Central Administrative Tribunal - Chandigarh
Vijay Kumar Singh vs Nvs on 11 December, 2024
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
ORIGINAL APPLICATION NO.930/2024
On this the 11th Day of December, 2024
CORAM:
HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)
Vijay Kumar Singh (aged about 54 years) son of Sh. Baldev Dass
relieved from the post of PET (M) from JNV Butana Sonepat At
present resident of JNV Campus Butana Sonepat (Group B).
Employee ID-199511396, (Email: [email protected])
.... Applicant
(By Advocate: Sh. Harish Bhardwaj).
Versus
1. Union of India, Ministry of Education, Department of School
Education and Literacy through its Secretary, 122-C Shastri
Bhawan, New Delhi.
2. Navodya Vidyalaya Samiti though its Commissioner, B-15,
Institutional Area, Sector-62, Noida (Uttar Pardesh)
3. Assistant Commissioner, Navodya Vidyalaya Samiti, B-15,
Institutional Area, Sector-62, Noida Gautam Budhnagar.
4. The Deputy Commissioner, Regional Office, Navodya Vidyalaya
Samiti, Sector-05, Shanti Nagar, Behind Metro Mass Hospital,
Mansarovar, Jaipur (Rajasthan)-302020 (Email ID
[email protected]).
5. The Jawahar Navodya Vidyalaya, Butana, Sonepat through its
Principal. Village Butana, Tehsil Gohana, District Sonepat. (CBSE
Code-540007) Email ID: jnvsonepat @gmail.com
6. The Internal Complaints Committee through its Chairperson
namely Smt. Manju Lata, Principal PM Shri School Jawahar
Navodya Vidyalaya, Partapgarh Baseda, Via Nimahera Tehsil,
Chotti Sadri District Pratapgarh (Rajasthan) Pin Code 312601.
(The respondent No. 6 may kindly be summoned through
Navodaya Vidyalaya Samiti) (School Code 14208) (Email :-
[email protected])
....Respondents
(By Advocate: Sh. Sanjay Goyal, Sr. CGSC for R. No.1, Sh.
Barjesh Mittal for respondents No.2 to 6).
2
O R D E R (ORAL)
PER: RASHMI SAXENA SAHNI, MEMBER (A)
1. Heard learned counsel for the applicant.
2. The relief sought by the applicant was regarding stay of transfer order. The same has been carried out by the respondents and applicant has also joined new place of posting.
3. In view of the above position, nothing survives in this O.A. hence the same is disposed of as having been rendered infructuous.
4. The applicant is at liberty to approach the competent authority regarding his grievance relating to Annexure A-5 and the same shall considered by the competent authority within four weeks.
(RASHMI SAXENA SAHNI) MEMBER (A) /kr/