- (1.) To question correctness of the judgment dated 18.3.2011 passed by Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No. 246/2008, this petition for writ is preferred.
(2.) In brief, facts of the case are that the Assistant Commissioner, Kendriya Vidyalaya Sangathan, Regional Office, Jaipur served a memorandum dated 17.12.2007 upon the petitioner as per provisions of Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. As per the statement of articles of charge, the original applicant was found indulged in immoral behaviour with girl students of the Vidyalaya and that brought stigma to the institution and parents of the girl students. He also tarnished image of Kendriya Vidyalaya Sangathan and put the students and parents in a traumatic situation.
(3.) By another order dated 07.4.2008, the charge-sheet aforesaid was withdrawn due to administrative reasons. The Disciplinary Authority, however, under an order dated 19.11.2008 invoked authority under Article 81(B) of the Education Code of Kendriya Vidyalaya and called upon the original applicant to explain as to why he be not punished for exhibiting immoral behaviour towards girls students of Class XI.;