Central Administrative Tribunal - Delhi
Mohd Masood Ali vs Kendriya Vidyalaya Sanghthan on 16 October, 2025
1
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
This the 16th day of October, 2025
Hon'ble Mr. R. N. Singh, Member (J)
Hon'ble Mr. Sanjeeva Kumar, Member (A)
O.A. No.2637/2018
Neelam Srivastava
W/o Umesh C. Srivastava
aged about 63 years
Principal (Retd.)
Kendriya Vidyalaya
Vasant Kunj, New Delhi.
... Applicant
(By Advocates:- Mr. Yogesh Sharma; Dr. Amar Nath Gupta)
Versus
The Commissioner
Kendriya Vidyalaya Sangathan
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi - 110016.
... Respondent
(By Advocate:- Mr. U N Singh with Mr. Sita Ram Badoni)
O.A. No.1502/2019
Mohammad Masood Ali, Aged- 61 Years, 'A'
S/o Sh. (Late) Mohaddad Dawood Ali,
Retired as Principal from KVS
R/o Flat No.201, Maphar Regency Apartments,
H.No.10-2-5/1 to 3, A.C. Guards, Hyderabad.
... Applicant
(By Advocate:- Mr. Yogesh Sharma)
Versus
2
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
1. Kendariya Vidyalaya Sangathan,
Through the Commissioner,
18, Institutional Area,
Saheed Jeet Singh Marg,
New Delhi.
2. The Finance Officer,
Kendariya Vidyalaya Sangathan,
18, Institutional Area,
Saheed Jeet singh Marg,
New Delhi-110016.
... Respondents
(By Advocate:- Mr. U N Singh with Mr. Sita Ram Badoni)
O.A. No.3554/2018
Smt. Suman Arora
W/o Shri Rajender Kumar Arora
Aged about 59 years.
Working as TGT, Sanskrit
Kendriya Vidyalaya
Sector - 25, 'Rohini, New Delhi-110085.
R/o 015, Vasudha Apartments,
Sector - 9, Rohini,
New Delhi - 110085.
... Applicant
(By Advocate:- Mr. Padma Kumar S with Mr. Gurpreet
Singh)
Versus
1. The Commissioner
Kendriya Vidyalaya Sangathan
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi- 110016.
2. Dy. Commissioner,
Kendriya Vidyalaya Sangathan
Delhi Region,
JNU Campus, New Mehrauli Road,
New Delhi- 110067.
... Respondents
(By Advocate:- Mr. U N Singh with Mr. Sita Ram Badoni)
3
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
O.A. No.3357/2019
1. Smt. Vijay Laxmi Chhabra, Aged- 71 Years, 'B'
W/o Sh. P.R. Chhabra,
Retired as TGT (Sanskrit) from KVS
R/o H.No.393, Sector-7, Urban Estate,
Gurgaon-122001.
2. Virendra Kumar, Aged- 73 Years, 'B'
Retired as PGT (History) from KVs,
R/o H.No.906, Sector-22, Pocket-B,
Gurgaon (Haryana)
3. Mrs. Asha Prasad, Aged- 74 Years, 'B'
W/o Sh. Dinesh Kumar Karan,
Retired as PRT from KVS,
R/o New Colony, Behind Hotel Apsara,
Circular Road Lalpur,
Ranchi-834001
4. Mrs: M.N. Saluja, Aged- 69 Years, 'B'
D/o Mr. Naresh Saluja,
Retired as PGT (Bio) from KVS,
R/o H.No.l, Shreeji Raj Society B/H,
Tilak Park, Opp. Sangam Society,
Harni Road, Vadodara-390022 (Guj.)
5. Nand Kishor Pant, Aged- 69 Years, 'B'
S/o Sh. Nilamber Dutt Pant,
Retired as PGT (English) from KVS,
R/o B-141, Sadguru Arvind Nagar Society,
Near Shilpa Society, Tejendra Nagar Part-I,
Sabarmati, Ahmedabad-380019
6. A.A. Saiyed, Aged~ 73 Years, 'B'
S/o Sh. Asgar Ali,
Retired as PGT (Eco) from KVS,
R/o A-1, National Plaza, Near V.T. Vollege
Station- Piraman Road, Ankleshwar-393001 (Guj.)
... Applicants
(By Advocate:- Mr. Mr. Yogesh Sharma)
4
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
Versus
1. Union of India through the Secretary,
Ministry of Human Resources Development,
Shastri Bhawan, New Delhi.
2. Kendariya Vidyalaya Sangathan,
Through the Commissioner,
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi.
