the Ahmedabad Bench seeking the identical reliefs before filing the instant OA. Accordingly, he submits that the applicant may be permitted to with draw the instant OA with liberty to pursue the OA on merits before the Ahemdabad Bench, in accordance with law.
2. In the circumstances, the instant OA is dismissed as withdrawn with the liberty as aforesaid. No costs.
(Nita Chowdhury) (V. Ajay Kumar)
Member (A) Member (J)
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