PANNA RAM SHARMA vs KENDRIYA VIDYALAYA SANGATHAN (KVS)

Court
Central Administrative Tribunal

1

CENTRAL ADMINISTRATIVE
TRIBUNAL
PRINCIPAL BENCH: NEW
DELHI

M.A. No. 1943/2026 in OA No. (Diary
M

y No.4285/2026)
th
New Delhi, this the day of 24 Au
ugust, 2026

HON’BLE
HON’BLE

1. PANNA
years (Grou
Plot No. 53
(U.P.) – 20

2. ALKA M
(Group - C
R/o Lord K
Paonta Sah
Sirmour (H

3. APURB
years (Grou
R/o Salkav
Distt. Darj

4. CHAND
about 75 y
Marwaha,
Apartment
– 110092.

5. CHAND
about 64 y
Lal Gupta
Phase 2 Til

6. DAXA J
(Group - B
Shanti Pole
Anand - 38

7. DEEPA
B) W/o Sh
R/o Salkav
Distt. Darj

8. DEEPIK
years (Grou
R/o 15/129
Lucknow-2

9. DR. DH
74 years (G
R/o H.No.3
Road, Muz

E MS. HARVINDER KAUR OBER
E DR. ANAND S KHATI, MEMBER
ROI, MEMBER (J)
R (A)
A RAM SHARMA Aged about 77
up - B) S/o Late N.S. Sharma R/o
37, Sector 4, Vaishali Ghaziabad
01019.
MITTAL Aged about 70 years
C) W/o Sh. Sanjeev Gupta
Krishna Enterprises, Main Bazar,
hib, Tehsil Paonta Sahib, Distt.
H.P.) – 173025
A KUMAR SAU Aged about 76
up - B) S/o Late Aswini Kumar Sau,
vita, Near Hebron Campus, Rangia,
eeling, West Bengal -734013.
DER KANTA MARWAHA Aged
ears (Group - B) W/o Ved Parkash
R/o Flat No. 203, Konark
ts, I.P. Extension, Patparganj, Delhi
DRA SHEKHAR GUPTA Aged
ears (Group - B) S/o Late Manharan
R/o H.No. 75, Rajul Township,
lhari, Jabalpur - 482020.
J. PATEL Aged about 71 years
B) W/o Sh. Jitendrabhai M. Patel R/o
e, Veni Das Ni Khadki, Karamsad,
88325 (Gujarat).
SAU Aged about 70 years (Group -
h. Apurba Kumar Sau
vita, Near Hebron Campus, Rangia,
eeling, West Bengal-734013.
KA SRIVASTAVA Aged about 73
up - B) W/o Mr. Rakesh Chandra
9, Sector 15, Indira Nagar,
226016 (U.P.)
HYAN SINGH MALIK Aged about
Group - B) S/o Late Bhanwer Singh
33, Lane No.6, Lal Bagh, Pachenda
zaffar Nagar - 251001 (U.P.)
II

