Central Administrative Tribunal - Delhi
Satya Prakash Kaushik vs Govt. Of Nct Of Delhi Through on 16 December, 2008
Central Administrative Tribunal Principal Bench OA 2703/2008 New Delhi, this the 16th day of December, 2008 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman (A) Satya Prakash Kaushik S/o Sh. Roop Chand R/o H.No. 365, Panna Udyan, Nerala, Delhi. Applicant (By Advocate: Shri Yogesh Sharma) Versus Govt. of NCT of Delhi through: 1. The Chief Secretary, Old Sectt., New Delhi. 2. The Director, Directorate of Education, Govt. of NCT of Delhi, Old Secretariat, Delhi. 3. The Principal, Govt. Co-Education Secondary School, Holambi Kalan, New Delhi. Respondents (By Advocate: Shri Vijay Pandita) ORDER (ORAL) Justice V.K. Bali, Chairman:
Issue notice to the respondents. Shri Vijay Pandita, learned counsel accepts notice on behalf of the respondents.
2. Learned counsel for the parties are ad idem that matter herein is covered by decision of this Tribunal in the case of Smt. Vijay Kumari v. Govt. of NCT of Delhi and Ors. (OA No. 884/2005 decided on 01.08.2005) and further that the Writ Petition filed against the order of the Tribunal has since been dismissed by the Division Bench of the Honble Delhi High Court in Writ Petition (Civil) No. 2283-88 of 2005 decided on 28.02.2006.
3. For parity of reasons given in OA No. 884/2005 - Smt. Vijay Kumari v. Govt. of NCT of Delhi and Ors. (supra), this Application is allowed in the same terms. There shall, however, be no order as to costs.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/