S Sreenivasa Raja vs KENDRIYA VIDYALAYA SANGATHAN (KVS)
- Court
- Central Administrative Tribunal
OA/793/2026
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA/021/793/2026
th
HYDERABAD, this the 26 day of October, 2026
HON’BLE Mr. MANISH GARG, JUDICIAL MEMBER
HON’BLE Ms. SHALINI MISRA, ADMINISTRATIVE MEMBER
S. Sreenivasa Raja, S/o S. Narasimha Raju,
Age: 58 years, Occ: Ex-Principal, Kendriya Vidyalaya,
R/o Flat No.11118, MVV City,
PM Palem, Visakhapatnam – 530 041.
... Applicant
(By Advocate: Ms. Rishika Reddy
for Mr. Mohammed Shad)
Vs
1. Union of India, represented by its Secretary,
Ministry of Education,
Department of School Education and Literacy,
Shastri Bhawan, New Delhi – 110 001.
2. The Vice Chairperson (Appellate Authority),
Kendriya Vidyalaya Sangathan,
18, Institutional Area, Shaheed Jeet Singh Marg,
New Delhi – 110 016.
3. The Commissioner (Disciplinary Authority),
Kendriya Vidyalaya Sangathan,
18, Institutional Area, Shaheed Jeet Singh Marg,
New Delhi – 110 016.
… Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC for R-1
Mr. K. Ajay Kumar, SC for KVS for R-2 & R-3)
---
Page 1 of 4
DN: C=IN, O=Central Administrative Tribunal, OU=Central Administrative Tribunal Hyderabad Bench, PostalCode=500004, L=Hyderabad, S=Telangana, STREET="No. 05-10-193, 1st Floor, HACA Bhavan, Saifabad,
Hyderabad", Phone=12d84631fad4985ed436f8e9bed43bf11c66dc25e028e9218a4d1d0fb79d7fe3, SERIALNUMBER=b9e3d3951b505950304a85c817eadedfffbcf53466121ac580715b2596ee45c4, E=padmavvathi23@ gmail.com, CN=PADMAVATHI CHODAVARAPU
Reason: I attest to the accuracy and integrity of this document
PADMAVATHI CHODAVARAPU Location: Date: 2026.10.30 15:45:52-08'00'
OA/793/2026
ORAL ORDER
(As per Hon’ble Mr. Manish Garg, Judicial Member)
The instant O.A. is filed by the applicant, seeking the following relief:
“In the circumstances stated above, the applicant most
respectfully prays that this Hon’ble Tribunal may be pleased
to:
(a) Declare the inaction of the 2nd Respondent in not
considering and disposing of the statutory appeal dated
22.07.2026 preferred by the applicant under Rule 27 of the
Central Civil Services (Classification, Control and Appeal)
Rules, 1965 against the Order of penalty bearing
F.21062/3/2023/KVS (Vig.)/4279-4283 dated 06.07.2026, as
illegal, arbitrary and violative of Articles 14 and 21 of the
Constitution of India;
(b) Consequently, direct the 2nd Respondent to consider and
dispose of the said appeal dated 22.07.2026 preferred by the
applicant, by a reasoned and speaking order, within such time
as may be fixed by this Hon’ble Tribunal and in any event
within a period of four weeks from the date of receipt of a
copy of the order of this Hon’ble Tribunal; and
(c) Pass such other order or orders as this Hon’ble Tribunal
may deem fit and proper in the facts and circumstances of the
case.”