2

10. G. KAN
about 67 y
W/o Mr. K
Ayodhya N
500062 (Te

11. HARSH
(Group - B
Siri Sai He
Kachiguda

12. KALA
years (Grou
Narasimha
Near Kali M
481776 (Μ

13. KANC
years (Grou
W/o Sh. V.
Jalvayu Vih

14. KESHA
(Group - B
R/o Village
Distt. Vara

15. KISHO
65 years (G
Rout R/o H
P.O. Balia,

16. LALIT
years (Grou
DhawanR/
Railway St
(U.K.)

17. LOK N
years (Grou
R/o 5/2, M
Gandhinag
380005 (G

18. MYLA
about 74 y
Sharma R/
Sreevensal
Swetcha Av
500014 (Te

19. MOOL
76 years (G
R/o H.No.
Narnaul, D
(Haryana)

NAKA MAHALAKSHMI Aged
ears (Group - B)
K. Dakshinamuthy, R/o Plot No. 134,
Nagar, Kapra, ECIL Post,Hyderabad-
elangana)
HIDA TAUNK Aged about 71 years
B) D/o Late Amritlal Taunk R/o 403,
eights, 2-4-1025, Nimboliadda,
a, Hyderabad-500027 (Telangana)
AGA PUSHPAVATHI Aged about 77
up - B) W/o Late K. Venkat
a Rao, R/o Rani Durgavati Ward 09,
Mandir, Nainpur (Distt. Mandla) -
Μ.Ρ.)
CHAN PARASHAR Aged about 71
up - B)
.K. Parashar, R/o F-70, Sector 21,
har, Noida 201301 (U.P.)
AV SINGH Aged about 70 years
B) S/o Sh. Ramdhani Singh
e & Post Dhaurahara (Maniyarpatti),
anasi – 221113 (U.P.)
ORE CHANDRA ROUT Aged about
Group - B) S/o Late Krupasindhu
H.N. 128, Vijay Nagar, Samalpur,
Distt. Balasore - 756056 (Odisha)
TA RANI DHAWAN Aged about 73
up - B) W/o Sh. Subhash
/o A-14, Shri Ramnagar, Opp.
tation, Jwalapur, Haridwar - 249407
NATH GOSWAMI Aged about 71
up - A) S/o Late Ram Lal Goswami
Maitri Avenue Bungalows, Visat,
gar Highway, Motera, Ahmedabad-
Gujarat)
AVARAPU SARASWATHI Aged
ears (Group - B) W/o Late K.V.
o Flat No. GF-6, Emerald Block,
l Township, Beside Axis Bank,
Avenue, Kompally, Secunderabad-
elangana)
L CHAND BAMHANIA Aged about
Group - B) S/o Late Chhelu Ram,
626, Housing Board Colony,
Distt. Mahendragarh-123001
II

3

20. MRIDU
(Group - B
No. 3263,

21. NIVED
(Group -B)
Sripally, P.
Burdwan, A

22. PADM
years (Grou
W/o Late K
Flat No. 20
Nagar, Stre
500007 (Te

23. PUSHP
years (Grou
Srivastava
Khatipura,
(Rajasthan

24. RATNA
(Group - B
R/o Goswa
Bandel, Di

25. SANYU
years (Grou
R/o B-4, G
Gurukul R
380052 (G

26. SATYA
80 years (G
Dobhal, R/
Road, Deh

27. SJO[RA
(Group - B
Sasthitala,
Nawab Gu
743144.

28. SUSHI
(Group B)
R/o H. No.
Dehradun -

29. VED P
78 years (G
R/o Flat N
Extension,

30. VEENA
(Group - B
ULA VOHRA Aged about 67 years
B) W/o Gulshan Kumar Vohra R/o H.
Sector 35-D, Chandigarh-160022.
DITA GHOSH Aged about 78 years
) D/o Late Satyaban Ghosh R/o 212,
O. Upper Chelidanga, Distt.
Asansol - 713304 (West Bengal)
MAJA SRIVASTAVA Aged about 69
up - B)
Kamlesh Kumar Shrivastava R/o
04, Sumedha Apartments, Kakateeya
eet 2, Habsiguda, Hyderabad-
elangana)
PA SRIVASTAVA Aged about 75
up - B) W/o Sh. Surendra Prasad
R/o H. No. 78, K5C Scheme,
Near Lal Mandir, Jaipur - 302012
n)
A GOSWAMI Aged about 71 years
B) W/o Sh. Subir Kumar Goswami
ami Mansion, New Kodalia, P.O.
istt. Hooghly-712123 (West Bengal)
UKTA SHARMA Aged about 77
up - A) D/o Late Prof. B.P. Misra
Ground Floor, Sunpower Flats,
Road, Memnagar, Ahmedabad-
Gujarat).
A PRAKASH DOBHAL Aged about
Group - B) S/o Late Sukhram
/o 38, Village Dhoran, Sahastradhara
hradun - 248001 (U.K.)
A JALDAR Aged about 78 years
B) W/o Late Amar Kumar Haldar R/o
G.B. Mondal Road, Ichapur, P.O.
unj, North 24 Parganas, West Bengal-
IL AHUJA Aged about 63 years
W/o Late K.C. Ahuja
. 320, Lane 9-C Mohit Nagar,
- 248006 (Uttrakhand)
PARKASH MARWAHA Aged about
Group - A) S/o Late Narinjan Das
o. 203, Konark Apartments, I.P.
Patparganj, Delhi-110092.
A NAUTIYAL Aged about 72 years
B) W/o Late R.C. Nautiyal
II

