Delhi High Court
Shubham Pratap Singh vs Kendriya Vidyalaya Sangathan (Kvs) & ... on 5 January, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 05.01.2024
+ W.P.(C) 138/2024
SHUBHAM PRATAP SINGH ..... Petitioner
versus
KENDRIYA VIDYALAYA SANGATHAN (KVS) & ORS
..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr. Karan Babuta, Advocate alongwith
petitioner
For the Respondents : Mr. S. Rajappa and Mr. R. Gowri Shankar,
Advocates for KVS
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
(The proceeding has been conducted through Hybrid Mode)
1. Exemption allowed subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 138/2024 & CM APPL. 631/2024 (Stay)
3. This is a writ petition under Article 226 of the Constitution of India
seeking grant of writ in the nature of Certiorari/Mandamus thereby allowing
the petitioner to join the allotted school, i.e. respondent no.3 on the basis of
the documents produced by the petitioner.
4. At the outset, Mr. R. Gowri Shankar, learned counsel appearing for
the respondent - Kendriya Vidyalaya Sangathan (KVS) objects to the very
maintainability of the present writ petition and submits that under Section
14(2) of the Administrative Tribunal Act, 1985, the present petition is not
maintainable before this Court and the petitioner would be well advised to
approach the Administrative Tribunal in this regard.
5. Learned counsel also has furnished across the Bench, the judgment of
a Coordinate Bench of this Court dated 26.09.2023 in W.P.(C) 9008/2023
Piyush Tyagi vs. Kendirya Vidyalaya Sangathan, which on similar facts
had directed the petitioner therein to approach the Central Administrative
Tribunal, being a forum of first instance and having competence and
jurisdiction to adjudicate the service matters in relation to the recruitment,
etc.
6. Mr. Karan Babuta, learned counsel appearing for the petitioner, in
view of the aforesaid judgment, prays that keeping in view the time
constraint, the present petition itself be remitted to the Central
Administrative Tribunal as an original application, which may considered on
its own merits.
7. Accordingly, in exercise of the powers of 226 conferred upon this
Court by the Constitution of India and in the peculiar fact situation, the
present petition be transferred/remitted to the Principal Bench, Central
Administrative Tribunal, New Delhi, for being treated as an original
application of the petitioner and be heard and considered and disposed of in
accordance with law.
8. Accordingly, the present petition be transferred and listed before the
Central Administrative Tribunal on 09.01.2024. The concerned Central
Administrative Tribunal is requested to take up the matter on urgent basis,
keeping in view the urgency in the facts of the case
9. In the meanwhile, since the KVS had extended time for joining for a
period of 15 days, which is expiring today, i.e., 05.01.2024, this Court is of
the considered opinion that since the matter is now being placed before the
Central Administrative Tribunal, the time for joining be extended till
20.01.2024 in the interests of justice.
10. In view of the above, the petition is disposed of with no order as to
costs.
11. Order dasti under signatures of Court Master.
TUSHAR RAO GEDELA, J
JANUARY 5, 2024
Aj
