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Central Administrative Tribunal - Jabalpur

Anita Pandey vs Kvs on 24 February, 2023

Sub:KVS Tansfer matter               1


                                                                       Reserved

CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH JABALPUR Original Applications No.200/00809,810, 814-825, 827-851, 853-856, 858, 861-869, 872-898, 902-915, 918-921, 923-934, 942, 946, 958, 959, 961-967, 1010 & 1042/2022 Jabalpur, this Friday, the 24th day of February, 2023 HON'BLE SHRI JUSTICE AKHIL KUMAR SRIVASTAVA, JUDICIAL MEMBER HON'BLE SHRI KUMAR RAJESH CHANDRA, ADMINISTRATIVE MEMBER Original Application No.200/809/2022 Original Application No.200/825/2022 Original Application No.200/869/2022 Original Application No.200/878/2022 Lakshmi Yadav, S/o Shri Mahavir Yadav Aged about 57 years, Presently working as PGT (Chemistry) Kendriya Vidhyalaya COD Jabalpur (u/o of transfer to KV Pandhurna Chhindwara R/o House NO.688 Hathitall Gupteshwar Ward Jabalpur (M.P.) 482001

-Applicant in O.A. 200/809/2022 Aruna Tiwari, W/o Shri Rakesh Kumar Tiwari, Aged about 57 years Presently working as TGT (Sanskrit) Kendriya Vidyalaya GCF Jabalpur (u/o of transfer to KV Anandpur Odisha, R/o A/S Anureet Reet Vihar Narmada Road, Rampur Jabalpur (M.P.) 473101

-Applicant in O.A. 200/825/2022 Kalyani Satpute, W/o Sandeep Satpute, Aged about 50 years Presently working as PRT Kendriya Vidyalaya No.1 Indore (u/o of transfer to KV Jagatsinghpur Odisha, R/o 13 Umesh Nagar Indore (M.P.) 452009 -Applicant in O.A. 200/869/2022 Anjlesh Mishra, S/o Shri Manmohan Mishra, Aged about 50 years Presently working as TGT (English) Kendriya Vidyalaya No.1 Indore (u/o of transfer to KV Rajampalli Hyderabad, R/o Flat No.202 Krishna Apartment Plot No.82 Greater Triupati Colony Near Lalaram Nagar, Indore (M.P.) PIN 452001 -Applicant in O.A. 200/878/2022 (By Advocate -Shri Krishnendra Shukla in all four O.As) Page 1 of 88 Sub:KVS Tansfer matter 2 Versus

1. Union of India, Through its Secretary, Ministry of Human Resources & Development School Education Department Shastri Bhawan New Delhi 110001

2. Commissioner Kendriya Vidhyalaya Sangathan 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

-Common respondents in all three O.As

3. Principal, Kendriya Vidhyalaya, COD Jabalpur (M.P.) 482010

- Respondent in O.A. No.200/809/2022

3. Principal, Kendriya Vidhyalaya, GCF Estate Jabalpur (M.P.) 482011 - Respondent in O.A. No.200/825/2022

3. Principal, Kendriya Vidhyalaya No.1, Residency Club Road Navlakha Near Zoo Indore (M.P.) 452009

- Common Respondents in O.A. No.200/869 & 878/2022 (By Advocate -Shri Manish Verma in all OAs) Original Application No.200/810/2022 Original Application No.200/814/2022 Original Application No.200/820/2022 Original Application No.200/821/2022 Original Application No.200/822/2022 Original Application No.200/823/2022 Original Application No.200/824/2022 Original Application No.200/839/2022 Original Application No.200/840/2022 Original Application No.200/841/2022 Original Application No.200/843/2022 Original Application No.200/846/2022 Original Application No.200/848/2022 Original Application No.200/850/2022 Original Application No.200/851/2022 Original Application No.200/872/2022 Original Application No.200/873/2022 Original Application No.200/874/2022 Original Application No.200/875/2022 Original Application No.200/876/2022 Page 2 of 88 Sub:KVS Tansfer matter 3 Original Application No.200/877/2022 Original Application No.200/879/2022 Original Application No.200/880/2022 Original Application No.200/889/2022 Original Application No.200/890/2022 Original Application No.200/891/2022 Original Application No.200/895/2022 Original Application No.200/897/2022 Original Application No.200/898/2022 Original Application No.200/911/2022 Original Application No.200/912/2022 Original Application No.200/923/2022 Original Application No.200/924/2022 Original Application No.200/958/2022 Original Application No.200/959/2022 Original Application No.200/961/2022 Original Application No.200/962/2022 Original Application No.200/963/2022 Original Application No.200/964/2022 Original Application No.200/965/2022 Original Application No.200/966/2022 Original Application No.200/967/2022 Original Application No.200/1010/2022 Shraddha Agrawal, W/o Shri Sanjeev Kumar Agrawal Date of Birth 27.07.1978 Working as PGT (Maths) Kendriya Vidyalaya CMM Jabalpur R/o 1075 NES College Compound Gorakhpur Jabalpur (MP) 482001 -Applicant in O.A. 200/810/2022 Priti Tiwari W/o Shri P.N. Tiwari, Date of birth 02.07.1970 Working as PGT (Commence) Kendriya Vidyalaya No.1 Rewa R/o Row House Upvan Nagar, Neem Chowk Bodabag, Rewa 486001 (MP) Applicant in O.A. 200/814/2022 Sukhdev Ubnare DOB 02.03.1970 S/o Shri Kisna Ubnare Working as TGT (Social Science) Kendriya Vidyalaya Bairagarh Bhopal R/o D-122 Coral Casa Coloney Behind Best Price Karond Bhopal (M.P.) 462038 -Applicant in O.A. 200/820/2022 Anita Pandey D/o Shri Kasmeshwar Pandey Date of Birth 02.07.1970 Working as TGT (Science) Kendriya Vidyalaya No.1 Page 3 of 88 Sub:KVS Tansfer matter 4 Rewa R/o 7/584 Infront of ITI Siva Complex Road Bodabag Rewa 486001 (MP) -Applicant in O.A. 200/821/2022 Ananya Dey DOB: 02.03.1970 W/o Shri S.K. Dey Working as TGT(Bio) Kendriya Vidyalaya 3 EME Centre Bairagarh Bhopal R/o A-24 Exotica Air Port Road Post Gandhi Nagar Bhopal (M.P.) 462036 -Applicant in O.A. 200/822/2022 Smt. Rajni Naranje, DOB: 11.06.1971 S/o Praful Kumar Naranje Working as TGT (Science) Kendriya Vidyalaya CMM Jabalpur R/o 48 Johnson Compound Gorakhpur Jabalpur (M.P.) 482001

-Applicant in O.A. 200/823/2022 Sanjay Kumar Shukla, DOB: 25.06.1967 S/o Late Shri Yamuna Prasad Shukla Working as TGT (Maths) Kendriya Vidyalaya CMM Jabalpur R/o 1248/1 Bai Ka Bagicha Ghamapur Jabalpur (M.P.) 482001 -Applicant in O.A. 200/824/2022 Smt. Yogita Nagdeve, DOB: 12.05.1983 W/o Shri Naveen Nagdeve Working as Primary Teacher Kendriya Vidyalaya GCF-1 Jabalpur R/o 219 Ambedkar Colony Domoh Naka Jabalpur (MP) 482001

-Applicant in O.A. 200/839/2022 Kalaimathi Chitre, DOB: 25.08.1969 W/o Shri Sahesh Chitre Working as Primary Teacher Kendriya Vidyalaya CMM Jabalpur R/o 9/3 Indian Coffee House Compound 9 Kingsway Sadar Cantt. Jabalpur (M.P.) 482008 -Applicant in O.A. 200/840/2022 Smt. Sarika Singh, DOB: 11.08.1970 W/o Shri D.R.S. Singraul Working as Primary Teacher Kendriya Vidyalaya CMM Jabalpur R/o SF-66 Sukh Sagar Valley Narmada Road, Jabalpur (M.P.) 482008 -Applicant in O.A. 200/841/2022 Smt.Sumana Sengupta, DOB:09.12.1967 W/o Shri Sanjoy Kumar Sengupta Working as TGT (Science) Kendriya Vidyalaya CMM Jabalpur R/o B-2 Uttarayan Enclave Pachpedi South Civil Lines, Jabalpur (M.P.) 482001 -Applicant in O.A. 200/843/2022 Archana Gupta D/o Shri Shiv Prasad Gupta DOB:05.05.1967 Working as TGT (Social Science) Kendriya Vidyalaya CMM Jabalpur R/o 206 Krishna Vertical Apartment Pachpedi South Civil Lines Jabalpur (M.P.) 482001 -Applicant in O.A. 200/846/2022 Page 4 of 88 Sub:KVS Tansfer matter 5 Smt. Sharmila Richhariya DOB: 23.03.1970 W/o Shri Amit Richhariya Working as Primary Teacher (PRT) Kendriya Vidyalaya 3 EME Centre Bairagarh Bhopal R/o 30 Gold Liks Phase-2 Gufa Mandir Road, Lalghati Bhopal (M.P.)462030

-Applicant in O.A. 200/848/2022 Smt. Lalita Vishwakarma, DOB: 21.08.1970 W/o Shri Rameshwar Vishwakarma Working as Primary Teacher Kendriya Vidyalaya No.2, Bhopal R/o MIG 37 Kota Sultanabad Bhopal (M.P.) 462003

-Applicant in O.A. 200/850/2022 Vandna Sigotiya, DOB:29.04.1967 W/o Shri G.P. Sigotiya Working as Primary Teacher Kendriya Vidyalaya COD Jabalpur R/o Plot No.201 Shakti Nagar Jabalpur (M.P.) 482001

-Applicant in O.A. 200/851/2022 Harsha Karkare, DOB:11.06.1965 W/o Shri Milind Karkare Working as Primary Teacher Kendriya Vidyalaya VFJ Jabalpur R/o G-2 Sarthak Apartment Adarsh Nagar Narmada Road, Jabalpur (M.P.) 482008 -Applicant in O.A. 200/872/2022 Smt. Mamta Shrivastava, DOB:23.04.1967 W/o Shri Anil Kumar Shrivastava, Working as Primary Teacher Kendriya Vidyalaya No.2 Bhopal R/o 304 Siddhi Saffron City Block Ruby Sallaiya Kolar Road Bhopal (M.P.) 462042 -Applicant in O.A. 200/873/2022 Smt. Erfana Talat, DOB:18.01.1967 W/o Shri Nafees Khan Working as Primary Teacher Kendriya Vidyalaya VFJ Jabalpur R/o 721/B Near Jain Mandir Ashok Nagar, Maharishi Mahesh Yogi Ward Adhartal Jabalpur (M.P.) 482004 -Applicant in O.A. 200/874/2022 Smt. Kalpana Joshi, DOB:02.01.1967 D/o Late Shri J.N. Pandey Working as Primary Teacher Kendriya Vidyalaya No.1 Rewa R/o C/O Shri K.S. Pandey Gandhi Nagar Urraht Rewa (M.P.) 486001

-Applicant in O.A. 200/875/2022 Neelima Dubey, DOB:06.08.1974 W/o Shri Rakesh Dubey Working as Primary Teacher Kendriya Vidyalaya VFJ Jabalpur R/o MIG 27 Govind Bhawan South Civil Lines Jabalpur (M.P.) 482004

-Applicant in O.A. 200/876/2022 Poonam Sharma, W/o Shri Sanjay Sharma DOB:29.11.1970 Working as Primary Teacher (PRT) Kendriya Vidyalaya CMM Page 5 of 88 Sub:KVS Tansfer matter 6 Jabalpur R/o H.No.1510 Napier Town Home Science College Road Jabalpur (M.P.) 482002 -Applicant in O.A. 200/877/2022 Lalji Kol, S/o Late Shri Ram Kuwanr DOB:12.02.1967 Working as Primary Teacher (PRT) Kendriya Vidyalaya 3 EME Centre Bairagarh R/o H.No.B-118 Pebble Bay Phace II Bagmugaliya Katara Tehsil Hujur Bhopal (M.P.) 462045 -Applicant in O.A. 200/879/2022 Hemlata Vishwakarma DOB 02.08.1970 W/o Shri Vijay Vishwakarma, working as Primary Teacher, Kendriya Vidyalaya CMM Jabalpur, R/o 32/A, Bramha Rishi Colony Gwarighat Jabalpur (MP)-482008 -Applicant in O.A. No.200/880/2022 Neelam Yadav, DOB 28.10.1966, W/o Shri Sanjay Singh Working as PRT Kendriya Vidyalaya No. 2 Bhopal R/o 133-A Vinit Kunj Kolar Road, Bhopal (MP) 462042 -Applicant in O.A. No.200/889/2022 Prachi Mishra, W/o Shri Neeraj Kumar Mishra, DOB 02.12.1974, Working as Primary Teacher (PRT) Kendriya Vidyalaya CMM Jabalpur, R/o H.No. 625/1 Mishra Compound, BT Tiraha Garha, Jabalpur (MP) 482003 -Applicant in O.A. No.200/890/2022 Beenu Chaturvedi W/o Shri S.B.Chaturvedi, DOB 12.08.1966 Working as Primary Teacher (PRT) Kendriya Vidyalaya CMM, Jabalpur R/o Flat No. 307, Apsara Apartment South Civil Lines, Jabalpur (MP) 482001 -Applicant in O.A. No.200/891/2022 Arun Khevariya, DOB 25.03.1973 S/o Late Murli Manohar Khavariya, Working as TGT (English), Kendriya Vidyalaya Chhatarpur R/o Qr. No. 4, Type III, Kendriya Vidyalaya Residential Campus Chhatarpur (MP)-471001