3. The Joint Commissioner (Admn.)
Kendariya Vidyalaya Sangathan,
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi-110016.
... Respondents
(By Advocate:- Mr. U N Singh with Mr. Sita Ram Badoni)
O.A. No.1072/2023
1. CH. J. NARASIMHA RAO
Aged about 60 Years (Group- B)
S/o Late Anantha Sesha Giri Rao,
Presently R/o: 1783, Sector 37,
Arun Vihar, Noida (U.P.)- 201303.
2. BANARASI RAM SHARMA
Aged about ..... Years (Group-B)
S/o Late Bishun Ram Shanna
Presently R/o: H. No. N-11/60B-10A
Krishna Nagar Colony, Ranipur,
Mahmoor Ganj, Varanasi-221010 (U.P.)
3. BINITA JUGRAN
Aged about ....... (Group- B)
W/o Mr. Satish Chandra Jugran
Presently R/o H.No.2, Lane No.10
Govind Nagar, Sahastradhara Road,
Dehradun (Uttrakhand).
4. CS SATISH
5
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
Aged about ..... Years (Group- B)
S/o Late CS Shankaranarayana
Presently R/o TF2, Sumukha Enclave,
1st Cross, 1st Main, Vivekananda Nagar,
Bangalore- 560085 (Karnataka).
5. DIPALI MAZUMDER
Aged about ...... Years (Group - B)
W/o Ranjit Kumar Mazumder
Presently R/o Ramakrishna Road No.I,
Shyamali Bazar, P.O. Kunjaban,
Agartala-799006 (Tripura-West).
6. DR. SHASHI BHUSHAN LAL
Aged about .... Years (Group- A)
S/o Late Anjani Nandan Lal Srivastava
Presently R/o: Village- Pandaha,
Post- Pandaha, Distt. Azamgarh, (U.P.)- 276202.
7. HEM PRABHA SIROHI
Aged about ....... Years (Group -B)
W/o Late V.P. Sirohi
Presently R/o: H.No.3, Shanti Vihar,
Kaulagarh, Nimbuwal, Dehradun (Uttrakhand)- 248001.
8. LAXMI NARAYAN MOHANTY
Aged about ...... years (Group- B)
S/o Late Banshi Dhar Mohanty
Presently R/o Chhota Kanthalia (Paschimpara),
Debpukur, Barrackpore, Distt. - 24 PGNS,
Kolkata- 700121.
9. M. VINOLIA SATHYAVATHI
Aged about ...... years (Group- B)
W/o Mr. B. Prasada Rao
Presently R/o: H.No. 4-190/38,
Plot: 38, Phase-I, Bhasker Rao Nagar Colony,
Sainikpuri- 500094 (Hyd.)
10. MISS P.T. ANNAMMA
Aged about ....... Years (Group- A)
Dlo Late Thommy Thomas
Presently R/o: Pullukattu Baby Farm,
Puthenchantha P.O. Vakathanam,
Kottayam (DT), Kerala- 686538
6
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
11. POONAM SHARMA
Aged about ...... years (Group- B)
W/o Mr. G.S. Sharma
Presently R/o C-44, Takshshila Apartments,
57, Patparganj,
I.P. Extension, Delhi-110092.
12. RANJIT KUMAR MAZUMDER
Aged about ........ years (Group- B)
S/o Jatindra Kumar Mazumder
Presently R/o Ramakrishna Road No. 1
Shyamali Bazar, P.O. Kunjaban,
Agartala-799006 (Tripura-West).
13. SAROJANI SINGH
Aged about ...... years (Group -B)
W/o Late Bhupender Singh
Presently R/o: 5/2, Teg Bahadur Road Lane No.3,
Dalanwala, Dehradun (Uttrakhand)
14. SUNANDA SAHNI
Aged about ...... years (Group-B)
W/o Mr. Vinod Kumar Sawhney
Presently R/o: Flat No. 507, Tower-4,
Chinar Homes (Near Opera Gardens),
Peer Mushalla, Zirakpur, (Punjab) 140603
15. THANKAMMA JOSEPH
• Aged about ..... years (Group -B)
W/o Mr. N.M. Baby
Presently R/o: Nellarikayil House,
Kuttipady, Mannanam P.O.,
Kottayam (Kerala)- 686561.
16. KOMALAVALLY M.
Aged about ..... years (Group-B)
W/o Mr. C.P. Kumaran
Presently R/o: 'Soubhagya',
Mele Thekkinadath Parambu,
Edakkad Road, West Hill (P.O.)
Calicut- 673005.
