Kerala High Court
The Deputy Commissioner vs Binoy Jose on 20 July, 2021
OP (CAT) No.40/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
OP (CAT) NO. 40 OF 2021
(AGAINST THE ORDER DATED 05.01.2021 O.A.NO.180/00135/2020 OF CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH)
PETITIONERS/RESPONDENTS 1 TO 3 IN OA:
1. THE DEPUTY COMMISSIONER NAVODAYA VIDYALAYA SAMITI (HYDERABAD
REGION), DEPARTMENT OF SCHOOL EDUCATION AND LITERACY, GOVERNMENT OF
INDIA, 1-1-10/3, SARDAR PATEL ROAD, SECUNDERABAD - 500 003.
2. THE JOINT COMMISSIONER NAVODAYA VIDYALAYA SAMITI, DEPARTMENT OF
SCHOOL EDUCATION AND LITERACY, GOVERNMENT OF INDIA, B15,
INSTITUTIONAL AREA, SECTOR 62, NOIDA, BUDDHA NAGAR, UTTAR PRADESH -
201 309.
3. THE COMMISSIONER NAVODAYA VIDYALAYA SAMITI, DEPARTMENT OF SCHOOL
EDUCATION AND LITERACY, GOVERNMENT OF INDIA, B15, INSTITUTIONAL
AREA, SECTOR 62, NOIDA, BUDDHA NAGAR, UTTAR PRADESH - 201 309.
RESPONDENTS/APPLICANT IN OA & R4:
1. BINOY JOSE, LIBRARIAN, JAWAHAR NAVODAYA VIDYALAYA, MINICOY ISLAND,
LAKSHADWEEP - 682 559, RESIDING AT JAWAHAR NAVODAYA VIDYALAYA
QUARTERS, MINICOY ISLAND, LAKSHADWEEP - 682 559, PHONE NO.859448101.
2. ALPHONSIE GEORGE , LIBRARIAN, JAWAHAR NAVODAYA VIDYALAYA, ALAPPUZHA
- 690105.
OP (CAT) praying inter alia that in the circumstances stated in the
affidavit filed along with the OP (CAT) the High Court be pleased to stay
all further proceedings pursuant to Exhibit P 1 order of the Central
Administrative Tribunal in O.A.No.180/00135/2020 dated 05.01.2021.
This petition coming on for admission on 20.07.2021 upon perusing
the petition and the affidavit filed in support of OP (CAT) and upon
hearing the arguments of Sri.MILLU DANDAPANI Advocate for the petitioners
and of Sri. Vishnu S.Chempazhanthiyil Advocate for R1 and Sri.C.A.Majeed
Advocate for R2, the court passed the following.
OP (CAT) No.40/2021 2/3
APPENDIX OF OP (CAT) 40/2021
Exhibit P1 TRUE COPY OF THE ORDER DATED 05.01.2021 IN THE ORIGINAL
APPLICATION NO.180/00135/2020 AND MA 180/305/2020.
OP (CAT) No.40/2021 3/3
ALEXANDER THOMAS & T.R.RAVI , JJ.
------------------------------------------------
O.P (CAT) No.40 of 2021
[Arising out of the order dated 05.01.21
in O.A No.180/135/2020 on the file of the CAT, Ekm. Bench]
----------------------------------------------------
Dated this the 20th day of July, 2021
ORDER
Notice before admission for R1 has been taken by Sri.Vishnu
S.Chempazhanthiyil, learned Advocate and for R2 has been taken by
Sri.C.A.Majeed, learned Advocate.
2. The Registry will show the names of the abovesaid Advocates
in the cause list. The Registry will also place on record a copy of the
judgment rendered by the Division Bench of this Court in O.P(CAT)
No.18/2021 in this case file, for the perusal of this Court. In the
meanwhile, it is ordered that further proceedings in the contempt
petition C.P.No.10/2021 on the file of the CAT, Ernakulam Bench
(arising out of the instant O.A No.135/2020), shall stand deferred. This
order will be in force for a period of two weeks.
List the case on the top of the Admission List on 04/08/2021.
Hand Over to both sides
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
T.R.RAVI, JUDGE
vgd
20-07-2021 /True Copy/ Assistant Registrar