-Applicant in O.A. No.200/895/2022 Indra Narayan Patle, DOB 01.07.1967, S/o Late Shri Radhe Shyam Patle, Working as TGT (Maths), Kendriya Vidyalaya No. 2 Bhopal R/o Flat No. DL8 Palace Orchard Colony, Kolar Road, Bhopal (MP) 462042 -Applicant in O.A. No.200/897/2022 Page 6 of 88 Sub:KVS Tansfer matter 7 Smt. Anjana Gautam DOB 31.03.1969 W/o Shri Ram Narayan Dubey, Working as Primary Teacher, Kendriya Vidyalaya SPM Hoshangabad R/o ITI Road, Infront of new Gallamandi Hoshangabad (MP) 461005 -Applicant in O.A. No.200/898/2022 Sadhana Sharma W/o Shri Braj Mohan Sharma DOB 05.08.1966, Working as PRT Kendriya Vidyalaya No.1 Shift-1,Indore R/o 20/6D, Parsi Mohalla Chhavni Indore 452001 (MP)

-Applicant in O.A. No.200/911/2022 Vandana Nemade DOB 26.12.1968, W/o Late Pradeep Keshav Nemade, working as PRT, Kendriya Vidyalaya No.2 Bhopal R/o D- 18, Phase IV Amra Vihar Nayapura, Kolar Road, Bhopal (MP)- 462042 -Applicant in O.A. No.200/912/2022 Archana Nayak DOB 11.07.1969, D/o Late S.L.Nayak Working as PRT, Kendriya Vidyalaya Shift-1 VFJ Jabalpur R/o 392/5 Napier Town, Jabalpur (MP)-482001 -Applicant in O.A. No.200/923/2022 Vandana Singh, DOB 11.07.1969, W/o Shri Bhagwan Singh Working as TGT (Social Science), Kendriya Vidyalaya No. 2 Bhopal R/o D-70 Tirupati Abhinav Homes Ayodhya Bypass, Bhopal (MP) 462001 -Applicant in O.A. No.200/924/2022 Smt. Parvati Patel DOB 30.06.1972, W/o Shri Shobha Lal Patel Working as TGT (Social Science), R/o B-29, Signature City, Katara Hills, Bhopal 462034 (MP) -Applicant in O.A. No.200/958/2022 Suresh Kumar Dubey, S/o Late R.S.Dubey Date of birth 01.01.1969, Working as PGT (Physics) R/o 27 Brij Mohan Nagar, Rampur Chhapar 482008 (MP) -Applicant in O.A. No.200/959/2022 Manoj Kumar Gupta, S/o Jawahir Ram Gupta, Date of Birth 13.04.1973, Working as TGT (Maths) K.V. V.F.Jabalpur R/o LIG-38 Puneet nagar, Adhartal, Jabalpur 482004 (MP)

-Applicant in O.A. No.200/961/2022 Page 7 of 88 Sub:KVS Tansfer matter 8 Smt. Prabha Gupta, W/o Late Kishore Gupta, DOB 28.09.1968, working as PRT, Kendriya Vidyalaya No.1 Bhopal R/o-71 Rachna Nagar, Govindpura Bhopal 462023 (MP)

-Applicant in O.A. No.200/962/2022 Ashok Kumar Singh, S/o Shri Jamuna Singh Dixit Date of Birth 10.10.1969, Working as PGT (Chemistry) R/o 16/1281, Ravindra Nagar, N.H-7 Bara Rewa-486001 (MP)

-Applicant in O.A. No.200/963/2022 Chitra Nair, W/o Shri Sudhish Kumar PG DOB 06.12.1972, Working as PRT, Kendriya Vidyalaya No.1 Bhopal R/o H-104 SRG, New Fort Extension, Awadhpuri, BHEL, Bhopal 462022 (MP)

-Applicant in O.A. No.200/964/2022 Smt. Abha Jain, DOB 23.06.1971, W/o Shri Sanjay Kumar Jain, Working as TGT (English) Kendriya Vidyalaya No. 1 Bhopal R/o A- 49 Palace Orchard, Kolar Road Bhopal 462042 (MP)

-Applicant in O.A. No.200/965/2022 Smt. Saranga Bijit, W/o Shri P.K.Bijit DOB 20.07.1974, Working as TGT (English) Kendriya Vidyalaya No. 1 Bhopal R/o Delux E-56 Old Minal Residency J.K.Road, Bhopal 462023 (MP)

-Applicant in O.A. No.200/966/2022 Koushlandre Singh DOB 05.11.1974, S/o Shri Harvansh Singh Working as PGT (Chemistry), Kendriya Vidyalaya No. 1, Bhopal R/o A-43 Vidhya Nagar, Hoshangabad Road, Bhopal 462026 (MP)

-Applicant in O.A. No.200/967/2022 Manish Kumar Mishra, S/o Late Ram Gopal Mishra DOB 23.06.1967, Working as PRT Kendriya Vidyalaya Sangathan, R/o H.No. 307, Near Hanuman Mandir Post Bararu, Sagar (MP) 470001

-Applicant in O.A. No.200/1010/2022 (By Advocate -Shri Vijay Tripathi in all O.As) Versus Page 8 of 88 Sub:KVS Tansfer matter 9

1. Union of India, Through its Secretary, Ministry of Education Department of School Education & Literacy Shastri Bhawan New Delhi 110001

2. Commissioner Kendriya Vidhyalaya Sangathan 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110602

3. Deputy Commissioner Kendriya Vidyalaya Sangathan Jabalpur Region, Behind Govt. Science College GCF Estate, Jabalpur 482011 (MP)

4. Principal, Kendriya Vidyalaya, College of Material Management Ridge Road Jabalpur (M.P.)

- Respondents in O.A. No.200/810/2022

1. Union of India, Through its Secretary, Ministry of Education Department of School Education & Literacy Shastri Bhawan New Delhi 110001 -common respondents in all OAs except in O.As Nos.959, 961, 963 & 1010/2022

1. Kendriya Vidyalaya Sangathan, Through the Commissioner, 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

2. Assistant Commissioner (Estt) Kendriya Vidyalaya Sangathan 18, Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

3. Deputy Commissioner Kendriya Vidyalaya Sangathan Jabalpur Region, Behind Govt. Science College GCF Estate, Jabalpur 482011 (MP) -common respondents in OAs Nos.959, 961, 963 & 1010/2022

4. Principal Kendriya Vidyalaya 1 STC, Shift-1 Jabalpur 482001 (MP) - Respondents in O.A No. 200/959/2022

4. Principal, Kendriya Vidyalaya Vehicle Factory Estate, Sector 2 Shift 1 Jabalpur 482009 (MP)

- Respondents in O.A No. 200/961/2022

4.Principal Kendriya Vidyalaya No.1, Rewa-486001 (MP)

- Respondents in O.A No. 200/963/2022

4. Principal, Kendriya Vidyalaya No.10, Mall Road, Sagar Cantt (MP) 470001 - Respondents in O.A No. 200/1010/2022 Page 9 of 88 Sub:KVS Tansfer matter 10

2. Commissioner Kendriya Vidhyalaya Sangathan 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

3. Assistant Commissioner (Estt) Kendriya Vidyalaya Sangathan 18, Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

4. Deputy Commissioner Kendriya Vidyalaya Sangathan Jabalpur Region, Behind Govt. Science College GCF Estate, Jabalpur 482011 (MP) -Common respondents in all O.As

5. Principal, Kendriya Vidyalaya No.1 Rewa (MP) 486001

- Respondent in O.A. No.200/814,821, 875/2022

4. Deputy Commissioner Kendriya Vidyalaya Sangathan, Regional Office Near Maida Mill Bhopal (M.P.) 462011

5. Principal, Kendriya Vidyalaya 3 EME Centre Bairagarh Bhopal (M.P.) 462030

-Respondents in O.A. No.200/820, 822, 848, 879/2022

5. Principal Kendriya Vidyalaya No.1 GCF Estate Jabalpur 482011(M.P.) - Respondent in O.A. No.200/839/2022

5. Principal, Kendriya Vidhyalaya College of Material Management (CMM) Ridge Road Jabalpur (M.P.) 482001

- Respondent in O.A. No.200/823, 824, 840, 841, 843, 846, 877/2022

5. Principal, Kendriya VidyalayaNo.II Shivaji Nagar Bhopal 462016 (MP) - Respondent in O.A. No.200/850, 873/2022

5. Principal, Kendriya Vidyalaya COD Jabalpur 482010 (MP)

- Respondent in O.A. No.200/851/2022

5. Principal, Kendriya Vidyalaya Vehicle Factory Estate, Sector 2 Shift 1 Jabalpur 482009 (MP)

- Respondent in O.A. No.200/872,874, 876/2022

4. Deputy Commissioner Kendriya Vidyalaya Sangathan Jabalpur Region, Behind Govt. Science College GCF Estate, Jabalpur 482011 (MP) -Respondents in O.As Nos. 200/873, 880,890,891, 895, 923/2022 Page 10 of 88 Sub:KVS Tansfer matter 11

5. Principal, Kendriya Vidyalaya College of Material Management (CMM) Ridge Road Jabalpur 482001 (MP)

- Respondents in O.As Nos. 200/880, 890,891/2022

4. Deputy Commissioner Kendriya Vidyalaya Sangathan, Regional Office Near Maida Mill Bhopal (M.P.) 462011 - Respondents in O.As Nos. 200/889, 897,898,911,912,924,958,962,965,964, 966, 967/2022

5. Principal, Kendriya Vidyalaya No.II Shivaji Nagar Bhopal 462016 (MP) - Respondents in O.A No. 200/889,897,912,924, 958/2022

5. Principal, Kendriya Vidyalaya, Chhatarpur,Mahoba Road, Chhatarpur (MP) 471001 - Respondents in O.A No. 200/895/2022

5. Principal, Kendriya Vidyalaya S.P.M. Hoshangabad Harda Road, Hoshangabad 461005 (MP)

- Respondents in O.A No. 200/898/2022

5. Principal Kendriya Vidyalaya No. 1, Residency Club Road, Navlakha, Near Zoo, Indore 452001 (MP)

- Respondents in O.A No. 200/911/2022

5. Principal, Kendriya Vidyalaya Vehicle Factory Estate, Sector 2 Shift 1 Jabalpur 482009 (MP)

- Respondents in O.A No. 200/923/2022

4. Principal Kendriya Vidyalaya No. 1, Opp. Central India Flour Mill Hoshangabad Road, Bhopal 462011 (MP)

- Respondents in O.As Nos. 200/962,964, 965, 966,967/2022 (By Advocate -Shri Manish Verma in all OAs) Original Application No.200/815/2022 Original Application No.200/817/2022 Original Application No.200/827/2022 Original Application No.200/829/2022 Original Application No.200/831/2022 Original Application No.200/832/2022 Original Application No.200/833/2022 Original Application No.200/834/2022 Original Application No.200/835/2022 Original Application No.200/836/2022 Page 11 of 88 Sub:KVS Tansfer matter 12 Original Application No.200/837/2022 Original Application No.200/838/2022 Original Application No.200/845/2022 Original Application No.200/847/2022 Original Application No.200/849/2022 Original Application No.200/881/2022 Original Application No.200/882/2022 Original Application No.200/884/2022 Original Application No.200/888/2022 Original Application No.200/892/2022 Original Application No.200/893/2022 Original Application No.200/894/2022 Original Application No.200/896/2022 Original Application No.200/902/2022 Original Application No.200/903/2022 Original Application No.200/904/2022 Original Application No.200/905/2022 Original Application No.200/907/2022 Original Application No.200/908/2022 Original Application No.200/909/2022 Original Application No.200/910/2022 Original Application No.200/913/2022 Original Application No.200/914/2022 Original Application No.200/915/2022 Original Application No.200/918/2022 Original Application No.200/919/2022 Original Application No.200/920/2022 Original Application No.200/921/2022 Original Application No.200/934/2022 Original Application No.200/942/2022 Original Application No.200/946/2022 Smt. Sunita Keshar, W/o Late Shri S.K. Keshar, Aged about 50 years Occupation : PGT (Hindi) Kendriya Vidyalaya No.1 STC Jabalpur (M.P.) R/o H.No.17 In front of Vivekanand Nagar, Yadav Colony, Jabalpur (M.P.) 482002

-Applicant in O.A. No.200/815/2022 Smt.Anjana Mishra, W/o Late Shri Rajkumar Mishra Aged about 54 years Occupation : TGT (Social Science) Kendriya Vidyalaya No.1 GCF Jabalpur (M.P.) R/o F-11 Near Shiv Temple Taigore Marg Kachnar City Vijaynagar Jabalpur (M.P.) 482006

-Applicant in O.A. No.200/817/2022 Page 12 of 88 Sub:KVS Tansfer matter 13 Smt.Nalini Shrivastava, W/o Shri Amit Shrivastava Aged about 46 years Occupation : TGT (Hindi) Kendriya Vidyalaya No.1 Sagar Cantt. District Sagar (M.P.)470001

