Sudhir Agarwal, J. - (1.) Heard Sri B.P. Singh, learned Senior Counsel assisted by Sri Vivek Kumar Singh, learned counsel for petitioner, Sri D.P. Singh, learned counsel for respondents and learned Standing Counsel.
(2.) The writ petition under Article 226 of Constitution of India has arisen out of the judgment and order dated 8th October, 2004 passed by Central Administrative Tribunal, Allahabad, dismissing Original Application No. 1194 of 2002, affirming termination order dated 27th July, 2001 passed by Commissioner, Kendriya Vidyalaya Sangathan, being Disciplinary Authority, (hereinafter referred to as 'DA'), and appellate order dated 23rd August, 2002 passed by Vice-Chairman, Kendriya Vidyalaya Sangathan (Appellate Authority) rejecting petitioner's appeal.
(3.) Petitioner Dr. Indra Datta Pandey was initially appointed as Post Graduate Teacher (Hindi) in Kendriya Vidyalaya (hereinafter referred to as 'KV') on 24th June, 1966 and posted at Kendriya Vidyalaya, Fatehgarh. He got due promotions and in the year 1984 became Principal. While posted at KV, Mau, certain complaints were received regarding immoral behaviour with girls students, as a result whereof, petitioner was placed under suspension and thereafter terminated by order dated 17th February, 1993 observing that disciplinary proceeding is not expedient, looking to the nature of charges levelled against petitioner and the fact that the same involve girls students.;