... Applicants
7
Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019,
O.A./3554/2018, O.A./3357/2019
& O.A./1072/2023
(By Advocate:- Dr. Amar Nath Gupta with Mr. Santosh
Kumar Sahu)
Versus
1. KENDRIYA VIDYALAYA SANGATHAN,
Through its Commissioner,
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi-110016.
2. THE JOINT COMMISSIONER (ADMIN.),
Kendriya Vidyalaya Sangathan,
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi -110016.
3. THE SECRETARY,
Department of School Education & Literacy,
Ministry of Education,
Shastri Bhawan, Dr. Rajendra Prasad Road,
Central Secretariat,
New Delhi- 110001.
... Respondents
(By Advocate:- Mr. U N Singh with Mr. Sita Ram Badoni)
O R D E R (ORAL)
By Hon'ble Mr. R. N. Singh, Member (J) At the outset, learned counsels for the parties submit that the issue involved in all the aforesaid O.A.s is identical and accordingly, the O.A.s were clubbed and today, are listed for final hearing.
2. In view of the aforesaid, with the consent of the learned counsels for the parties, the matters have been heard 8 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 together and are being disposed of vide the present common order.
3. In the facts and circumstances, for convenience in writing the present common order, O.A./1502/2019 is taken as lead case. In the present O.A., the applicant is aggrieved by the action of the respondents vide which they have not considered and finalized the request of the applicant for granting him service pension under GPF scheme. It is the case of the applicant that the applicant was governed by GPF-cum-Pension Scheme from the date of his appointment to the post of Principal on direct recruitment w.e.f. 29.06.2001. It is also the case of the applicant that the applicant should have been extended the benefit of the judgment of the Principal Bench of this Tribunal dated 25.03.2014 in O.A./1027/2014 and O.A./1039/2014, annexed as Annexure A-2 with the present O.A.
4. In the present O.A., applicant has prayed for the following relief(s):-
"(i) Direct the Respondent to submit all the records of the case.
(ii) Hold and declare that in terms of KVS Office Memorandum No. F. NO. 152 - 1 / 79 - 80 / KVS / Budget / Part. II dated: 1.9.1988 the Applicant is deemed to have come under the General Provident Fund 9 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 and Pension Scheme of CCS(Pension) Rules 1972, as applicable to the employees of KVS.
(iii) Consequent to the above, hold and declare that the Applicant is entitled for pension and all other retirement benefits as admissible to the similarly placed teachers / Principals of KVS under CCS (Pension) Rules, 1972.
(iv) Direct the Respondent to ensure that, the Applicant is granted Pension and other retiral benefits as per CCS (Pension) Rules 1972, with effect from the date of retirement i.e. 31.10.2014.
(v) Grant any other relief which the Hon'ble Tribunal may deem appropriate.
(vi) Considering the fact that the Respondent through their lethargic and callous approach has forced this litigation and thereby caused avoidable wastage of precious judicious time, impose exemplary cost on the Respondent"
5. The claim of the applicant has been contested by the respondents by filing counter reply and the applicant has filed rejoinder reiterating his claim and the grounds in support thereof. Learned counsels for the parties have submitted that such issue(s) involved in the present O.A. came before this Tribunal in various O.A.s and such O.A.s were allowed by the Tribunal and such order(s)/judgment(s) of the Tribunal have been challenged by the respondents through different Writ Petitions and all such Writ Petitions including W.P. (C) No. 3172/2019 titled Bharti Bahuguna vs. Kendriya Vidyalaya Sangathan (KVS) & Ors. have been 10 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 disposed of by the Hon'ble High Court vide a common order/judgment dated 02.09.2025.
6. It is also admitted by the learned counsels for the parties that another batch of O.A.s including O.A./2108/2022 were filed before this Bench of the Tribunal and all such O.A.s have been allowed by a Bench of the Tribunal consisting one of us, [Hon'ble Mr. R. N. Singh, Member (J)] vide a common order/judgment dated 23.05.2025.
7. Mr. Yogesh Sharma, learned counsel for the applicant submits that in view of the judgments of this Tribunal dated 23.05.2025 and further by the latest common order/judgment dated 02.09.2025 of the Hon'ble High Court of Delhi in Bharti Bahuguna (supra), the present O.A.s deserve to be allowed/disposed of in the same terms. Other learned counsels appearing for the applicant(s) adopt the arguments advanced by Mr. Yogesh Sharma, learned counsel.
8. On the other hand, Mr. Padma Kumar S, learned counsel for the applicant in O.A./3354/2018 further submits that when with slight different facts, similar matter was dealt before the Hon'ble High Court in W.P. (C) No. 11 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 3172/2019, etc. (supra), the Hon'ble High Court considered three categories of employees of the respondents as reflected in Para 5 of the judgment of the common order/judgment dated 02.09.2025 and has disposed of the Writ Petitions with categorical direction in respect of all the three categories vide Para 139 to 141 of the said common order/judgment dated 02.09.2025.