-Applicant in O.A. No.200/827/2022 Smt.Suraksha Patkar, W/o Shri Neelesh Kumar Patkar Aged about 47 years Occupation : PRT Kendriya Vidyalaya No.1 Sagar Cantt. District Sagar (M.P.) 470001 -Applicant in O.A. No.200/829/2022 Smt. Vasundhara Dhundele, W/o Shri Nagesh Singh Dhundele, Aged about 51 years Occupation : PGT (Hindi) K.V.V.F.J Jabalpur District Jabalpur (M.P.) 482006 Applicant in O.A. No.200/831/2022 Praveen Kumar Shrivastava, S/o Shri Mahesh Chandra Shrivastava, Aged about 50 years Occupation : PGT (Physics) K.V.No.1 Rewa District Rewa (M.P.) 486001 -Applicant in O.A. No.200/832/2022 Smt. Manjula Kujur, W/o Shri Bipin Kishor Kujur Aged about 47 years Occupation : PGT(Hindi) K.V.No.1, GCF Jabalpur District Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/833/2022 Smt. Maosmee Thakur, W/o Shri Sujeet Singh Thakur Aged about 40 years Occupation : PRT Kendriya Vidyalaya No.1 GCF Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/834/2022 Smt. Preeti Nema, W/o Deepak Nema Aged about 45 years Occupation : PRT Kendriya Vidyalaya No.1 GCF Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/835/2022 Smt. A. Archana Rao, W/o Shri A.V. Ram Mohan Rao, Aged about 54 years Occupation : PRT No.1 STC Jabalpur District Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/836/2022 Smt.Meena Gupta, W/o Shri Himanshu Bhusan Mallick, Aged about 49 years Occupation : TGT (English) KV Durg District Bhillai (C.G.) 490025 -Applicant in O.A. No.200/837/2022 Smt. Sumati Khakre, W/o Shri Meghraj Khakre, Aged about 51 years Occupation : PRT KV No.3 Bhopal District Bhopal (M.P.) 482006 -Applicant in O.A. No.200/838/2022 Page 13 of 88 Sub:KVS Tansfer matter 14 Smt.Hemlata Majumdar, W/o Late Shri Abhijit Majumdar Aged about 46 years Occupation :PRT K.V.No.1, GCF Jabalpur District Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/845/2022 Smt. Vinita Sharma, W/o Shri Ashish Kumar Sharma, Aged about 57 years Occupation : PRT K.V. No.1 STC Jabalpur District Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/847/2022 Smt. Mala Pandey, W/o Shri Piyush Kumar Pandey, Aged about 54 years Occupation : TGT (English) K.V. 1 STC Jabalpur District Jabalpur (M.P.) 482006 -Applicant in O.A. No.200/849/2022 Ajay Kumar Mishra, S/o Late Shri R.D.Mishra, Aged about 47 Years, Occupation : PRT, K.V.V.F.J., Jabalpur, District- Jabalpur (M.P.). 482006 -Applicant in O.A. 200/881/2022 Smt. D. Sujata Rao, W/o Dr. C Upendra, Aged about 39 Years Occupation : TGT(Mathematics), KV 2, Indore (M.P) - 452005

-Applicant in O.A. 200/882/2022 Smt.Archana Sharma, W/o Kapil Sharma, Aged about 49 Years Occupation : PRT Kendriya Vidyalaya No.3 Bhopal (M.P.) - 462026 -Applicant in O.A. 200/884/2022 Smt.Rekha Shree Kumar, W/o Shri Shree Kumar, Aged about 51 Years Occupation : PRT Durg District-Durg (C.G.). 490006 -Applicant in O.A. 200/888/2022 Smt. Neelam Sharma, W/o Shri S.K Singh, Aged about 56 Years. Occupation: PRT KV Durg (Chhattisgarh) - 491001

-Applicant in O.A. 200/892/2022 Smt. Neena Choudhary, W/o Ranjan Choudhary Aged about 56 Years Occupation: PRT KV Durg (Chhattisgarh) - 491001

-Applicant in O.A. 200/893/2022 Smt.Neena Khatri, W/o Shri Neeraj Khatri, Aged about 55 Years Occupation : PRT Durg District-Durg (C.G.). 490006

-Applicant in O.A. 200/894/2022 Smt.Bharti Sikkewal, W/o Shri Narendra Kumar Sikkewal, Aged about 52 Years Occupation : PRT Durg District-Durg (C.G.). 490006 -Applicant in O.A. 200/896/2022 Page 14 of 88 Sub:KVS Tansfer matter 15 Sanjay Kumar Rajput, S/o Late Shri Bhagat Singh Rajput, Aged about 55 Years Occupation : PRT, CISF, Bhilai, District-Bhilai (C.G.).491107

-Applicant in O.A. 200/902/2022 Smt.Bindu Pradeep Nair, W/o Shri Krishnan Pradeep Nair, Aged about 53 Years, Occupation : PRT Durg, District- Durg (C.G.). 490006 -Applicant in O.A. 200/903/2022 Smt. Jyoti Kulkarni, W/o Govind Narayan, Aged about 55 Years. Occupation: PRT KV Durg (Chhattisgarh) - 491001

-Applicant in O.A. 200/904/2022 Smt. Shikha Rakesh, W/o Shri Rakesh Lal, Aged about 55 Years. Occupation: TGT (English) KV 1 STC (Shift II) Jabalpur (M.P.) -

482001 -Applicant in O.A. 200/905/2022 Dr.Mridula Chturvedi, W/o Shri Sanjay Kumar Chaturvedi, Aged about 53 Years Occupation : TGT(Maths) KV Durg District-Durg (C.G.). 490006 -Applicant in O.A. 200/907/2022 Smt. Sunita Khirbat, Aged about 54 Years, Occupation:

PGT (Physics),KV BMY Bhilai - (C.G.) 490025

-Applicant in O.A. 200/908/2022 Smt. Preeti Dubey w/o Yogesh Chandra Dubey Aged about 43 Years, Occupation: PRT KV BMY Bhilai - (C.G.) -

490025 -Applicant in O.A. 200/909/2022 Smt.Sarita Muramkar W/o Shri Sharad Muramkar, Aged about 50 Years, Occupation : PRT KV No.3 (First Shift) Bhopal District-Bhopal (M.P.). 462006

-Applicant in O.A. 200/910/2022 C.J.Toppo, S/o Shri Gustap Toppo, Aged about 52 Years, Occupation: TGT (Social Science), KV NO.3(First Shift), Bhopal District-Bhopal (M.P.). 462001

-Applicant in O.A. 200/913/2022 Smt. Kirti Chaturvedi W/o Sanjay Chaturvedi, Aged about 57 years, Occupation TGT (Hindi) KV 1 Indore (MP)-452001

-Applicant in O.A. 200/914/2022 Page 15 of 88 Sub:KVS Tansfer matter 16 Smt. Mamta Pandey, W/o Shri Sanjay Pandey, Aged about 56 years 9 months, Occupation TGT (Biology) KV No. 3 (Second Shift) Bhopal, District Bhopal (MP) 462001

-Applicant in O.A. 200/915/2022 Vinay Kumar Mani Tripathi, Aged about 56 Years, Occupation :

TGT(English) KV 1, Rewa (M.P) - 486001

-Applicant in O.A. 200/918/2022 Umesh Chand Dubey, S/o Shri A.N.Dubey, Aged about 55 years, Occupation PRT, KV No.1 Rewa District Rewa (MP) 486001

-Applicant in O.A. 200/919/2022 Ravendra Prasad Mishra, S/o Raj Mani Prasad Mishra, Aged about 56 Years, Occupation : PRT KV 1, Rewa (M.P) - 486001

-Applicant in O.A. 200/920/2022 Sunil Kumar Sharma, S/o Late Shri Jagannath Sharma Aged about 55 Years, Occupation : TGT(English), KV 1, Indore (M.P) - 452001 -Applicant in O.A. 200/921/2022 Smt. Ragini Gurav, W/o Late Shri Mahendra J Gurav, Aged about 48 years, Occupation : PRT, Kendriya Vidyalaya Durg.,(C.G.), District-Durg (C.G.) 490006.

-Applicant in O.A. 200/934/2022 Smt. Anita Philip, W/o Late Shri Artiyas Philip, Aged about 57 Years, Occupation: TGT (Social Studies), KV 1, Indore (M.P) - 452001 -Applicant in O.A. 200/942/2022 Smt. Rama Bhattacharjee, W/o Mr. Rishiraj Bhattacharjee, Aged about 42 Years, Occupation : PRT, R/o 92/16 Nehru Nagar, East, Bhilai (CG) 490020 Kendriya Vidyalaya Durg (M.P.) - 491001 -Applicant in O.A. 200/946/2022 (By Advocate -Shri S. Ganguly in all O.As) Versus

1. Kendriya Vidyalaya Sangathan 18 Institutional Area Saheed Jeet Singh Marg New Delhi 110016 Through its Commissioner Page 16 of 88 Sub:KVS Tansfer matter 17

2. Assistant Commissioner (Estt.II/III) Kendriya Vidyalaya Sangathan, 18 Institutional Area, Saheed Jeet Singh Marg New Delhi 110016 -Common respondents in all O.As.

3. Principal Kendriya Vidyalaya No.1 S.T.C. Jabalpur 482001 (M.P.)

- Respondents in O.A. No.200/815, 836, 847, 849/2022

3. Principal Kendriya Vidyalaya No.1 GCF Jabalpur (M.P.) 482006

- Respondent in O.A. No.200/817, 833, 834, 835, 845/2022

3. Principal Kendriya Vidyalaya No.1 Sagar Cantt. Sagar (M.P.) 470001 - Respondent in O.A. No.200/827, 829/2022

3. Principal Kendriya Vidyalaya VFJ Jabalpur , Jabalpur 482006 (M.P.) - Respondent in O.A. No.200/831/2022

3. Principal Kendriya Vidyalaya No.1 Rewa Rewa (M.P.) 486001

- Respondent in O.A. No.200/832/2022

3. Principal Kendriya Vidyalaya Durg Bhillai (C.G.) 490025

- Respondent in O.A. No.200/837/2022

3. Principal Kendriya Vidyalaya No.3 Bhopal (M.P.) 462026

- Respondent in O.A. No.200/838/2022

3. Principal,Kendriya Vidyalaya V.F.J. Jabalpur. Jabalpur (M.P.). 482006 - Respondents in O.A. No. 200 / 881/2022

3. Principal, Kendriya Vidyalaya 2 Indore (M.P.). 452005

- Respondents in O.A. No.200/882/2022

3. Principal, Kendriya Vidyalaya No.3 Bhopal (M.P.)

- 462026 - Respondents in O.A. No.200/884/2022

3.Principal, Kendriya Vidyalaya Durg. Durg (C.G.). 490006

- Respondents in O.As. Nos.200/888, 894, 896,903,907, 934/2022

3. Principal, Kendriya Vidyalaya Durg (Chhattisgarh) - 491001

- Respondents in O.As. Nos.200/892/2022, 893, 904,946/2022 Page 17 of 88 Sub:KVS Tansfer matter 18

3.Principal, Kendriya Vidyalaya CISF Bhilai Bhilai (C.G.).482006 - Respondents in O.A. No.200/902/2022

3. Principal Kendriya Vidyalaya 1 STC Jabalpur (M.P.) - 482001

- Respondents in O.A. No.200/905/2022

3. Principal, Kendriya Vidyalaya BMY, Bhilai (CG) 490025

- Respondents in O.As. Nos.200/908, 909/2022

3. Principal, Kendriya Vidyalaya No.3, Bhopal,Bhopal (MP)-462006

- Respondents in O.A. No.200/910, 913,915/2022

3. Principal, Kendriya Vidyalaya No.1, Indore (MP) 452001

- Respondents in O.A. No.200/914,921,942/2022

3. Principal, Kendriya Vidyalaya No. 1 Rewa Rewa (MP) 486001

- Respondents in O.A. No.200/918,919, 920/2022 (By Advocate -Shri Manish Verma in all O.As) Original Application No.202/853/2022 Original Application No.202/854/2022 Original Application No.202/855/2022 Original Application No.202/856/2022 Original Application No.202/861/2022 Original Application No.202/862/2022 Original Application No.202/863/2022 Original Application No.202/864/2022 Original Application No.202/865/2022 Original Application No.202/866/2022 Original Application No.202/867/2022 Original Application No.202/868/2022 Original Application No.202/883/2022 Original Application No.202/925/2022 Original Application No.202/926/2022 Original Application No.202/927/2022 Original Application No.202/928/2022 Original Application No.202/929/2022 Original Application No.202/930/2022 Original Application No.202/931/2022 Original Application No.202/932/2022 Original Application No.202/933/2022 Original Application No.202/1042/2022 Page 18 of 88 Sub:KVS Tansfer matter 19 Naresh Kumar Sharma, S/o Lt Shri Jadgish Chand Sharma, Aged about 52 years Occupation : TGT Teacher Group C Post Kendra Vidyalaya No.1 R/o Kendra Vidyalaya No.1 Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/855/2022 Smt. Shruti Bajpai, W/o Shri Ashok Bajpai, Aged 54 years Occupation : Trained Graduate Teacher Kendra Vidyalaya No.5 Shastri Nagar Gwalior Group C Post R/o 197 Jiwaji Nagar Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/856/2022 Smt. Neerja Shrivastava, W/o Shri Ashok Kumar Shrivastava, Aged 54 years Occupation : Primary Teacher Kendra Vidyalaya No.1, Shift 1 Near Bus Stand Gwalior Group C Post R/o KV 1 Near Bus Stand Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/858/2022 Narendra Kumar Kanwat, S/o Shri Ramkaran Meena, Aged 40 years Occupation : TGT Teacher Social Science Kendra Vidyalaya No.1, R/o Quarter No.2/3 School Campus Kendra Vidyalaya No.1 District Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/854/2022 Smt. Shikha Saxena, W/o Shri Sanjiv Saxena, Aged 56 years Occupation : Primary Teacher Kendra Vidyalaya No.3 Gwalior Group C Post R/o C-4/02 Windsor Hills Gwalior (M.P.) PIN Code 474001 ph No.9406969331 -Applicant in O.A. No.202/853/2022 Smt. Jyoti Agrawal, W/o Ajay Kumar Agrawal, Aged about 43 years Occupation : PRT Teacher Group C Post Kendra Vidyalaya No.3 R/o Gole Ka Mandir District Gwalior (MP) Pin Code 474001 ph No.9406969331 -Applicant in O.A. No.202/861/2022 Smt.Kirti Gupta, W/o Shri Upendra Gupta, Aged 49 years Occupation : Trained Graduate Teacher Kendra Vidyalaya No.1, Near Bus Stand Gwalior Group C Post R/o GH-964 Deen Dayal Nagar Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/862/2022 Smt. Shakti Rathore, W/o Shri Bal Krishna Rathore, Aged 53 years Occupation : Primary Teacher Kendra Vidyalaya No.1, Near Bus Page 19 of 88 Sub:KVS Tansfer matter 20 Stand Gwalior Group C Post R/o 67 Balwant Nagar Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/863/2022 Smt. Pratibha Jayant, W/o Shri Prem Sarah, Aged 51 years Occupation : TGT English Teacher Kendra Vidyalaya No.1, R/o No.202 15 Balwant Nagar District Gwalior (MP) Pin Code 474001 ph No.9406969331 -Applicant in O.A. No.202/864/2022 Umesh Kumar Tiwari, S/o Shri R.P. Tiwari, Aged 56 years Occupation : PRT Teacher Group C Post Kendra Vidyalaya No.3 R/o 194 Shatabdipuram District Gwalior (MP) Pin Code 474001 ph No.9406969331 -Applicant in O.A. No.202/865/2022 Smt. Meena Umraiya, W/o Shri K.L. Umraiya, Aged 55 years Occupation : Primary Teacher Kendra Vidyalaya No.1, Near Bus Stand Gwalior Group C Post R/o Shinde Ki Chhawani Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/866/2022 Smt.Anju Sinha, W/o Shri Madhu Sudan Prasad, Aged about 44 years Occupation : PRT Teacher Group C Post Kendra Vidyalaya No.3 R/o Blue Lotus Group New Collectorate District Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/867/2022 Smt. Jaishree Shukla, W/o Shri Sanjeev Kumar Shukla , Aged 53 years Occupation : TGT Maths Teacher Group C Post Kendra Vidyalaya No.5 R/o 42 Nehru Colony Thatipur District Gwalior (MP) Pin Code 474001 ph No.9406969331

