- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 8-4-2003, passed by the High Court of Gujarat, summarily dismissing the writ petition filed by the appellants herein, questioning an order of the Central administrative Tribunal dated 11-12-2002, whereby and whereunder the order of the Commissioner, Kendriya Vidyalaya Sangathan dated 10-10-1997, cancelling the offer of appointment of the respondent herein as principal in Kendriya Vidyalaya, Rewari, in the State of Haryana was quashed.
(3.) The basic facts of the matter are not in dispute.;