Central Administrative Tribunal - Delhi
Rashmi Yadav vs Kvs on 6 June, 2023
Item No. 07/C-2 1 OA No. 1565/2023
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 1565/2023
Today this the 6th day of June, 2023
Hon'ble Mr. R. N. Singh, Member (J)
Rashmi Yadav (Aged about 31 years)
W/o Harvinder
D/o Shri Vijay Singh
R/o VPO- Pota, Tehsil-Kanina,
District- Mahendergarh, Haryana ... Applicant
(By Advocate: Mr. Syed Hasan Isfahani)
Versus
1. Kendriya Vidyalaya Sangathan
Through its Commissioner,
18, Institutional Area,
Shaheed Jeet Singh Marg, New Delhi-1100116
2. The Joint Commissioner (Admin.)
Kendriya Vidyalaya Sangathan
18, Institutional Area,
Shaheed Jeet Singh Marg,
New Delhi-1100116 ... Respondents
(By Advocate: Mr. N K Bhatnagar with Ms Rupali)
Item No. 07/C-2 2 OA No. 1565/2023
ORDER (ORAL)
By way of the present OA, filed under Section 19 of the AT Act, 1985, the applicant has sought following reliefs:-
"(a) Direct the Respondents to consider the applicant for appointment to the post of PGT (Chemistry), with all consequential benefits; and
(b) Any other relief which the Hon'ble Tribunal may deem fit & proper and circumstances of the case.
(c) Cost of proceedings should be awarded in favour of the applicant."
2. At the outset, learned counsel for the respondents has vehemently opposed the prayer of the applicant.
3. After arguing for some time, learned counsel for the applicants seeks permission to withdraw the present OA with liberty to the applicant to file better OA, if so advised. Permission is granted. OA stands dismissed as withdrawn with liberty as aforesaid.
However, there shall be no order as to costs.
(R. N. Singh) Member (J) /neetu/