-Applicant in O.A. No.202/868/2022 Sanjay Kumar Kurachiya S/o Shri Jagdish Prasad Aged 42 years, Occupation Primary Teacher, Kendra Vidyalaya No. 1 Near Bus Stand Gwalior Group C Post, R/o Vinay Nagar, Behind RCS, School Vijay Nagar, Gwalior (MP) Pin Code 474001 Ph. No. 9406969331

-Applicant in O.A. No.202/883/2022 Jagbeer Singh Kushwah S/o Shri Ram Singh, Aged 45 years, Occupation PRT Teacher, Kendra Vidyalaya No. 3 Morar Cantt Page 20 of 88 Sub:KVS Tansfer matter 21 Gwalior Group C Post, R/o Keshav Vihar Colony District Gwalior (MP) Pin code 474001 Ph. No. 9406969331

-Applicant in O.A. No.202/925/2022 Smt. Alka Bajpai W/o Shri Anurag Bajpai, Aged 51 years, Occupation PGT English Teacher, Kendra Vidyalaya No.1 Near Bus Stand Gwalior Group C Post, R/o F.N. 205 Kutumb Apartment, Balwant Nagar, Gwalior (MP), Pin code 474001 Ph. No. 9406969331 -Applicant in O.A. No.202/926/2022 Balkrishna Rathore, S/o Shri Felu Rathore, Aged 55 years Occupation TGT Teacher, Kendra Vidyalaya No. 1 Near Bus Stand Gwalior Group C Post, R/o 67 Balwant Nagar, Gwalior (MP) Pin Code 474001 Ph No. 9406969331

-Applicant in O.A. No.202/927/2022 Smt. Lata Mathuria W/o Shri Rakesh Kumar, Aged 47 years, Occupation PRT Teacher, Kendra Vidyalaya Morena Group C Post, R/o Mahaveerpura District Morena (MP) Pin code 476001 Ph.No. 9406969331 -Applicant in O.A. No.202/928/2022 Anurag Bajpai S/o Lt Shri N.K.Bajpai Aged 53 years, Occupation TGT Biology Teacher Kendra Vidyalaya No. 4 Gwalior Group C Post, R/o F.No. 205, Kutumb Apartment, Balwant Nagar, Gwalior (MP) Pincode 474001 Ph.No. 9406969331

-Applicant in O.A. No.202/929/2022 Sushil Rajput, S/o Shri Patiram Rajput, Aged 49 years, Occupation PRT Teacher, Kendra Vidyalaya No.1, Near Bus Stand,Gwalior Group C Post, R/o B-17 Sadashiv Nagar, Koteshwar, Road,Bahodapur District Gwalior (MP) Pin Code 474001 Ph. No. 9406969331 -Applicant in O.A. No.202/930/2022 Smt. Niranjana Saxena, W/o Shri S.K.Saxena Aged 56 years, Occupation PGT History Teacher, Kendra Vidyalaya No. 1, Near Bus Stand, Gwalior Group C Post, R/o 808 A/1, Mangalmurti Apartment, Gokul Vihar City Centre, Gwalior (MP) Pin code 474001 Ph. No. 9406969331 -Applicant in O.A. No.202/931/2022 Page 21 of 88 Sub:KVS Tansfer matter 22 Smt. Bharati Arora W/o Shri Harsh Kumar Arora, Aged 56 years, Occupation PRT Teacher, Kendra Vidyalaya No.1 Near Bus Stand Gwalior Group C Post, R/o Kendra Vidyalaya No. 1 Near Bus Stand Gwalior (MP) Pin Code 474001 Ph. No. 9406969331

-Applicant in O.A. No.202/932/2022 Rakesh Kumar Tripathi S/o Shri Ram Nazar Tripathi, Aged 57 years, Occupation PRT Teacher Kendra Vidyalaya No. 1 Near Bus Stand Gwalior Group C Post, R/o Keshav Vihar Colony District Gwalior (MP) Pin Code 474001 Ph No. 9406969331

-Applicant in O.A. No.202/933/2022 Alok Singh Yadav, S/o Lt Shri Uday Singh Yadav, Aged 56 years, Occupation-PGT English Teacher, Kendra Vidyalaya No. 1 Gwalior Group C Post, R/o D-17 Fort Enclave Near Koteshwar Mandir Gwalior (MP) Pin code 474001 Ph. No. 9406969331

-Applicant in O.A. No.202/1042/2022 (By Advocate -Shri Nirmal Sharma in all O.As) Versus

1. Kendra Vidyalaya Sangathan (K.V.S.) Through its Commissioner 18 Institutional Area Shaheed Jeet Singh Marg Katwaria Sarai New Delhi 110016

2. The Assistant Commissioner (Establishment 2/3) Kendra Vidyalaya Sangathan (KVS), 18 Institutional Area, Shaheed Jeet Singh Marg Katwaria Sarai New Delhi 110016

-Common respondents in all O.As.

3. Principal Kendriya Vidhyalaya No.1 Near Bus Stand Gwalior (M.P.) 474001 - Respondents in O.A. No.200/883, 855, 858, 854, 862, 863, 864 866/2022

3. Principal Kendriya Vidhyalaya No.5 Shastri Nagar, Thatipur Gwalior (M.P.) 474001

- Respondents in O.A. No.200/856, 868, 865/2022 Page 22 of 88 Sub:KVS Tansfer matter 23

3. Principal Kendriya Vidhyalaya No.3, Morar Cantt. Gwalior (M.P.) 474001

- Respondents in O.A. No.200/853, 861, 867/2022

1. Union of India through its Secretary, Ministry of Human Resources Development, 1 West Block, Ramakrishna Puram, New Delhi Pin code 110066

2. Kendra Vidyalaya Sangathan (K.V.S.) Through its Commissioner 18 Institutional Area Shaheed Jeet Singh Marg Katwaria Sarai New Delhi 110016

3. The Assistant Commissioner (Establishment 2/3) Kendra Vidyalaya Sangathan (KVS), 18 Institutional Area, Shaheed Jeet Singh Marg Katwaria Sarai New Delhi 110016

-Common respondents in All OAs.

4. Principal Kendriya Vidhyalaya No.1 Near Bus Stand Gwalior (M.P.) 474001 - Respondents in O.A. No.200/926,927, 930, 931,932,933/2022

4. Principal Kendriya Vidhyalaya No.3, Morar Cantt. Gwalior (M.P.) 474001 - Respondents in O.A. No.200/925/2022

4. Principal Kendriya Vidhyalaya, Jigni Morena (MP)-476001

- Respondents in O.A. No.200/928/2022

4. Principal, Kendriya Vidyalaya No. 4, Gwalior (MP) 474001

- Respondents in O.A. No.200/929/2022

4. Principal, Kendriya Vidyalaya No. 1, Gwalior (MP) 474001

- Respondents in O.A. No.200/1042/2022 (By Advocate -Shri Manish Verma in all O.As) Original Application No.200/816/2022 Smt. Rekha Pathariya, W/o Shri Bhawan Kishore Pathariya Aged about 52 years Post Post Graduate Teacher (History) Address-1 STC Sadar Jabalpur (M.P.) 482001 -Applicant (By Advocate -Shri Gulab K. Patel) Versus Page 23 of 88 Sub:KVS Tansfer matter 24

1. Union of India, Through the Secretary, Ministry of Human Resource & Development Department of School Education & Literacy Address 124-C Shastri Bhawan New Delhi 110001

2. The Commissioner Kendriya Vidhyalaya Sangathan Add-18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

3. The Assistant Commissioner (Estt 2/3) Kendriya Vidyalaya Sangathan Address 18, Institutional Area Shaheed Jeet Singh Marg New Delhi 110016 (India)

4. The Deputy Commissioner Kendriya Vidyalaya Sangathan Jabalpur Address Behind Science College Civil Lines, Jabalpur PIN 482001 - Respondents (By Advocate -Shri Manish Verma) Original Application No.200/818/2022 Hridayanand S/o Late Shri Chhathu Ram Aged about 45 years Occupation Trained Graduate Teacher Biology Kerndriya Vidhyalaya Bairagarh Region Bhopal District Bhopal (M.P.)

-Applicant (By Advocate -Shri Shailesh Tiwari) Versus

1. The Union of India, Through the Secretary, School Education, Ministry of Education 124-C Shastri Bhawan New Delhi 110001

2. The Commissioner Kendriya Vidhyalaya Sangathan 18 Institutional Area Shahid Jeet Singh Marg New Delhi 110016

3. The Assistant Commissioner (Estt 2/3) Kendriya Vidhyalaya Sangathan 18, Institutional Area Shahid Jeet Singh Marg New Delhi 110016

4. Principal, Kerndriya Vidhyalaya Sangathan Bairagarh, Bhopal. Region, District Bhopal (M.P.) 462030 Page 24 of 88 Sub:KVS Tansfer matter 25

5. The Principal Kerndriya Vidhyalaya SangathanTiruchirapalli No.I Tamilnadu 620001 - Respondents (By Advocate -Shri Manish Verma) Original Application No.200/819/2022 Pooja Behra W/o Shri Naresh Behra Aged about 44 years Presently working as TGT (Science) Kendriya Vidhyalaya COD Jabalpur (u/o of Transfer to KV Jamai Chhindwara R/o House No.959 Near Chandravati Enclave Nanak Nagar Manegaon Ranjhi Jabalpur (M.P.) 482001 -Applicant in O.A. No.200/819/2022 Anuradha Paul, Widow of Late Devasheesh Paul, Aged about 54 years presently working as PRT Kendriya Vidhyalaya Khamaria Jabalpur (u/o of transfer to KV Chaurai) R/o Q.No.C-5 Type 3 Staff Quarters KV Khamaria West Land Manegaon Jabalpur (M.P.) 482005 -Applicant in O.A. No.200/906/2022 (By Advocate -Shri Gurdeep Singh Wadhwa) Versus

1. Union of India, Through its Secretary, Ministry of Human Resources & Development School Education Department Shastri Bhawan New Delhi 110001

2. Commissioner Kendriya Vidhyalaya Sangathan 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

-Common respondents in all three O.As

3. Principal, Kendriya Vidhyalaya, COD Jabalpur (M.P.) 482010

- Respondent in O.A. No.200/819/2022

3. Principal, Kendriya Vidhyalaya, OF Khamaria Jabalpur (M.P.) 482005 - Respondent in O.A. No.200/906/2022 (By Advocate -Shri Manish Verma) Original Application No.200/828/2022 Page 25 of 88 Sub:KVS Tansfer matter 26 Shalilni Shukla W/o Chandra Kishore Shukla Aged 51 Occupation Teacher R/o 24 New Shobhapur Colony Near JES School VFJ Post Office Jabalpur Madhya Pradesh -Applicant (By Advocate -Shri Kunal Dubey) Versus

1.Union of India, Through Principal Secretary, Ministry of Education GOI 302-C Shastri Bhawan New Delhi Marg New Delhi 110001

2. Assistant Commissioner Kendriya Vidyalaya Sangathan (HQ) 18, Institutional Area Shahid Jeet Singh Marg New Delhi 110016

3. Principal, Kerndriya Vidhyalaya 1 STC (Shift -1) Jabalpur Madhya Pradesh 482001 - Respondents (By Advocate -Shri Manish Verma) Original Application No.200/842/2022 Smt. Shalu Agrawal W/o Shri Shailendra Bansal Aged 47 years Occupation Service Presently posted as TGT (English) Kendriya Vidyalaya Guna Nanakhedi M.P. 473001 -Applicant (By Advocate -Ms. Smriti Sharma) Page 26 of 88 Sub:KVS Tansfer matter 27 Versus