9. Mr. U N Singh, learned counsel appearing for the respondents has very fairly admitted that the issue involved in the captioned O.A.s are identical to that in the O.A.s adjudicated by this Bench of the Tribunal vide common order/judgment dated 23.05.2025 in O.A./2108/2022 with a batch (supra) and also covered in favour of the applicant(s) by a recent common order/judgment dated 02.09.2025 of the Hon'ble High Court. However, Mr. U N Singh, learned counsel for the respondents submits that though on behalf of the respondents herein, Full Bench order/judgment of the Hon'ble High Court of Delhi in LPA No. 708/2002 titled R D Gupta & Ors. vs. DTC & Ors. was brought to the notice of Hon'ble High Court and though the said judgment in the case of R D Gupta (supra) being a binding precedent, has not been considered by the Hon'ble High Court in letter and 12 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 spirit inasmuch as the Full Bench judgment is a binding precedent for the Division Bench which has passed the common order/judgment dated 02.09.2025, and therefore, the common order/judgment dated 02.09.2025 (supra) should not be followed by this Tribunal.
10. He further adds that on behalf of the respondents herein, a few judgments of the Hon'ble Supreme Court like in the case of SLP (C) No. 25590/2014 titled National Insurance Co. Ltd. vs. Pranay Sethi & Ors. and order/judgment in SLP (C) No. 18727/2023 titled Union Territory of Ladakh & Ors. vs. Jammu & Kashmir National Conference & Anr. were cited, referred and relied, however, the same have not been followed by the Hon'ble High Court while passing the common order/judgment dated 02.09.2025 though the same were binding precedents. Accordingly, he submits that the captioned O.A.s are barred by limitation, delay and laches and the same deserve to be dismissed. In support of his contention, he has also placed reliance on an order/judgment of the Hon'ble Apex Court in case of Kendriya Vidyalaya Sangathan and Others vs. Jaspal Kaur and Another, Civil Appeal No. 2876/2007 decided on June 6, 2007.
13Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023
11. We have considered the submissions made by the learned counsels for the parties. At the cost of repetition, we may record that the factual matrix of the O.A.s are not disputed. It is also not disputed that the issue involved in the captioned O.A.s are identical to that in the O.A.s decided by the common order/judgment dated 23.05.2025 (supra) by this Tribunal and/or decided by common order/judgment dated 02.09.2025 (supra) by the Hon'ble High Court of Delhi. The only objection raised by learned counsel for the respondents is that the Hon'ble High Court has not rightly appreciated the judgment of the Full Bench of the Hon'ble High Court of Delhi in case of R D Gupta and others (supra) and the Hon'ble High Court of Delhi while passing common order/judgment dated 02.09.2025 has ignored the binding precedents, by ignoring its Full Bench judgment in LPA No. 708/2002 titled R D Gupta and others (supra) and has also ignored other judgments like in the case of National Insurance Co. Ltd. vs. Pranay Sethi & Ors. (supra), Kendriya Vidyalaya Sangathan and Others vs. Jaspal Kaur and Another (supra) and Union Territory of Ladakh & Ors. vs. Jammu & Kashmir National Conference & Anr. (supra).
14Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023
12. We have considered the submissions made by the learned counsels for the parties. We have also gone through the order(s)/judgment(s) being referred and relied by the learned counsels for the parties. We find that this Tribunal in Para 10 of the common order/judgment dated 23.05.2025 has noted all the judgments being referred and relied by Mr. U N Singh, learned counsel for the respondents. Further the Tribunal, under the head 'Analysis', has considered the judgment in the case of Kendriya Vidyalaya Sangathan and Others vs. Jaspal Kaur and Another (supra) and other judgments on the issue in detail. The Tribunal has also considered the judgment of the Hon'ble Apex Court in case of Union of India vs. S L Verma and others (supra) and the judgment of Hon'ble High Court of Delhi in the case of University of Delhi vs. Smt. Shashi Kiran and others in Para 19 and 20. The Tribunal in Para 19 and 20 of the common order/judgment dated 23.05.2025 (supra) has ruled as under:-
"19. Further by placing reliance on the aforesaid decision of the Hon'ble Supreme Court, the Hon'ble High Court of Jharkhand at Ranch in the case of Kabir Dasgupta vs. Union of India and others in W.P.(S) No.5777/2019 and other connected case, vide order dated 4.1.2024 by placing reliance on the aforesaid judgment of the Hon'ble Supreme Court in the case of Smt. Shashi Kiran (supra) decided the said petitions in favour of the petitioners therein 15 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023
20. In view of the above facts and circumstances of the case and for the reasons recorded above, the present OAs are allowed with the following order(s)/direction(s):-
(i) The applicants are entitled for conversion from CPF to GPF and the respondents are directed to extend the same benefits to the applicants, as given to the applicants) in Gurmail Kaur (supra);
and
(ii) The aforesaid exercise shall be completed within a period of three months from the date of receipt of a copy of this Order."
