- (1.) The present petitioner has approached this Court directly under Article 32 of the Constitution, seeking diverse reliefs. Essentially, his grievance is with respect to the order of removal issued by his employer, the respondent Kendriya Vidayalaya Sangathan (hereafter referred to as "KVS"), terminating him from its services with effect from 21.07.2008.
(2.) Barring essential facts, an elaborate discussion is unnecessary in view of the judgment and relief that the Court would be granting. Briefly, the petitioner joined KVS on 05.11.1981. Whilst working with the KVS in its school, the petitioner was apparently elected as an office bearer of the employees' association, i.e. as Assistant General Secretary (of the Hqs). Inter se disputes with respect to who held the position of General Secretary arose which became the subject matter of proceedings, in the Civil Court at Tis Hazari, Delhi. The KVS apparently took the position that it would act in accordance with the order of the court dated 03.07.2004. The petitioner alleges that he was again elected as the Assistant General Secretary HQ. He alleges that in this capacity as an office bearer of the Association, he was instrumental in exposing irregularities involving defalcation with school funds, including, but not limited to purchase of books and equipment such as computer and other electronic items. Some minor disciplinary proceedings appear to have been initiated against him on 12.04.2007 and a show-cause notice was issued, to which he replied.
(3.) The petitioner claims that his endeavors showed results inasmuch as the Assistant Commissioner of the KVS at Bhopal received an audit report dated 27.02.2008 stating that the purchase of books and computers were irregular. The petitioner then mentions some RTI queries made and copies of documents elicited by him which the KVS refused altogether. Eventually, in compliance with the order of the Central Information Commissioner, some information was provided.;