1. Kendriya Vidyalaya Sangathan, Through its Commissioner, 18 Institutional Area Shahid Jeet Singh Marg New Delhi 110016

2. Assistant Commissioner Kendriya Vidhyalaya Sangathan 18, Institutional Area Shahid Jeet Singh Marg New Delhi 110016

3. Deputy Commissioner Kendriya Vidhyalaya Sangathan Regional Office Near Maidamil Hoshangabad Road Bhopal M.P. 462011

4. Principal, Kendriya Vidyalaya Guna Nanakhedi M.P. 473001

- Respondents (By Advocate -Shri Manish Verma) Original Application No.200/844/2022 Smt. Snehalata Pawar, Aged about 42 years W/o Shri Manish Pawar W/a Post Graduate Teacher (Computer Science) Kendriya Vidyalaya Guna R/o KVS Campus Guna District Guna (M.P.) 473001 -Applicant (By Advocate -Shri Praveen Dubey) Versus

1. The Kendriya Vidyalaya Sangathan (HQ), Through its Chairman (An Autonomous Body under Ministry of Education Government of India, 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016 Page 27 of 88 Sub:KVS Tansfer matter 28

2. The Assistant Commissioner (Estt. 2/3) Kendriya Vidhyalaya Sangathan (HQ) (An Autonomous Body Under Ministry of Education Government of India 18, Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

3. The Deputy Commissioner Kendriya Vidyalaya Sangathan Bhopal Regional Office Bhopal M.P. 462011

4. The Principal, Kendriya Vidyalaya Guna District Guna M.P. 473001 - Respondents (By Advocate -Shri Manish Verma) Original Application No.200/885/2022 Smt. Reshma Khan, W/o Shri Z.Y.Khan, Aged about 55 years, Occupation PRT Kendriya Vidyalaya No. 1 GCF Jabalpur (MP)-

    482006                                         -Applicant

    (By Advocate -Shri Sahil Agrawal)

                                      Versus

1. Kendriya Vidyalaya Sangathan, 18 Institutional Area, Saheed Jeet Singh Marg, New Delhi 110016 Through its Commissioner

2. Assistant Commissioner (Estt. II/III) Kendriya Vidyalaya Sangathan, 18, Institutional Area Shaheed Jeet Singh Marg, New Delhi 110016

3. Principal Kendriya Vidyalaya No. 1 GCF Jabalpur (MP) 482006

- Respondents (By Advocate -Shri Manish Verma) Original Application No.200/886/2022 Miss Sudha Singh W/o Satpal Singh Aged about 55 years, Primary Teacher, Kendriya Vidyalaya 1STC Jabalpur R/o Flat No. B-205, Himasha Apartment, South Civil Lines Jabalpur (MP) 482001

-Applicant Page 28 of 88 Sub:KVS Tansfer matter 29 (By Advocate -Shri Atul Choudhary) Versus

1. Union of India through Secretary, Ministry of Education Office 124-C, Shastri Bhawan, New Delhi 110016

2. Kendriya Vidyalaya Sangathan, Through the Commissioner th 18 Institutional Area, Shahizabad New Delhi 110016

3. Deputy Commissioner, Regional Office, Behind Kendriya Vidyalaya No. 1 GCF South Civil Lines Jabalpur (MP)482001

4. Principal Kendriya Vidyalaya 1STC (Shift-1) Jabalpur (MP) 482001 - Respondents (By Advocate -Shri Manish Verma) Original Application No.200/887/2022 Smt. Lavanya Chandanala W/o Shri Sridhar Chandanala Aged about 51 years, At present working as Primary Teacher, Kendriya Vidyala No. 2 Shivaji Nagar, Bhopal 462016 R/o B-5 Mahavir Apartment (T-2), Kamla Nagar, Kotra Sultanabad Bhopal 462003

-Applicant (By Advocate -Shri Harish Chandra Singh) Versus

1. Union of India Ministry of Education Govt. of India Through : The Secretary, 128-C Shastri Bhawan, New Delhi 110001

2. The Commissioner Kendriya Vidyalaya Sangathan, 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

3. The Joint Commissioner (Admn.1) Kendriya Vidyalaya Sangathan, 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016 Page 29 of 88 Sub:KVS Tansfer matter 30

4. The Assistant Commissioner (Estt.2/3), Kendriya Vidyalaya Sangathan, 18 Institutional Area Shaheed Jeet Singh Marg New Delhi 110016

5. The Dy .Commissioner, Regional Office, Bhopal Kendriya Vidyalaya Sangathan, Opp. Maida Mills, Hoshangabad Road, Bhopal 462011

6. The Principal Kendriya Vidyalaya No.2, Shivaji Nagar Bhopal-16

- Respondents (By Advocate -Shri Manish Verma) (Date of reserving the order:14.12.2022) COMMON O R D E R By Justice Akhil Kumar Srivastava:

The issue involved in all the aforesaid Original Applications is the same. Hence, these are disposed off by a common order. For the convenience, the facts, stated in Original Application No. 200/00834/2022 are being mentioned here.

2. The applicant has preferred this Original Application seeking quashing and setting aside the impugned order dated 16.09.2022 (Annexure A/1) and order dated 17.09.2022 (Annexure A/2). It has also been prayed that she may be permitted to continue working at the present place of posting i.e. Kendriya Vidyalaya No.1(for short 'KVS') GCF Jabalpur (M.P.) on the post of PGT along with all consequential benefits.

3. The relevant facts of the case are that the applicant who is working as PRT in KV No.1 GCF Jabalpur has been transferred to Page 30 of 88 Sub:KVS Tansfer matter 31 KVS, Davangere Karnataka vide transfer order dated 16.09.2022 (Annexure A/1). All the transfers i.e. administrative, request, mutual are governed by Transfer Guidelines of KVS 2021 (Annexure A/3) wherein Point No.6 deals with Factors, Points and Calculation of Displacement Count of an Employee for Displacement Transfer, was kept in abeyance vide order dated 12.09.2022 (Annexure A/4).

Since the applicant's daughter is studying in Class X which is a Board class and if she is transferred then the studies of her children will be severely affected and her mother in law is 82 years old, suffering from various ailments and is totally dependent on her for entire household activities. The applicant has submitted her representation dated 17.09.2022 (Annexure A/6). The respondents has relieved the applicant on administrative grounds vide order dated 17.09.2022 (Annexure A/2). Till date no one has been posted at the place of the applicant i.e. KV No.1 GCF Jabalpur (M.P.)

4. In other O.As grounds taken by the applicants are as under :- O.A.No.809/2022

Applicant is verge of retirement and being spouse case (wife is also working as PGT (Bio) in KV No.2 GCF Jabalpur having negative displacement count . He is suffering from peculiar disease called polycithemia vera. Father of applicant is dependent being 107 years old.

Page 31 of 88

Sub:KVS Tansfer matter 32 OA No.825/2022 Applicant is on verge of retirement (3 years remaining). Husband of applicant is working with State Government. She had suffered from brain tumour in the year 2012.

O.A. No.869/2022 Applicant is a arthritis patient. Husband of applicant is posted as an Income Tax officer at Indore and cannot be posted outside the Madhya Pradesh and Chhattisgarh. Spouse of applicant is suffering from brain stroke, aphasia, alexia and agraohia. His treatment and follow ups are done by Neurophysician at CHL Hospital. O.A. No.878/2022 Applicant's son is studying in Class XI Science stream in KV No.1. No higher secondary classes for KV school situated at Rajampalli, Hyderabad Division. Nearby town is 62 kms. OA No.819/2022 The applicant husband is a state Government employee working as Inspector EOW. The transfer count of applicant is 6 and her in laws are above 70 years and they are dependent on her. OA No.828/2022 Son of the applicant is a class 12th student in Science Stream in St. Aloysius Senior Secondary School and is to be appeared in his Board Examination.

Page 32 of 88 Sub:KVS Tansfer matter 33 OA No.842-2022 Applicant is transferred to Tamil Nadu which is 1800 km away from the present place of posting. Son is studying in class 12th in Guna. Father as well as in laws are above 80 years and totally dependent on the applicant.

OA No.844-2022 Husband of the applicant is working on the post of Assistant Jail Superintendent Shivpuri. Applicant is having two children studying in class 9th and 2nd at Guna. In laws are also residing with her. Transferred place is about 1382 kms away from Guna and 1500 kms away from Shivpuri.

OA No.861-2022 It will affect the studies of her children. Mother in law is suffering from medical illness.

OA No.855-2022 It will affect the studies of her children. O.A.No.853/2022 The transfer order is bad in law as the husband of the applicant is working in State Govt.

OA No. 856-2022 Page 33 of 88 Sub:KVS Tansfer matter 34 Husband and wife are Government Servant and should be posted at same station. Applicant has undergone open surgery of her uterus and doctor has advised her to not lift/carry heavy loads. Her mother in law is above 85 years and is handicapped. OA No. 858-2022 Husband and wife are Government Servant and should be posted at same station.

OA No.854-2022 Transfer order is bad in law.

OA No. 835-2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Distance between two places is approx. 420 kms. Applicant's husband is practising in Jabalpur as an advocate. Applicant's daughter is studying in Class IXth and her mid-session is going on and preparations for Class Xth Board is also undergoing. Applicant has to take care of her old mother who is 76 years old and is undergoing treatment and also has to take care of her father-in- law.

Page 34 of 88 Sub:KVS Tansfer matter 35 OA No.868-2022 Husband and wife are Government Servant and should be posted at same station and studies of children will get affected. OA No.867/2022 Husband and wife are Government Servant and should be posted at same station OA No.866-2022 Applicant is suffering from arthritis and its of 3rd stage. Children are studying in Gwalior only. Midterm transfer will affect their studies. Husband have to manage two different household which will increase financial burden.

OA No.865-2022 Children are studying in Gwalior only. Midterm transfer will affect their studies. Mother of applicant having serious health illness. OA No.862-2022 No personal difficulties mentioned in the O.A. OA No.863-2022 Child of applicant is studying in Class XII in Maths and Science Stream and is also preparing of IIT. Father in law is 80 year old and suffering from heart related issued and undergoing treatment at GB Pant Hospital at New Delhi.

OA No.864-2022 Page 35 of 88 Sub:KVS Tansfer matter 36 Husband and wife are Government Servant and should be posted at same station OA No. 816-2022 Applicant's husband is working as Assistant Engineer in Jabalpur (State Government employee). Applicant has been diagnosed with cancer and 1st Chemo therapy done on 01.09.2022. Her daughter is studying in Class IX.

OA No.818-2022 Son of applicant is studying in class 12th . Wife is a patient of Chronic Mental Illness (Schizophrenia) and under treatment since 2015. Medical Board in 2017 has observed that she has sustained disability of more than 60% which is in increasing order and in 2021 it become 80% as per the observation made by Civil Suregeon Govt. Hospital Bhopal.

OA No.814-2022 Husband of the applicant is working as Administrative Officer in LIC. OA No. 839-2022 Husband and wife are Government Servant and should be posted at same station. Son is studying in 5th standard and daughter is studying in Class I in Christ Church Girls School. OA No.840-2022 Page 36 of 88 Sub:KVS Tansfer matter 37 Husband is a heart patient and needs proper medical facilities. Sister in law is 85 years and is dependent on her and also a patient of diabetes, knee joint pain.

OA No. 821-2022 Both her parents are above 85 and fully dependent upon her. Father is an Alzheimer patient and suffers from sugar and BP. Her mother is completely deaf and unable to walk as she suffers from arthritis. OA No.822-2022 No personal grounds in O.A. OA No.820-2022 Wife is a government employee. Son is studying in 10th standard. OA No. 823-2022 Husband is working in Railways. Her daughter is studying in III semester in Jabalpur.

OA No.824-2022 Wife is a government employee. Son is studing in 1st class. OA No.841-2022 Husband is a government employee. Son is studying in 10th class. OA. No. 843-2022 Husband is highly diabetic and has been hospitalized twice for liver ailment and Covid complications. Mother and father 80 and 88 years old.

Page 37 of 88 Sub:KVS Tansfer matter 38 OA. No.846-2022 Applicant is a 55 years old and divorced single lady suffering from high BP and Sugar and arthritis pain.

OA No.848-2022 Husband is government employee. Son is studying in Bhopal OA No.850-2022 Applicant has been transferred to Andhra Pradesh will face language difficulty. Son studying in Class 12th OA No.851-2022 Husband of the applicant is working as Administrative Officer in LIC and undergone operation of eye and is also a BP sugar patient. Widow mother aged 78 is also stays with her and undergone angioplasty and both eye surgeries.

OA No.872-2022 Husband of the applicant is working as Stenographer in MP Power Management Jabalpur Applicant has preferred voluntary retirement and is under notice period.

OA No.873-2022 Husband of the applicant is working as Asst. General Manager SBI Bhopal Mother is 80 years old and bedridden being patient of chronic arthritis.

OA No. 874-2022 Page 38 of 88 Sub:KVS Tansfer matter 39 Husband of the applicant is working as Professor in Agriculture college.

OA No.875-2022 Applicant transferred to Malajkhand District Balaghat and her mother is 98 year old and is a widow. Malajkhand has no adequate medical facilties.

OA No.876-2022 Husband of the applicant is working as Chargeman (T) in GCF Jablpur .

OA No.877-2022 Applicant son is preparing JEE main exams. Mother in law expired. OA No.879-2022 Applicant is a heart patient and undergone angioplasty surgery in October 2019. Mother is 80 years old.

