[Cites 1, Cited by 0]
Jharkhand High Court
Vijay Kumar vs The Union Of India on 5 January, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:75
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 7722 of 2025
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Vijay Kumar, S/o Late Ram Lal Prasad, Principal, Kendriya
Vidyalaya, SER Dangoaposi, West Singhbhum, (Formerly Principal,
KV CTPS Chandrapura, Bokaro), Jharkhand, presently residing at
Flat No.404, 4th Floor, Achyut Enclave, Lane No.-1, Heritage
Hospital, Milan Chowk, Tupudana, PO & PS-Hatia, District-Ranchi.
... ... Petitioner(s)
Versus
1. The Union of India, through the Secretary, Ministry of
Education, Government of India, PO Now Delhi, GPO, PS-
Shastri Bhawan, New Delhi-110001.
2. Kendriya Vidyalaya Sangathan, through its Commissioner,
18, Institutional Area, PS & PS-Hauzkhas, S.O. Shaheed Jeet
Singh Marg, New Delhi-110016.
3. The Deputy Commissioner, Kendriya Vidyalaya Sangathan,
Regional Office, PO & PS, Namkum, S.O. Namkum Campus,
Ranchi-834010l, Jharkhand.
4. Mr. D.P. Patel, (Ex-DC cum-Disciplinary Authority, KVS RO,
PO & PS-Namkum, S.O. Ranchi-834010, Jharkhand)
Presently posted as The Deputy Commissioner (ACAD), KVS
HQ, 18, Institutional Area, PO & PS Hauzkhas, S.O. Shaheed
Jeet Singh Marg, New Delhi-110016.
5. Ms. Sujata Mishra, The Assistant Commissioner-cum-The
Chairperson ICC, Kendriya Vidyalaya Sangathan, Regional
Office, PO & PS-Namkum S.O, Namkum Campus, Ranchi-
834010, Jharkhand.
... ... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Riday Mukherjee, Advocate
Mr. Siddharth Gautam, Advocate
For the Respondent(s) : Mr. Prashant Pallav, ASGI
Md. Mokhtar Khan, Advocate
Mr. Faisal Khan, Advocate
Mr. Ashutosh Ranjan, Advocate
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th
02/ 05 January, 2026
1. Heard the Parties.
2. In this writ petition, the petitioner has prayed for the
following reliefs:-
"(i) For issuance of appropriate
writ(s)/order(s)/direction(s) particularly a writ in the
nature of Certiorari for quashing and setting aside the
2026:JHHC:75
Penalty Order dated 13.11.2025 (Annexure-6) passed
under Rule 16 of the Central Civil Services (Classification,
Control and Appeal) Rules, 1965 by the Deputy
Commissioner, KVS Regional Office, Ranchi (Respondent
No.3).
(ii) For issuance of appropriate
writ(s)/order(s)/direction(s) particularly a writ in the
nature of Certiorari for quashing and setting aside the
Memorandum dated 10.10.2025 containing Articles of
Charge issued by the Deputy Commissioner, KVS
Regional Office, Ranchi (Respondent No.3).
(iii) For issuance of appropriate
writ(s)/order(s)/direction(s) particularly a writ in the
nature of Certiorari for quashing and setting aside the
Inquiry proceedings dated 15.03.2025 (Annexure-4 (iii))
conducted by the Internal Complains Committee and for
a further direction to the respondents to reinstate the
petitioner with full dignity and pay all consequential
benefits including arrears of salary and allowances."
3. Admittedly, the petitioner is a Principal in Kendriya
Vidyalaya Sangathan (KVS).
4. Any service dispute in respect of Kendriya Vidyalaya
Sangathan is amenable to the jurisdiction under Central
Administrative Tribunal (CAT).
5. The Hon'ble Supreme Court very recently in case of
"Leelavathi N. and Others Vs. State of Karnataka & Ors"
reported in 2025 SSC Online SC 2253 has held that if there is a
Tribunal and the disputes comes with the domain of the Tribunal,
the petitioner should approach the Tribunal, other than
approaching this Court.
6. Considering the aforesaid judgment and also the fact
that the Central Administrative Tribunal is the appropriate
authority to redress the grievance of the petitioner, I am not
inclined to entertain this writ petition.
7. The petitioner is directed to approach the Central
Administrative Tribunal for redressal of his grievance.
8. With the aforesaid observations, this writ petition
stands disposed of.
(ANANDA SEN, J.)
05.01.2026
S.K.D., cp2
Uploaded on 07.01.2026
