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Central Administrative Tribunal - Chandigarh

Amit Chandan vs Kendriya Vidyalaya Sanghthan on 15 February, 2019

         CENTRAL ADMINISTRATIVE TRIBUNAL
                  CHANDIGARH BENCH
                            ...
      ORIGINAL APPLICATION N0.060/01344/2018
      Chandigarh, this the 15th day of February, 2019
                            ...
CORAM:HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
                  ...

Amit Chandan, age 42 years, s/o Sh. Ramesh Chandan, Post
Graduate Teacher (Maths), Kendriya Vidyalaya No. 3, Mamoon
Cantt, Pathankot (Punjab), r/o House No. Nil, Professor Colony,
Behind SBI Main Branch, Dhangu Road, Pathankot - 145001
(Group B)
                                                  .....Applicant
(Present: Ms. Moushmi Mittal, Advocate)
                                  Versus
     1. Kendriya      Vidyalaya   Sangathan,     18      Institutional    Area,
       Shaheed Jeet Singh Marg, New Delhi - 110016 through its
       Commissioner.
     2. Assistant     Commissioner    (Estt.II/III),    Kendriya     Vidyalaya
       Sangathan,       Headquarter    Office    18,     Institutional   Area,
       Shaheed Jeet Singh Marg, New Delhi - 110066.
     3. Deputy       Commissioner,    Kendriya        Vidyalaya    Sangathan,
       Regional Office Chandigarh, SCO 72-73, Dakshin Marg,
       Sector 31-A, Chandigarh - 160030.
     4. Principal,    Kendriya    Vidyalaya     No.     3,   Mamoon      Cantt,
       Pathankot - 145101 (Punjab).
     5. Ms. Rita Suri wife of Dr. Raj Anil Suri, working as Post
       Graduate        Teacher    (Mathematics),       Kendriya      Vidyalaya
       Bhunga, District Hoshiarpur, Punjab, r/o House No. 23, Rose
       Avenue, Saili Road, Pathankot - 145001.
                                                 .....              Respondents
(Present: Mr. R.K. Sharma, Advocate)
                        ORDER (Oral)

SANJEEV KAUSHIK, MEMBER (J)

1. Learned counsel for the respondents has produced a copy of order dated 05.02.2019, which is taken on record. On the basis thereof, he submitted that the transfer order of the applicant has been modified and he has now been transferred to KV No. 1

-2- O.A. NO. 060/01344/2018 Pathankot, as prayed by him, therefore, the present O.A. has been rendered infructuous and may be disposed of as such.

2. Learned counsel for the applicant does not dispute the factual position, as noticed hereinabove.

3. Accordingly, the O.A. is disposed of as having been rendered infructuous.

(SANJEEV KAUSHIK) MEMBER (J) Dated: 15.02.2019 'mw'