OA No.880/2022 The applicant has been transferred from KV, CMM Jabalpur to KV, Kalpakkam No.1 (TN), ignoring the transfer guidelines as well as the condition enumerated in the transfer order dated 16.09.2022 which stipulates that for the purpose of rationalization and redistribution of existing teaching staff and in order to ensure 50% regular teaching staff are available in all KVs across the country. The transfer of the applicant is not arising out of any administrative exigency or in public Page 39 of 88 Sub:KVS Tansfer matter 40 interest. After the transfer of applicant all posts of Primary Teacher (PRT) will be vacant at KV, CMM, Jabalpur.

OA No.889-2022 The applicant has been transferred from KV,No. 2 Bhopal (MP) to K.V., Dhenkanal (OR) ignoring the transfer policy issued by the DOPT as well as the respondent department the husband and wife should be kept at one station. However, the respondent department has not restricted to the transfer guidelines as the wife of the applicant is working as Sub-Engineer in MP State Agriculture Marketing Board.

OA No.890-2022 The applicant has been transferred from KendriyaVidyalaya CMM Jabalpur to KV. Jamai District-Chhindwara (MP) and the transfer order is not arising out of any administrative exigency or in public interest. After transfer of the applicant all posts of PRT will be vacant at KV, CMM, Jabalpur.

OA No. 891-2022 The applicant has been transferred from KendriyaVidyalaya CMM Jabalpur to K.V. Malajkhnad, District Balaghat (MP) and the transfer order is not arising out of any administrative exigency or in public interest. After transfer of the applicant all posts of PRT will be vacant at KV, CMM, Jabalpur.

Page 40 of 88 Sub:KVS Tansfer matter 41 OA No.895-2022 The applicant has been transferred from KendriyaVidyalaya, Chhatarpur (MP) to K.V. Kandukur (AP) and the transfer order is not arising out of any administrative exigency or in public interest. After transfer of the applicant all posts of PRT will be vacant at KV,Chhatarpur (MP).However, the respondent department has not restricted to the transfer guidelines as the wife of the applicant is working as Employee in Govt. Nehru Higher Sec. School. OA No.897-2022 The applicant has been transferred from KendriyaVidyalaya No.2 Bhopal (MP) to K.V. Sattenapalli,District, Palnadu(AP) and the transfer order is not arising out of any administrative exigency or in public interest. The respondent department has not restricted to the transfer guidelines as the wife of the applicant is working as teacher in Govt. High School.

OA No.898-2022 The applicant has been transferred from Kendriya Vidyalaya, SPM Hoshangabad (MP) to K.V. Burhanpur (MP) and the transfer order is not arising out of any administrative exigency or in public interest. However, the respondent department has not restricted to the transfer guidelines as the husband of the applicant is working as Sub-Engineer in MPPWD, Hoshangabad.

Page 41 of 88 Sub:KVS Tansfer matter 42 OA No.906/2022 Applicant' husband died in the year 2009 and her transfer count is -

12. Mother of the applicant is around 70 years and dependent on her. Applicant herself is suffering from various health ailments. OA No. 911-2022 The applicant has been transferred from KendriyaVidyalaya No.1 Shift 1 Indore(MP) to KV Gail, Guna (MP) and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that she is 56 years old and her mother-in-law is 85 years old and her husband is also 65 years old. OA No.912/2022 The applicant has been transferred from KendriyaVidyalaya, No. 2 Bhopal (MP) to KV, Kendrapara, Orissa, which is 1243 kms away. The applicant stated thatshe is a widow and after passing of her husband, her parents have started living with her. OA No.923-2022 The applicant has been transferred from KendriyaVidyalaya, VFJ, Jabalpur (MP) to K.V. Chaurai,DistrictChhindwara (MP) and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that she is a single lady living with her brother and suffering from serious liver infection since Page 42 of 88 Sub:KVS Tansfer matter 43 December, 2021 for which her treatment is going on in Jabalpur and Nagpur.

OA No.924-2022 The applicant has been transferred from KendriyaVidyalaya, No.2 Bhopal (MP) to K.V. Kasrawad, District Khargone (MP) and the transfer order is not arising out of any administrative exigency or in public interest. However, the respondent department has not restricted to the transfer guidelines as the husband of the applicant is working as Administrative Officer, at LIC of India,CRM Dept. Bhopal.

OA No.958-2022 The applicant has been transferred from KendriyaVidyalaya, No. 2 Bhopal (MP) to K.V. Boudh (Orissa), which is approx..1200 kms. Away from Bhopal and her husband is 59 years old and is a heart patient since last 5 years. He was diagnosed with 100% blockage and his treatment is going on in AIIMS Bhopal and CHL Indore Hospital.

OA No.959-2022 The applicant has been transferred from KendriyaVidyalaya, No.2 Bhopal (MP) to K.V. No.2 Chhindwara (MP) and the transfer order is not arising out of any administrative exigency or in public interest. As per guidelines the employee having the longest stay at any station is Page 43 of 88 Sub:KVS Tansfer matter 44 transferred first, then the employees are transferred seniority wise in the process of rationalization.

OA No.961/2022 The applicant has been transferred from KendriyaVidyalaya, Vehicle Factory Shift-1 Jabalpur (MP) to K.V. No. 1 Tiruchirapalli, Tamilnadu, which is more than 1700 km from the present place of posting and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that his father is 76 years old and mother is 70 years old both are totally depended upon him. The applicant's son is prosecuting his B.E. course from Govt. Engineering College at Jabalpur.

OA. No.962-2022 The applicant has been transferred from KendriyaVidyalaya, No.1 Bhopal (MP) to K.V., Karimnagar (TG), and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that she is a widow having two children who are studying in class 12th and 11th respectively. OA No.963-2022 The applicant has been transferred from KendriyaVidyalaya, No.1 Rewa (MP) to K.V. No.2 Chhindwara (MP) and the transfer order is not arising out of any administrative exigency or in public interest. The applicant has stated that his father is 75 years old and mother Page 44 of 88 Sub:KVS Tansfer matter 45 is75 years old both are ailing and totally dependent upon him. The father and mother of the applicant are taking treatment from the doctors of Rewa Medical College.

OA No.964-2022 The applicant has been transferred from KendriyaVidyalaya, No.1 Bhopal (MP) to K.V. Deogarh (OR) and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that the husband of the applicant resides and works abroad and she lives with her mother who is 79 years old and is fully dependent of her care.

OA No.965-2022 The applicant has been transferred from KendriyaVidyalaya, No. 1 Bhopal (MP) to K.V., Burhanpur (MP) and the transfer order is not arising out of any administrative exigency or in public interest. The applicant has stated that her husband is a State Govt. employee, who is a Senior Lecturer in Pharmacy at S.V. Polytechnic College, Bhopal and he cannot be transferred there as his branch is not there in Burhanpur.

OA No.966-2022 The applicant has been transferred from KendriyaVidyalaya No.1 Bhopal (MP) to K.V. Nausenabaugh, Vishakhapatnam (AP) and the transfer order is not arising out of any administrative exigency or in Page 45 of 88 Sub:KVS Tansfer matter 46 public interest. The applicant stated that her husband is working as Account Officer in Maharishi ShikshaSansthan, Lambakheda, Bairasiya Road, Bhopal and as per transfer guidelines the husband and wife should be posted at same station.

OA No.967-2022 The applicant has been transferred from KendriyaVidyalaya No.1 Bhopal (MP) to K.V.Badwani (MP) and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that his wife is serving as PRT in K.V. No. 2 Bhopal as a regular employee and as per policy guidelines the husband and wife should be posted at same station.

OA No.1010-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 SagarCantt (MP) to K.V. Paradip Port (OR) which is more than 1200 km from the present place of posting and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that his son is a student of class 10th which is a board class and the transfer of the applicant will affect the education of his son.

OA No. 885-2022 The applicant has been transferred from KendriyaVidyalaya, No.1 GCF Jabalpur (MP) to K.v. Deogarh, Odisha and the transfer order Page 46 of 88 Sub:KVS Tansfer matter 47 is not arising out of any administrative exigency or in public interest. The applicant further stated her husband is working as Assistant Draftsman at M.P. Electricity Board Jabalpur. The applicant further stated that her son is studying in class 12th, which is a board class and her transfer will affect the education of her son. OA No.886-2022 The applicant has been transferred from KendriyaVidyalaya No.1 Jabalpur to K.V. Malajkhand, District Balaghat, which is about 300 km from the present place of posting and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that she is 55 years old, who is having a retired husband who is suffering from neurological disorder as well as the applicant has faced a mental agony due to sad demise of her daughter in the year 2021 due to Covid-19.

OA No.887-2022 The applicant has been transferred from KendriyaVidyalaya Bhopal, No. 2 to K.V. Khurda Road, Odisha, and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that her husband is an employee of Indian Institute of Forest Management, which is an autonomous Institute. His post is non-transferrable as there are no branches of IIFM in any other place. The applicant further stated that the son of the applicant is Page 47 of 88 Sub:KVS Tansfer matter 48 studying in 12th class which is a board class. The applicant further stated that her daughter is a student of M.D. (Hom.) final year at RKDF Homeopathic Medical college, Bhopal, and she cannot be shifted outside Bhopal.

OA No.925-2022 The applicant has been transferred from KendriyaVidyalaya, No. 3 Morar, Cantt, Gwalior (MP) to K.V. Perambalur, which is more than 2100 kms away from Gwalior and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that the due to transfer of the applicant, he has to manage two different households which will increase financial burden on him. OA No.926-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V., Seoni, Malwa and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that the due to transfer of the applicant, she has to manage two different households which will increase financial burden on her. The husband of the applicant is also working in K.V. No. 4 whereby he has also been transfer and relieved.

OA No.927-2022 Page 48 of 88 Sub:KVS Tansfer matter 49 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V., Kasrawad and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that the due to transfer of the applicant, he has to manage two different households which will increase financial burden on her. The wife of the applicant is also working in K.V. No. 1 itself, and the son of the applicant is studying in K.V. in 12th class.

OA No.928-2022 The applicant has been transferred from KendriyaVidyalayaMorena (MP) to K.V. Anandpur, Odisha and the transfer order is not arising out of any administrative exigency or in public interest. The applicant stated that the due to transfer of the applicant, she has to manage two different households which will increase financial burden on her. OA No. 929-2022 The applicant has been transferred from KendriyaVidyalaya No. 4 Gwalior (MP) to K.V., Karim Nagar, which is more than 1000 kms away from the present place of posting. The applicant stated that the due to transfer of the applicant, he has to manage two different households which will increase financial burden on her. The wife of the applicant is also working in K.V. No. 1 whereby he has also been transfer and relieved.

Page 49 of 88 Sub:KVS Tansfer matter 50 OA No.930-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V., Rairangpur, which is more than 1000 kms from the present place of posting. The applicant stated that the due to transfer of the applicant, he has to manage two different households which will increase financial burden on him. The wife of the applicant has serious medical illness and needs constant care.

OA No.931-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V., Charbatia Arc, Bhubneshwar Region. The applicant stated that due to transfer of the applicant, she has to manage two different households which will increase financial burden on her. The applicant sated that her husband is aged about 62 years old and also the applicant herself is suffering from diabetes and also has knee issues.

OA No.883-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V. Irlapadu (Guntur) Hyderabad Region. The applicant stated that due to transfer of the applicant, he has to manage two different households which will increase financial burden on him. The wife of the applicant is a govt. servant and is Page 50 of 88 Sub:KVS Tansfer matter 51 presently working as middle school teacher in CM Rise School, Fort Road, Gwalior (MP).

OA No.1042-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Gwalior (MP) to K.V. Burhanpur(MP). The applicant stated that due to transfer of the applicant, he has to manage two different households which will increase financial burden on him. The applicant stated that the mother of the applicant is aged about 71 years and suffering from very serious illness and is solely dependent on the applicant.

OA No. 933-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V., Burhanpur. The applicant stated that the due to transfer of the applicant, he has to manage two different households which will increase financial burden on him. The wife of the applicant has serious medical illness and suffering from chronicle lung disease OA No.932-2022 The applicant has been transferred from KendriyaVidyalaya No. 1 Near Bus Stand Gwalior (MP) to K.V. Sivni, Malwa. The applicant stated that the due to transfer of the applicant, her husband has to manage two different households which will increase financial Page 51 of 88 Sub:KVS Tansfer matter 52 burden on them. The applicant stated that her husband has serious heart ailment and needs constant care and look after. O.A.NO.815/2022 Distance -350kms Mid-session transfer.

Single Parent.

The applicant is widow.

Mother suffering from heart ailments and is undergoing treatment under Dr.Parimal Swami.

Para 4.11 (of O.A.) Two posts of PGT (Hindi) are lying vacant. OA No.896/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Spouse Ground- As applicant husband, Shri Narendra Kumar Sikkewal is working as ASP in police at PHQ, Raipur. As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Mother-in-law and Father-in-law are both into their 90s and needs constant care.

Page 52 of 88

Sub:KVS Tansfer matter 53 OA No.888/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance- more than 200 kms Mid-session transfer.

Applicant's parent are old aged and are undergoing treatment for multiple ailments.

Applicant is suffering from cervical spondylitis and joint pains. OA No.902/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance- more than 650 kms Mid-session transfer.

Applicant's mother Susheela Devi is aged about 84 years and is completely dependent upon the applicant.

Applicant is suffering from cervical spondolytis and joint pain. OA No.845/2022 Para 6 of the Transfer guidelines has been wrongly suspended. Page 53 of 88 Sub:KVS Tansfer matter 54 The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance- more than 950 kms Mid-session transfer.

