AI Structured Summary
Not yet generated for this judgment
Judgment
Heard Mr. T.C. Govindaswamy, learned Counsel for the applicant and Mr. Vineeth Komalachandran representing Mr. K.I. Mayankutty Mather, learned Standing Counsel for the Kendriya Vidyalaya, for R-1 to 5. At present, I am not inclined to issue notice to R-6, 7 and 8.
It emerges from Annexure A-12 that the applicant was relieved on 05.08.2023. On the other hand, Annexure A-10 indicates that the applicant has not joined at KV, INS Dronacharya for want of necessary clarification in regard to the issue now raised.
After hearing the learned Counsel for the applicant and the learned Standing Counsel for R-1 to 5, I am inclined to direct the 3rd respondent to take up, consider and dispose of Annexures A-9 and A-10 representations dated 21.08.2023 and 04.09.2023, respectively, specifically with reference to the statement made against the 6th respondent – Ms. Swapna Satheesh, that she is the senior most in the station, within a period of one month from the date of receipt of a copy of this order.
Having considered the fact that the Schools are in session, I am inclined to direct the applicant to join at KV, INS Dronacharya forthwith, without prejudice to her right to pursue her objection raised in the O.A and in Annexures A-9 and A-10. It is also brought to my notice that one post of PGT(Chemistry) is vacant at K.V., Pangode. If that be so, that post may not be filled up, till orders are passed on Annexures A-9 and A-10 and communicated to the applicant. If the order is in her favour ultimately, it may be considered, if she can be accommodated in K.V., Pangode. Ordered accordingly. The right to approach this Tribunal, if the order is adverse, is also reserved.
The O.A is disposed of at the admission stage itself. No costs.
List of Annexures
Annexure A-1- True copy of the Transfer order bearing F. No. 11-E-11046/2/2023-ESTT-II/Part I-A-2II-(A)-b-(iii) Administrative Grounds dated 03.08.2023 issued by the 2 respondent.
Annexure A-2- A true copy of the order bearing F. No. 11-E-11046/2/2023-ESTT-II/Part I-A-2-II-(A)-a-Administrative Grounds dated 03.08.2023 issued by the 2 respondent.
Annexure A-3- A true copy of the notification bearing No. 1-1/2023-KVS(HQ)/Estt-II/12/66-69 dated 30.06.2023, issued from the office of the 1 respondent.
Annexure A-4- True copy of the Decree of Divorce rendered by the learned Family Court, Thiruvananthapuram in O.P. No. 1568/2023 dated 18.10.2003.
Annexure A-5- A true copy of the representation dated 01.08.2023.
Annexure A-6- A true copy of the representation addressed to the Joint Commissioner, KVS(HQ), New Delhi dated 04.08.2023.
Annexure A-7- A true copy of the representation dated 08.08.2023 addressed to the first respondent.
Annexure A-8- A true copy of the representation dated 09.08.2023 addressed to the first respondent.
Annexure A-9- A true copy of the another representation dated 21.08.2023 submitted by the applicant, addressed to the Deputy Commissioner, KVS, Ernakulam.
Annexure A-10- A true copy of the letter bearing No. 31046/2023-24/KVS RO, Ernakulam dated 04.09.2023.
Annexure A-11- A true copy of the notification bearing F. No. 1-1/2023-KVS HQ/Estt-II/3666-3668 dated 10.08.2023.
Annexure A-12- True copy of the letter bearing F. No. B-39/RELL Ordr/K.V.S.A.P/2023-24 dated 05.08.2023, issued by the 4 respondent.
Annexure A-13- A true copy of the notice bearing F.No. 11-E-II(O46)/2023/ Estt-II/7668 dated 29.09.2023, issued from the office of the 1 respondent.