4

R/o Durga
Dehradun -

31. YERRA
years (Grou
R/o H. No.
Colony, Str
500007.
Niwas, Ladpur, P.O. Raipur,
- 248008 (U.K.)
APRAGADA TARA Aged about 68
up - B) W/o Late D. Udai Bhaskar,
. 1-4-60/1, Lane No. 6, Vasant Vihar
reet No.8, Habsiguda, Hyderabad -
…
…Applicants

(By advoca

ate: Mr. Amar Nath Gupta, Mr. Santos
sh Kumar Sahu)
Versus

1. KEND
SANGATH
18, Institu
Marg, New

2. THE
(ADMIN.)
18, Institu
Marg, New
DRIYA VIDYALAYA
HAN, Through its Commissioner,
tional Area, Shaheed Jeet Singh
w Delhi-110 016.
JOINT COMMISSIONER
), Kendriya Vidyalaya Sangathan,
tional Area, Shaheed Jeet Singh
w Delhi-110 016.
…
Respondents

(By advoca
ate: Ms. Namrata Gupta, Mr. B Kuma
ar Jain, Ms. Tanya Singh,


Mr. Dilbag Singh)




























II

5

ORDE

HON’BLE MS. HA

ER (ORAL)
ARVINDER KAUR OBEROI,
, MEMBER (J):
In the p
present Original Application, file
ed under Section 19 of the
Administrativ
ve Tribunals Act, 1985, the appli
icants have prayed for the
following rel
liefs:
(i) Allo
detailed
are all
Kendriy

(ii) Pas
respond
represen
Scheme
words a
and the
01.09.1

(iii) Pas
18, 24,
come-ov
provisio
dated 0
continu
i.e., 01.

(iv) Ho
Applica
retireme
KVS un

(v) Pass
pension
all bene
date of

(vi) Dir
arrears
respecti

(vii) Pa
appropr

ow the benefits of GPF/Pension Sch
heme requested for in the common
n
o
d Representation dated 12.12.2025 in
favour of the applicants herein, who
fter long unblemished services to the
senior citizens and superannuated af
ya Vidyalaya Sangathan;
e
ss an order declaring to the effect t
dents in not accepting applicants'
that the whole action/inaction of the
e
n
n
requests, appeals and the common
dering them under the GPF/Pension
ng discriminatory and contrary to the
ntation dated 12.12.2025 for consid
e as arbitrary, unfair and illegal, bein
e
7
d
and spirit of GOI Office Memorandum
m No. 4/1/87-PIC-I dated 01.05.1987
52-1/79-80/KVS/Budget/Part.II dated
e KVS Office Memorandum F.No.15
988;
ss an appropriate order/direction dec
claring the applicant nos. 01, 12, 13,
86), 29 and 30 to have 'automatically
,
y
e
28 (direct appointee as on 22.03.198
ver' to the GPF/Pension Scheme w.e
ons of the KVS Office Memorandum F
01.09.1988, they (the applicants) ha
uance in the CPF Scheme during the K
e.f. 01.01.1986 in compliance of the
F.No.152-1/79-80/KVS/Budget/Part.II
aving not exercised option for their
I
r
s
KVS prescribed period of five months
09.1988 to 31.01.1989;
old and declare [consequent to the
ants are entitled for the benefits of
above clauses (i) to (iii)], that the
GPF/Pension Scheme and all other
milarly placed employees/teachers of
e
r
ent benefits as admissible to the sim
nder the CCS (Pension) Rules, 1972 as
f
s amended up-to-date;
s an appropriate order / direction dir
n files/documents of the applicants wit
recting the respondents to process the
e
e
e
thin a specified time-limit and provide
efits under the GPF/Pension Scheme a
as per CCS (Pension) Rules w.e.f. the
n dates;
applicants' respective superannuation
rect the Respondents to pay to the
e applicants their pension dues and
on the delayed payment from their
ules of 'set-off of the dues'; and
d
with simple interest @6% p.a. o
ive dates of retirement applying the ru
r
ass any other order/ direction whic
ch the Hon'ble Tribunal may deem
m
riate in the interest of justice.”
2. During
g the hearing, learned counsel
for the respective parties agree
e
that the prese
ent matter can be disposed of wi
th a direction to the respondents
s
II