Applicant is single parent and her both sons are studying in Class XI.

Applicant is widow and has to take care of her sons alone. Applicant's son who has taken Humanities as subject in Class XI and the place where applicant is transferred there is no place where Humanities is available which will cause serious loss to him. Applicant has to take care of her mother.

OA No.903/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Spouse Ground- Applicant's husband, Shri Krishnan Pradeep Nair is working as General Manager in Steel Authority of India in Bhilai. As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Page 54 of 88 Sub:KVS Tansfer matter 55 Applicant is suffering from health issues with regard to missing beats and Blood Pressure.

Applicant's mother in law is bed ridden and is dependent upon the applicant.

OA No.884/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance- more than 1250 kms Mid-session transfer.

Applicant's husband, Kapil Sharma, is under treatment of Dr Prashant Shrivastava, as he is suffering from dilated Cardiomyopathy, left bundle branch block which is severe life threatening cardiovascular branch.

OA No.909/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance- more than 830 kms Mid-session transfer.

Page 55 of 88 Sub:KVS Tansfer matter 56 Spouse Ground- Applicant's husband, Shri Yogesh Chandra Dubey is working as Goods Trains manager BMY As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant's mother is aged about 75 years and is completely dependent upon the applicant.

Applicant has two minor daughters aged about 7 and 4 years and their mid-session of academic year is also going on. OA No.914/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Applicant's husband, Shri Sanjay Chaturvedi just retired 20 days back from KV 1 Indore.

OA No.837/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Page 56 of 88 Sub:KVS Tansfer matter 57 Spouse Ground- Applicant's husband, Shri Himanshu Bhusan Mallick is working as Deputy General Manager in Bhilai Steel Plant in SAIL, Bhilai.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant's mother is aged about 75 years and is completely dependent upon the applicant.

Applicant has two minor daughters aged about 7 and 4 years and their mid-session of academic year is also going on. OA No.921/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Distance between two places is approx. 1500 kms. Applicant served 13 years (1995to 1999 and 2000to 2009) at one of the hard stations, i.e. KV Jhabua.

Applicants holds excellent academic record whereby 100% result in his school for Class 10th.

Applicant's wife is suffering from various ailments and there is no one to take care after her.

Page 57 of 88 Sub:KVS Tansfer matter 58 OA No.919/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Distance between two places is approx. 350 kms. Applicant's wife is suffering from various ailments and there is no one to take care after her.

OA No.920/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Page 58 of 88 Sub:KVS Tansfer matter 59 Distance between two places is approx. 400 kms. Applicant's daughter is studying in TRS College Rewa OA No.833/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Applicant has one son aged bout 14 years and daughter 11 years old and studying in class 9th and 6th.

Spouse Ground as Applicant's husband is working in state govt of M.P. As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Page 59 of 88 Sub:KVS Tansfer matter 60 OA No.910/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Distance between two places is approx. 330 kms. Applicant's in law are old and needs constant check-ups and moreover applicant's mother in law is unable to walk and is dependent upon the applicant.

Applicant has two daughters who are studying in Bhopal and their mid-session is going on.

OA No.918/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Distance between two places is approx. 1700 kms. Applicant has undergone Laser surgery eye operation for setting aside constant flashback during day as well as night. Page 60 of 88 Sub:KVS Tansfer matter 61 Applicant has two children who are studying in Rewa and their mid- session is going on.

OA No.915/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Distance between two places is approx. 1000 kms. Spouse Ground Applicant's husband, Shri Sanjay Pandey, is working as Chief Ticket Inspector with base station Bhopal. As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. OA No.892/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Mid-session transfer.

Applicant's husband is working in private firm and has been posted outside.

Page 61 of 88 Sub:KVS Tansfer matter 62 Applicant has to take care of her children and father-in-law as mother-in law of the applicant passed away due to Covid. OA No.881/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two K.V. is approximately 900 kms Applicant's son is under mid-session of Board examinations of Class 12th Applicant's Mother is suffering from mental illness. Wife and daughter of deceased brother are dependent on applicant as applicant is the only earning member in the family. OA No.908/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two K.V. is approximately 1200 kms Page 62 of 88 Sub:KVS Tansfer matter 63 Applicant is transferred to a place where there are no students of Class XI and XII for Physics according to PIMS portal, therefore no benefit could be extended by such transfer. As per Transfer policy, any transfer requires displacement count to be more than 10, whereas applicant count is (-8), thus cannot be transferred.

Spouse Ground. Husband posted as Technician in SAIL (Govt. Undertaking) thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Husband has medical history of Dural Arterio Fistula and Brain Hemorrhage, and which requires constant medical supervision as the husband is majorly dependent on the applicant for the basic household necessities.

OA No.904/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Page 63 of 88 Sub:KVS Tansfer matter 64 Applicant has dependent widowed mother aged 82 years with multiple body ailments and two 8 years old children of the deceased sister-in-law.

Spouse Ground. Applicant's husband is Senior Technician (E) Bhilai Steel Plant (Govt. P.S.U) thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant being sole person for in family responsibility is herself undergoing thyroid medical issue.

OA No.894/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Husband of the applicant, Senior Cooperative Inspector, Deputy Registrar Cooperative Societies, Rajnandgaon, thus as per Central Govt policy, both spouse need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant suffering from Osteoarthritis. Page 64 of 88 Sub:KVS Tansfer matter 65 OA No.946/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two K.V. is approximately 500 kms Applicant is Commandant's Gold Medalist and cannot be transferred without following Rule Book of NCC Act, 1948 Part IV Rule 22A As per Transfer policy, any transfer requires displacement count to be more than 10, whereas applicant count is (-2) Applicant being sole person for in family responsibility for son and medically aided mother-in-law as husband stays out of town due to private job.

OA No.893/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Husband working in Chhattisgarh Rajya Gramin Bank (Govt Undertaking) thus as per Central Govt policy, both spouses need to be posted at same place.

Page 65 of 88 Sub:KVS Tansfer matter 66 As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant suffering from hystectomy (Bladder Suffering) requires frequent Check-ups OA No.934/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two K.V. is approximately 770 kms Applicant is Single parent.

Applicant is widow.

No direct rail connectivity to where applicant is being sought to be transferred.

Dependent daughter as there is no one to look after the family household needs and necessity.

OA No.913/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Page 66 of 88 Sub:KVS Tansfer matter 67 Spouse Ground. Applicant's wife working as Teacher in Girls higher secondary School - Raisen (Govt. Undertaking) thus as per Central Govt policy, both spouses need to be posted at same place. As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant sole in family person to look after the paralyzed father. Applicant child is undergoing mid-session of Board examinations of Class 12th The transferred place has classes up to 8thstd whereas, the petitioner has been teaching students of Class 10th. OA No.907/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Applicant's husband working as PGT (Physics) in KV Durg thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant husband is physically challenged (50%) therefore being majorly dependent on the Applicant for basic household necessities. Page 67 of 88 Sub:KVS Tansfer matter 68 Aged and dependent mother-in-law for family household necessities. OA No.849/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Applicant's husband is working as HM K.V No.1 GCF Jabalpur, thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. OA No.905/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Applicant is the only teacher of English subject for Class VI to X in the present place.

Two unmarried dependent daughters Long trailing medical history therefore at the age of 55, applicant cannot travel unceasingly.

Page 68 of 88 Sub:KVS Tansfer matter 69 OA No.832/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Applicant's wife working as Senior Teacher Govt Higher Sec. School, Rewa.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Applicant undergone medical surgery in the left leg and is advised to avoid travelling.

OA No.829/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two places is 375 kms.

Applicant's child is undergoing mid-session of Board examinations of Class 10th OA No.817/2022 Para 6 of the Transfer guidelines has been wrongly suspended. Page 69 of 88 Sub:KVS Tansfer matter 70 The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Applicant is widow, and as per transfer policy, any transfer requires displacement count to be more than 10, whereas applicant count is (-50), thus cannot be transferred.

OA No.831/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Applicant's husband working in 506 Army Base Workshop thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Husband suffering from locomotor disability and is majorly dependent on the Applicant for basic household necessities. Dependent medically aided 89 years mother-in-law and unmarried daughter.

OA No.847/2022 Page 70 of 88 Sub:KVS Tansfer matter 71 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Applicant's Husband is working as Assistant Grade III - State Govt. of M.P. thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband.

OA No.836/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Spouse Ground. Applicant's Husband is posted as Assistant Engineer in M.P.P.K.V.V.L. thus as per Central Govt policy, both spouses need to be posted at same place.

As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same.nd wife, the applicant is protected by the same. OA No.942/2022 Para 6 of the Transfer guidelines has been wrongly suspended. Page 71 of 88 Sub:KVS Tansfer matter 72 The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two K.V. is approximately 1700 kms Applicant is widow and has the responsibility of two unmarried dependent daughters and as per transfer policy, any transfer requires displacement count to be more than 10, whereas applicant count is (-50), thus cannot be transferred. OA No.827/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. The place where applicant is transferred i.e., KV Lakhadon has no facility of Class 10th students.

Old in-laws solely dependent on applicant for basic household necessities.

Daughter suffering from monocular esotropia in the left eye and is undergoing treatment from Sankar Netralaya Chennai. No one has posted in place of applicant in KV No.1 Sagar. OA No.882/2022 Page 72 of 88 Sub:KVS Tansfer matter 73 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two places is 2000 kms.

Spouse Ground. Applicant's Husband is working as Associate Professor in IIT Indore therefore as per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same and is required to be posted at the same place.

Minor daughter (4 years) cannot made to travel 2000 kms and son (9 years) undergoing mid academic session. OA No.838/2022 Para 6 of the Transfer guidelines has been wrongly suspended. The decision of suspension of para 6 of the transfer guidelines has been taken by incompetent authority and is done just to justify the order of transfer, thus the order seems to be ante dated order. Distance between two places is 1800 kms.

Spouse Ground. Applicant's Husband is working in Railways as Assistant Station Manager in Bhopal itself. As per Dopt Circular dated OM dated 30.09.2009 which is related to posting of husband and wife, the applicant is protected by the same. Page 73 of 88 Sub:KVS Tansfer matter 74 Applicant has to take care of mother-in-law, who is aged about 72 years old and as applicant's husband has to work in night shift hence the applicant is the only person who is there for her mother- in-law.

5. On the other hand, the respondents in their reply have submitted that the employees appointed in KVS are liable to be transferred anywhere in India in the light of Article 71(1) of the Education Code, whereby an employee who accepts the terms and conditions of the appointment in KVS is liable to be transferred anywhere in India. The Article 71(1) of the Education code clearly stipulates all India Service Liability. Therefore no employee has inherent right to stick to a particular place of posting. The applicant has completed more than 11 years at Jabalpur. The transfer order has been passed transferring the applicant from KV No.1 GCF Jabalpur to K.V. Davangare is based on administrative exigency. The law regarding interference by Court on transfer/posting of an employee is well settled and came up before the Hon'ble Supreme Court in the following cases: -E.P. Royappa vs. State of Tamil Nadu (1974) 4 SCC 3; B. Varadha Rao vs. State of Karnataka (1986) 4 SCC 131; Union of India and others vs. H.N. Kirtania (9189) 3 SCC 445; Shilpi Bose (Mrs.) and others vs. State of Bihar and others, 1991 Supp (2) SCC 659; Union of Inida and Page 74 of 88 Sub:KVS Tansfer matter 75 others vs. S.L. Abbas, (1993) 4 SCC 357 Chief General Manager (Telecom) N.E. Telecom Circle and another vs. Rajendra CH. Bhattacharjee and others, (1995) 2 SCC 532; State of M.P. and another vs. S.S. Kourav and others, (1995) 3 SCC 270; Union of India and others vs. Ganesh Dass Singh 1995 Supp. (3) SCC 214; Abani Kanta Ray vs. State of Orissa and others, 1995 Supp. (4) SCC 169; National Hydroelectric Power Corporation Ltd. vs. Shri Bhagwan and Shiv Prakash (2001) 8 SCC 574; Public Sergvices Tribunal Bar Association vs. State of U.P. and another, 2003) 4 SCC 104; Union of India and others vs. Janardhan Debanath and another, (2004) 7 SCC 405; State of U.P. and others vs. Gobardhan Lal, (2004) 11 SCC 402; Kendriay Vidyalaya Sangathan vs. Damodar Prasad Pandey and others, (2004) 12 SCC 299; Somesh Tiwari vs. Union of India and others, (2009) 2 SCC 592; Union of India and others vs. Muralidhara Menon and another, (2009) 9 SCC 304, Rajendra Singh and others vs. State of Uttar Pradesh and others (2009) 15 SCC 178 and State of Haryana and others vs. Kashmir Singh and another (2010) 13 SCC 306 wherein it has been held that Transfer is a condition of service. It does not adversely affect the status or emoluments or seniority of the employee. The employee has no vested right to get a posting at a particular place or choose to Page 75 of 88 Sub:KVS Tansfer matter 76 serve at a particular place for a particular time. It is within the exclusive domain of the employer to determine as to what place and for how long the services of a particular employee are required. Transfer order should be passed in public interest or administrative exigency, and not arbitrarily or for extraneous consideration or for victimization of the employee nor it should be passed under political pressure. There is a very little scope of judicial review by Courts/Tribunals against the transfer order and the same is restricted only if the transfer order is found to be in contravention of the statutory Rules or malafides are established. In case of malafides, the employee has to make specific averments and should prove the same by adducing impeccable evidence. The person against whom allegations of malafide is made should be impleaded as a party by name. Transfer policy or guidelines issued by the State or employer does not have any statutory force as it merely provides for guidelines for the understanding of the department personnel. The Court does not have the power to annul the transfer order only on the ground that it will cause personal inconvenience to the employee, his family members and children as consideration of these views fall within the exclusive domain of the employer. If the transfer order is made in mid-academic session of the children of the Page 76 of 88 Sub:KVS Tansfer matter 77 employee, the Court/Tribunal cannot interfere. It is for the employer to consider such a personal grievance.

