Central Administrative Tribunal - Delhi
Sanjeev Kumar Rai vs Kendriya Vidyalaya Sanghthan on 19 February, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
OA No.782/2018
New Delhi this the 19th day of February, 2018
Hon'ble Ms. Praveen Mahajan, Member (A)
Sanjeev Kumar Rai, Aged 68 years,
S/o Sh. Ram Vilas Rai,
Working as PGT in KVS,
Posted in K.V. No.2, EME, Vadodara.
R/o C-38, Sangath Bunglows, B/H
MGVCL office, Samasabli Road,
Vadodara (Gujrat)
-Applicant
(By Advocate: Shri Yogesh Sharma )
Versus
1. Kendriya Vidyalaya Sangathan,
Through the Commissioner,
18, Institutional Area, Shaheed Jeet Singh Marg,
New Delhi.
2. The Joint Commissioner (Finance),
Kendriya Vidyalaya Sangathan,
18, Institutional Area, Shaheed Jeet Singh Marg,
New Delhi-110016.
-Respondents
ORDER(ORAL)
Heard.
2. At the very outset, learned counsel for the applicant, Shri Yogesh Sharma states that he would be satisfied at this point of time, if respondents are directed to consider the case of the applicant in the light of the judgments passed by this Tribunal in OA-3112/2013 - Hoshiar Singh Vs. UOI & Ors. and OA-4592/2015 along with connected OAs. - Vijay Kumar Malik Vs. UOI & Ors.
2 OA-782/2018
3. In view of the limited prayer made by the learned counsel for the applicant, without going into merits of this case, the OA is disposed of with the direction to the respondents to examine the case of the applicant in the light of above cited judgments. If the applicant's case is found to be similar to the aforementioned judgments, the respondents may extend same benefits as were granted to the applicants therein. The respondents shall decide the case of the applicant within a period of 3 months from the date of receipt of a certified copy of this order by way of a reasoned and speaking order. No costs.
(Praveen Mahajan) Member(A) /rb/