2. Highlighting the facts of the case, learned counsel for the applicant
submits that the applicant, an Ex-Principal of Kendriya Vidyalaya Sangathan
with over thirty-two years of service, was proceeded against under Rule 14 of
the CCS (CCA) Rules, 1965 by Memorandum of Charge dated 27.10.2023 on
two Articles of Charge. Article-I alleged that, as Principal, Kendriya Vidyalaya,
Waltair, he granted 197 admissions beyond the approved strength to ineligible
Page 2 of 4
DN: C=IN, O=Central Administrative Tribunal, OU=Central Administrative Tribunal Hyderabad Bench, PostalCode=500004, L=Hyderabad, S=Telangana, STREET="No. 05-10-193, 1st Floor, HACA Bhavan, Saifabad,
Hyderabad", Phone=12d84631fad4985ed436f8e9bed43bf11c66dc25e028e9218a4d1d0fb79d7fe3, SERIALNUMBER=b9e3d3951b505950304a85c817eadedfffbcf53466121ac580715b2596ee45c4, E=padmavvathi23@ gmail.com, CN=PADMAVATHI CHODAVARAPU
Reason: I attest to the accuracy and integrity of this document
PADMAVATHI CHODAVARAPU Location: Date: 2026.10.30 15:45:52-08'00'
OA/793/2026
candidates between 07.04.2021 and 01.08.2022. Article-II alleged that he
allowed a part of the Vidyalaya’s premises to be used by a third party for
coaching without the Regional Office’s permission. The Inquiry Officer held
Article-II not established and, on Article-I, recorded that individual
responsibility could not be conclusively determined. Even so, by order dated
rd
06.07.2026 the Disciplinary Authority i.e. the 3 Respondent, imposed the
major penalty of “Removal from Service”. The applicant filed a statutory
appeal under Rule 27 on 22.07.2026, citing, among other grounds, non-supply
of original documents and witness statements, denial of personal hearing, and
non-compliance with Rules 14(18) and 23. It is the grievance of the applicant
nd
that the Appellate Authority i.e. the 2 Respondent has neither considered nor
disposed of it, and that he and his family have been left without any source of
livelihood due to this continued inaction. He seeks a direction to the
nd
2 Respondent to decide the appeal by a reasoned and speaking order within a
fixed time.
3. Mrs. B. Gayatri Varma, learned Senior Standing Counsel appeared on
behalf of Respondent No.1 and Mr. K. Ajay Kumar, learned Standing Counsel
for KVS appeared on behalf of Respondents No.2 & 3, on receipt of advance
notice, and opposed the relief sought in the O.A.
4. Considering the fact that the statutory appeal dated 22.07.2026 preferred
by the applicant against the order of penalty dated 06.07.2026 is still pending,
we are of the view that the O.A. can be disposed of at the admission stage,
nd
directing the 2 Respondent, being the Appellate Authority, to dispose of the
Page 3 of 4
DN: C=IN, O=Central Administrative Tribunal, OU=Central Administrative Tribunal Hyderabad Bench, PostalCode=500004, L=Hyderabad, S=Telangana, STREET="No. 05-10-193, 1st Floor, HACA Bhavan, Saifabad,
Hyderabad", Phone=12d84631fad4985ed436f8e9bed43bf11c66dc25e028e9218a4d1d0fb79d7fe3, SERIALNUMBER=b9e3d3951b505950304a85c817eadedfffbcf53466121ac580715b2596ee45c4, E=padmavvathi23@ gmail.com, CN=PADMAVATHI CHODAVARAPU
Reason: I attest to the accuracy and integrity of this document
PADMAVATHI CHODAVARAPU Location: Date: 2026.10.30 15:45:52-08'00'
OA/793/2026
said appeal by a reasoned and speaking order within a period of two (2) months
from the date of receipt of a copy of this order, in accordance with law.
5. The O.A. is disposed of accordingly without prejudice to the rights and
contentions of either side. It is needless to mention that the merits of the case
have not been gone into. Pending M.As., if any, are also disposed of.
No order as to costs.
(SHALINI MISRA) (MANISH GARG)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
/pv/
Page 4 of 4
DN: C=IN, O=Central Administrative Tribunal, OU=Central Administrative Tribunal Hyderabad Bench, PostalCode=500004, L=Hyderabad, S=Telangana, STREET="No. 05-10-193, 1st Floor, HACA Bhavan, Saifabad,
Hyderabad", Phone=12d84631fad4985ed436f8e9bed43bf11c66dc25e028e9218a4d1d0fb79d7fe3, SERIALNUMBER=b9e3d3951b505950304a85c817eadedfffbcf53466121ac580715b2596ee45c4, E=padmavvathi23@ gmail.com, CN=PADMAVATHI CHODAVARAPU
Reason: I attest to the accuracy and integrity of this document
PADMAVATHI CHODAVARAPU Location: Date: 2026.10.30 15:45:52-08'00'