6. In the O.A.No.834/2022, the applicant has taken grounds that the applicant's daughter is studying in Class X and her old age mother in law is living with applicant. It is submitted that personal inconvenience does not have any role to play in government service. The transfer guidelines for the year 2021 has already been suspended vide order dated 12.09.2022 in the interest of organization keeping in mind the study of students where KVs having less than 50% of regular teaching staff. It is submitted by the respondents that personal inconvenience and hardship of an employee are such considerations which lie solely within the purview of the administrator and it is always open to the aggrieved party to make representation to the administrator. It is further submitted that since KVS has taken decision in public interest the transfer of the applicant is necessitated in the interest of the organization. It has been submitted that due to disruption in normal schooling for past two years owing to the pandemic situation, there has been significant learning loss amongst students. The rationalization of teachers and redistribution of the existing teaching staff have been effected to address the above core challenges after the pandemic so that at least 50% of regular teaching staff (inclusive of all cadres) are Page 77 of 88 Sub:KVS Tansfer matter 78 available in all KVs. The existing Transfer Guidelines of KVS starts with the objective that "KVS shall strive to maintain equitable distribution of its employees across all locations to ensure efficient functioning of the organization and optimize job satisfaction amongst employees. All employees are liable to be transferred anywhere in India at any point of time and transfer to a desired location cannot be claimed as a matter of right. While effecting transfers, the organizational interest shall be given uppermost consideration and that the problems and constraints of the employees shall be subservient". The guidelines further defines administrative transfers as, "those transfers which the KVS orders suo motu in the exigencies of service and administration and in public interest." While effecting transfers all the factors giving benefit from displacement in Para 6 of the Transfer Guidelines 2021 are kept in abeyance. The routine transfer process has been suspended for the current year 2022-23. It is further submitted by the respondents that KVS has identified around 237 KVs having less that 50% of regular teaching staff on its rolls and about 481 KVs having 80% or more regular teaching staff on its rolls in all over India on the basis of available vacancy. Station Seniority (All India/cadre/subject wise) which indicates who has the longest stay in a station, as per date of joining at the station was taken as the criteria for transfer. Most of Page 78 of 88 Sub:KVS Tansfer matter 79 the teachers who have been transferred have had a stay in a particular station for more than 10 years. Out of the total teaching staffs of 36565 in position, only 1455 transfers have been affected which is only around 4% of the total teaching strength in position.

7. In all cases rejoinder has not been filed by the applicants. In the interest of justice rejoinder filed in O.A. No.810/2022 is taken into consideration. It has been stated in the rejoinder that while issuing the transfer order the respondent department has not obeyed their own idea/instruction to issue transfer order. The sanctioned posts of PRT in KVS CMM Jabalpur is 17 and out of 17 of PRT only 8 are presently on roll, this means that already they have only 50% of regular teaching staff of PRT and out of these 8, 7 have been transferred. So after transfer of 7 PRT only 1 PRT has been left in KVS CMM Jabalpur. However both teachers who were holding the post of TGT (Science) has been transferred. Thus the respondent department has not followed their own revised policy. It is submitted by the applicant that in KVS CMM Jabalpur 1 post of PGT (Maths) is sanctioned and 1 PGT (Maths) was working prior to the issuance of the transfer order. However by order dated 12.9.2022 the applicant has also been transferred from KV CMM Jabalpur to KV Chourai, Chhindwara and after her transfer nobody is working as PGT (Maths) in KV CMM Jabalpur to teach the Page 79 of 88 Sub:KVS Tansfer matter 80 students of 11th and 12th class. Thus, the transfer order has not been issued in administrative exigency or in public interest. It is further submitted by the applicant that the respondent department has transferred so many primary teachers (PRT) from Madhya Pradesh to the non Hindi speaking region like Orissa, Tamilnadu, Karnatak, Andhra Pradesh Telengana, Kerala etc. The students of non Hindi speaking regions will not be able to understand Hindi and teacher of primary (PRT) School will not be able to understand local language. Apart from this, the Government of India has framed National Education Policy, 2020. As per this Policy primary education should be given in the local language/mother tongue. The KVS is having its transfer guidelines, which is very methodic in nature and at the time of issuance of impugned transfer order, the transfer guidelines (especially Para 6) was suspended which protect widows, single parent, other spouse case etc. Thus, by sacrificing the transfer guidelines, the Sangathan has chosen to issue the impugned order of transfer but what is the criteria/parameter to issue transfer has not been disclosed. The impugned transfer order has been issued as per their whims and fancies. The KVS once issued the transfer guidelines, which is having a binding effect /statutory favour cannot bypass its transfer guidelines. As per provisions of DoPT OM dated 30.09.2009 the husband and wife should be posted at same station. Page 80 of 88 Sub:KVS Tansfer matter 81 The applicant has relied upon the judgment passed by Hon'ble Supreme Court in S.K. Nausad Rahman & Ors vs. Union of India and others in Civil Appeal No.1243 of 2022. It is submitted by the applicant that the transfer order is the mid-session transfer order wherein various personal difficulties of the employees like children of the employees are studying in higher studies (especially Class 9th to 12th ) some are single parents, in few case the death of the husband took place in Covid-19 are the crucial factors which are required to be evaluated by the authorities in terms of the relevant guidelines but the transfer orders have been issued in hurried manner. After issuance of transfer order dated 23.09.20222 (Annexure RJ/1) for single parent/widow etc. who are protected mainly in para 6 of the transfer guidelines, certain representations have been entertained by the Sangathan and few transfer orders have been cancelled also. Further as per Para 7(d) of the Transfer Policy the KVs employees whose children are likely to appear in class X & XII Board Exam in the transfer year will get exemption of one year. Apart from this, the Govt. employees who serve as the main care giver to the persons with disability in the family (spouse or dependent son/daughter of the employee) would have a bearing on the systematic rehabilitation of persons with disabilities, the Government issued OM dated 06.06.2014 to exempt such employees from routine exercise of Page 81 of 88 Sub:KVS Tansfer matter 82 transfer/rotational transfer, subject to administrative constraint. KVS employees covered under these provisions shall be exempted from displacement transfer. Thus, it is clear that the respondent department has not considered even Para 7 of the transfer guidelines at the time of issuance of the transfer orders which has not been suspended.

8. Heard the learned counsel for the parties and perused the pleadings and documents annexed therewith. We have also carefully gone through the judgments cited by the learned counsels for the parties.

9. The issue of transfer and posting has been considered time and again by the Hon'ble Apex Court and has been settled by catena of decisions. It is entirely upon the competent authority to decide when, where and at what point of time a public servant is to be transferred from his present posting. Transfer is not only an incident but an essential condition of service. It does not affect the conditions of service in any manner. The employee does not have any vested right to be posted at a particular place and cannot claim any vested right to work at a particular place as the transfer order does not affect any of his legal rights and the Court cannot interfere Page 82 of 88 Sub:KVS Tansfer matter 83 with transfer/posting which is made in public interest or on administrative exigency.

10. In regard to Transfer Guidelines of KVS is concerned, it is apparent from the record the transfer guidelines for the year 2021 has already been suspended vide order dated 12.09.2022 in the interest of organization keeping in mind the study of students where KVs having less than 50% of regular teaching staff. Personal inconvenience and hardship of an employee are such considerations which lie solely within the purview of the administrator and it is always open to the aggrieved party to make representation to the administrator. Since KVS has taken decision in public interest the transfer of the applicant is necessitated in the interest of the organization. Due to disruption in normal schooling for past two years owing to the pandemic situation, there has been significant learning loss amongst students. The rationalization of teachers and redistribution of the existing teaching staff have been effected to address the above core challenges after the pandemic so that at least 50% of regular teaching staff (inclusive of all cadres) are made available in all KVs. The existing Transfer Guidelines of KVS starts with the objective that "KVS shall strive to maintain equitable distribution of its employees across all locations to ensure efficient functioning of the organization and optimize job satisfaction amongst Page 83 of 88 Sub:KVS Tansfer matter 84 employees. All employees are liable to be transferred anywhere in India at any point of time and transfer to a desired location cannot be claimed as a matter of right. While effecting transfers, the organizational interest shall be given uppermost consideration and that the problems and constraints of the employees shall be subservient". The guidelines further defines administrative transfers as, "those transfers which the KVS orders suo motu in the exigencies of service and administration and in public interest." While effecting transfers all the factors giving benefit from displacement in Para 6 of the Transfer Guidelines 2021 are kept in abeyance. The routine transfer process has been suspended for the current year 2022-23. Station Seniority (All India/cadre/subject wise) which indicates who has the longest stay in a station, as per date of joining at the station was taken as the criteria for transfer. Most of the teachers who have been transferred have had a stay in a particular station for more than 10 years. Out of the total teaching staffs of 36565 in position, only 1455 transfers have been affected which is only around 4% of the total teaching strength in position. The competent authority has taken decision to suspend Para 6 of Transfer Guidelines prior to the issuance of transfer order which is clear from the Minutes of the Meeting which was called for perusal on request of counsel of applicants in O.As at the time of final Page 84 of 88 Sub:KVS Tansfer matter 85 arguments. After perusal of the Minutes of the Review Meeting presided by Hon'ble Education Minister on 19.07.2022, we have reached on the conclusion that the decision on suspension of Para 6 of the Transfer Guidelines was taken in meeting by all Senior Officers of department and KVS including Education Minister which was Presided over by Education Minister. So allegations regarding decision for keeping in abeyance Para 6 of the Transfer Guidelines was taken subsequently by the competent authority after issuing of transfer orders in not true, as decision for suspension of Para 6 of the Transfer Guidelines was taken on 19.07.2022 in a meeting presided by the Education Minister.

11. As far as transfer during mid academic session is concerned, the Court does not have the power to annul the transfer order only on the ground that it will cause personal inconvenience to the employee, his family members and children as consideration of these views fall within the exclusive domain of the employer. If the transfer order is made in mid-academic session of the children of the employee, the Court/Tribunal cannot interfere. It is for the employer to consider such a personal grievance. This aspect has also been considered by Hon'ble Apex Court in the case of State of M.P. vs. S.S. Kaurav (1995) 3 SCC 270 wherein it has been held that it is not permissible for the Court to go into the relative hardship of the Page 85 of 88 Sub:KVS Tansfer matter 86 employees. It is for the administration to consider the facts of given case and mitigate the real hardship in the interest of good and efficient administration.

12. The applicant has All India Transfer Liability and he cannot enjoy the privilege of remaining at present place of posting or nearby place throughout his entire career on the ground of his/her spouse wife being posted at same station. The transfer order of the applicant has been issued by the competent authority and there are no allegations of any malafide in exercise of power by the competent authority in this matter.

13. In the matters of Union of India Vs. S.L. Abbas, (1993) 4 SCC 357 the Hon'ble Supreme Court has specifically held that who should be transferred where, is a matter for the appropriate authority to decide. In the matters of National Hydroelectric Power Corpn. Ltd. Vs. Shri Bhagwan, (2001) 8 SCC 574, the Hon'ble Supreme Court has held that unless an order of transfer is shown to be an outcome of mala fide exercise of power or stated to be in violation of statutory provisions prohibiting any such transfer, the courts or the tribunals cannot interfere with such orders as a matter of routine, as though they are the appellate authorities substituting their own decision for that of the management, as against such orders passed in the interest of administrative exigencies of the service concerned". Page 86 of 88 Sub:KVS Tansfer matter 87

14. Thus, it is a settled law that transfer of a government servant in a transferable service is a necessary incidence of the service career. Assessment of the quality of men is to be made by the superiors taking into account several factors including suitability of the person for a particular post and exigencies of administration. Several imponderables requiring formation of a subjective opinion in that sphere may be involved at times. The only realistic approach is to leave it to the wisdom of the hierarchical superiors to make the decision. Unless the decision is vitiated by malafides of infraction of any professed norms of principle governing the transfer which alone can be scrutinized judicially, there are no judicially manageable standards for scrutinizing all transfers and the courts lack the necessary expertise for personal management of all government departments. This must be left in public interest to the departmental heads.

15. In the matters of State of U.P. Vs. Gobardhan Lal, (2004) 11 SCC 402, the Hon'ble Supreme Court has held that "[E]ven administrative guidelines for regulating transfers or containing transfer policies at best may afford an opportunity to the officer or servant concerned to approach their higher authorities for redress but cannot have the consequence of depriving or denying the competent authority to transfer a particular officer/servant to any Page 87 of 88 Sub:KVS Tansfer matter 88 place in public interest and as is found necessitated by exigencies of service as long as the official status is not affected adversely and there is no infraction of any career prospects such as seniority, scale of pay and secured emoluments. This Court has often reiterated that the order of transfer made even in transgression of administrative guidelines cannot also be interfered with, as they do not confer any legally enforceable rights, unless, as noticed supra, shown to be vitiated by mala fides or is made in violation of any statutory provision".

16. Since there is no allegation of mala fide against any officers of the respondents nor any allegation with regard to competency of the officer, who has passed the impugned orders of transfer, we do not find any ground to interfere with the impugned orders of transfer.

17. Accordingly, all these Original Applications are devoid of any merit therefore all O.A.s are dismissed. No order as to costs.

      (Kumar Rajesh Chandra)                   (Akhil Kumar Srivastava)
      Administrative Member                             Judicial Member
     Kg/rn




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