6

to consider
and decide the claims of the
applicants in the light of the
e
judgment dat
ted 02.09.2025 passed by the H
Hon'ble High Court of Delhi in
n
Bharti Bahu
uguna v. Kendriya Vidyalaya Sa
Sangathan & Ors., W.P.(C) No.
.
3172/2019 an
nd connected matters, reported
as 2025:DHC:7629-DB. In the
e
said judgme
ent, the Hon'ble High Court
considered the claims of the
e
employees fa
alling in three categories and g
granted relief in respect of their
r
entitlement u
under the GPF-cum-Pension S
Scheme. The applicants herein
n
admittedly fa
all in one of the said categories,
which is not in dispute. For the
e
sake of better
r appreciation, the said three cate
egories are as follows:
“5. At t
Counse
14.07.2
employe
categor
this stage, it would be relevant to not
el for some of the employees of the
2025, furnished consolidated writte
te that Mr. K. K. Rai, learned Senior
r
d
KVS, pursuant to our Order dated
en submissions on behalf of the
etitions can be categorized into three
e
e
ees, and submitted that all the writ pe
ries, which are as follows:
I. Category A : Employees who had
Scheme during the prescribed per
01.09.1988 to 31.01.1989, in terms of
d not opted to continue in the CPF
F
m
riod of five months, that is, from
f the KVS OM dated 01.09.1988.
II. Category B : Employees who had o
during the said five-month period fro
want to switch over to the GPF-cum-P
opted to continue in the CPF Scheme
om 01.09.1988 to 31.01.1989 and now
e
w
Pension Scheme.
III. Category C : Employees who
services were confirmed/regularised)
when the CPF Scheme was not in ope
were direct appointees (or whose
between 01.01.1986 and 31.12.2003,
eration.”
e
,
3. It is, h
however, noted that the aforesa
aid judgment is presently under
r
challenge be
fore the Hon'ble Supreme Court
t in Dy. No. 5044/2026 and the
e
issue arising
therefrom is pending considerat
tion. The proceedings before the
e
Hon'ble Supr
reme Court are, therefore, like
ely to have a bearing upon the
e
claims of the
applicants.
4. In view
w of the aforesaid position, and w
with the consent of both parties,
,
the present
O.A. is disposed of with a d
direction to the respondents to
o
II

7

consider and
d decide the claims of the appl
licants in accordance with law,
,
keeping in vi
iew the judgment dated 02.09.20
025 passed by the Hon'ble High
h
Court of Del
lhi in Bharti Bahuguna v. Ken
ndriya Vidyalaya Sangathan &
&
Ors., 2025:D
DHC:7629-DB. However, any d
decision taken in respect of the
e
applicants sh
hall remain subject to the fina
al outcome of the proceedings
s
pending befo
fore the Hon'ble Supreme Cou
urt arising from the aforesaid
d
judgment and
d shall abide by the final decision
n rendered therein.
5. Pendin
ng MAs, if any, shall also stand
d disposed of. There shall be no
o
order as to co
osts.

(Anand S Kh
Member (A


hati)
A)
(Harvinder Kaur Oberoi)
Member (J)
/sb/
II