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Judgment
L. Narasimha Reddy, J
The applicant joined the service of Kendriya Vidyalaya Sangathan (KVS) in the year 1986 as Post Graduate Teacher (PGT). However, at that time
he did not hold the essential qualification, namely, B.Ed. A condition was stipulated that he must secure that qualification within two years. It is stated
that though the applicant took the B.Ed. examination in 1988, the results could not be declared till 22.05.1990 and that in the meanwhile, his services
were regularised w.e.f. 20.08.1988 by the 1st respondent through an order dated 20.03.1995.
The applicant was selected and appointed to the post of Principal in the Delhi Administration in the year 2007. In the context of reckoning of past
service, the second respondent has taken into account, only the service from 22.05.1990, on which date the applicant passed B.Ed. examination. This
OA is filed with a prayer to direct the respondents to reckon the service from20.08.1988 and to extend other ancillary benefits.
We heard Mr. Mohd. Kamil Khan, learned counsel for the applicant and Mr. S. Rajappa, learned counsel for the respondents at the stage of
admission through video conferencing.
The service particulars of the applicant are not in dispute. He joined the service of the respondents on 20.08.1986 with Post Graduate degree and
without B.Ed. which is very much essential. For whatever reason, the 1st respondent has chosen to regularise the service of the applicant from
20.08.1988, the day on which he is said to have appeared in the examination. The fact however remains that he passed the B.Ed. examination only on
22.05.1990.Fairly enough, the 2nd respondent is reckoning the service of the applicant from the date on which he passed the B.Ed. examination.
For a Post Graduate Teacher, which is fairly higher in the hierarchy of the 1st respondent, it is un-understandable as to how and on what basis, the
services of the applicant were regularised, even before he obtained B.Ed.degree. At any rate, from the point of 2nd respondent, it is only the service
which the applicant rendered after holding qualification, stipulated for the post.
We do not find any merit in the OA and the same is, accordingly, dismissed. There shall be no order as to costs.