13. In the latest common order/judgment dated 02.09.2025, under Para 43, the Hon'ble High Court has recorded the submissions of Mr. U N Singh, learned counsel appearing for the respondents. The Hon'ble High Court has further considered the judgment of R D Gupta and others (supra) along with other judgments of the Hon'ble Apex Court like S L Verma (supra) and Kendriya Vidyalaya Sangathan and Others vs. Jaspal Kaur and Another (supra) has also been considered by the Hon'ble High Court in detail as apparent from Para 67 and 68 of the common order/judgment dated 02.09.2025. The Hon'ble High Court in Para 137 to 142 has ordered as under:-
"137. We find ourselves in agreement with the aforesaid observations of the Kerala High Court. In order to be covered under the GPF-cum-Pension Scheme, the appointment of an employee as a regular employee in the KVS would be a relevant factor to consider. In the present case, the employees were regularised post1986 16 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 and, therefore, have to be governed by the GPF-cum- Pension Scheme.
138. In view of the above, W.P.(C) 12991/2023 and W.P.(C) 1373/2024 filed by the petitioner-employees who were appointed on an ad hoc/temporary/experimental basis are allowed in favour of the petitioners qua their right to claim pensionary benefits under the GPF (Pension) Scheme.
CONCLUSION
139. In view of the above discussion, the petitions filed by the KVS before this Court in all the three categories, that is, Category A, Category B and Category C, challenging the various orders of the learned Tribunal allowing the OAs of the employees stand dismissed We uphold the Impugned Orders passed by the learned Tribunal whereby the As filed by the employees of the KVS have been allowed.
140. As far as the petitions filed by the employees against the dismissal of their OAs by the learned Tribunal are concerned, the same stand allowed
141. For further clarification, we direct as under:
A. The employees in the present batch of petitions shall be entitled to receive and will continue to receive pension in under the GPF-cum-Pension Scheme in accordance with the KVS OM dated 01.09.1988 with interest @ 6% per annuni on the due amount from the date it had fallen due till the date of payment of the pension.
B. In order to receive the benefit under the above Clause (A), the adjustment of the employees and the KVS towards the contribution to the CPF account of an employee along with interest @ 6% per annum will be made as per the extant Rules and OMs, as applicable.
C. The above payments to be made by the KVS to the employees, and vice versa, in accordance with the above directions, shall be made within a period of three months from the date of this Judgment. 17 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023
142. The above batch of petitions stands disposed of in the above terms, with no order as to costs."
14. In the light of the aforesaid, we are of the considered view that once the judgments being referred and relied by the learned counsel for the respondents have already been considered not only by a coordinate Bench of this Tribunal by passing a common order/judgment dated 23.05.2025 but also by the Hon'ble High Court of Delhi while passing the common order/judgment dated 02.09.2025, we have no reason to take any different view as has already been taken by the Tribunal and the Hon'ble High Court in the aforesaid two common orders/judgments. Accordingly, the O.A.s are allowed with the following directions:-
A. The employees in the present batch of petitions shall be entitled to receive and will continue to receive pension under the GPF-cum-Pension Scheme in accordance with the KVS OM dated 01.09.1988 with interest @ 6% per annum on the due amount from the date it had fallen due till the date of payment of the pension.
B. In order to receive the benefit under the above Clause (A), the adjustment of the employees and the KVS towards the contribution to the CPF account of an 18 Item No.45 (C-2) O.A. No.2637/2018, O.A./1502/2019, O.A./3554/2018, O.A./3357/2019 & O.A./1072/2023 employee along with interest @ 6% per annum will be made as per the extant Rules and OMs, as applicable.
C. The above payments to be made by the KVS to the employees, and vice versa, in accordance with the above directions, shall be made within a period of three months from the date of this Order.
15. However, in the facts and circumstances, there shall be no order as to costs. All associated M.A.s shall also stand disposed of.
[
(Sanjeeva Kumar) (R. N. Singh)
Member (A) Member (J)
/dhruv/v