ALOK KUMAR vs DEPARTMENT OF EDUCATION

1
OA No. 4312/2026
Item No. 11 (C-3)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

OA No. 4312/2026
M.A. No. 5511/2026, 5512/2026

th
This the 30 Day of October, 2026

Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon’ble Dr. Sumeet Jerath, Member (A)


ALOK KUMAR, AGED ABOUT 35 YEARS, SON OF VIRENDRA SINGH
YADAV, RESIDENT OF SARIYA ROAD, PHOOLWARIYA, SARAIYA,
VARANASI, UTTAR PRADESH – 221106.

APPLICANT NO. 1

NAVEEN KUMAR YADAV, AGED ABOUT 30 YEARS, RESIDENT OF
VILL-KOTHARA POST-HAFIZPUR DISTT-AZAMGARH
UTTARPRADESH(276125).
APPLICANT NO. 2


DHANANJAY KUMAR, AGED ABOUT 28 YEARS, RESIDENT OF
VILL-NAG NAR HARAIYA MADHUPUR SONBHADRA UTTAR PRADESH
(231216).
APPLICANT NO. 3

TARUN KUMAR PRADHANIA, AGED ABOUT 37 YEARS, RESIDENT OF
VILL - FATEHPUR LAL, POST- DHAMPUR, DISTRICT- BIJNOR, UTTAR
PRADESH, 246761.
APPLICANT NO. 4

MIRZA MAZHAR BAIG, AGED ABOUT 33 YEARS, RESIDENT OF
VIL-ATMAKUR,POST-ATMAKUR,DIST-WANPARTY, TELANGANA 509131.

APPLICANT NO. 5

DEVNATH, AGED ABOUT 36 YEARS, RESIDENT OF VILLAGE/ POST
NEWRYIA TAHSEEL MAUDAHA DISTT HAMIRPUR UP PIN CODE
210506.
APPLICANT NO. 6

ANJALI NEGI, AGED ABOUT 31 YEARS, DAUGHTER OF BALDEV
SINGH,
RESIDENT OF LANE NO 3, WARD NO 4, SHANTI KUNJ LOWER
NARTTHAN PUR DEHRADUN UTTRAKHAND 248005.

APPLICANT NO. 7
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OA No. 4312/2026
Item No. 11 (C-3)

RAVINA MISHRA, AGED ABOUT 34 YEARS, RESIDENT OF KW SRISHTI,
RAJ NAGAR EXTENSION, GHAZIABAD-201017.

APPLICANT NO. 8


PAWAN YADAV, AGED ABOUT 28 YEARS, RESIDENT OF B93 SIDA
SATHARIYA HOUSING COLONY PANWARA MUNGRA BADSHAHPUR
JAUNPUR 222202.
APPLICANT NO. 9

HARENDRA KUMAR VERMA, AGED ABOUT 34 YEARS, RESIDENT OF
VILL- CHANDKUIYA POST-NAGOD DISTT- SATNA, MADHYA PRADESH,
485446.
APPLICANT NO. 10

OMPRAKASH YADAV, AGED ABOUT 28 YEARS, RESIDENT OF POST
AND CITY AHIWARA WARD03 DISTRICT DURG CG PIN CODE-490036.

APPLICANT NO. 11

VIVEK SHARMA, AGED ABOUT 31 YEARS, RESIDENT OF SHEKHWARA
,STATION ROAD MUHAMMADABAD GOHNA PIN CODE-276403.

APPLICANT NO. 12

PRADEEP OMPRAKASH SHARMA, AGED ABOUT 35 YEARS, RESIDENT
OF PLOT NO- 134, INDRAYANI NAGAR, DATTAWADI, AMRAVATI ROAD,
WADI, NAGPUR, MAHARASHTRA.

APPLICANT NO. 13

DOLLY GIRI, AGED ABOUT 32 YEARS, RESIDENT OF HOUSE NO 21
ROYAL HOMES NEAR MITTAL COLLEGE BHOPAL MP 462038.

APPLICANT NO. 14

ANIKET PANDEY, AGED ABOUT 28 YEARS, RESIDENT OF WARD 15
HOUSE NO. 1732 RATAHARA REWA MP 486001.

APPLICANT NO. 15


GHRITA YADAV, AGED ABOUT 30 YEARS, RESIDENT OF D428,
SURAJKUND COLONY, GORAKHPUR, UP-273015.

APPLICANT NO. 16

VARUN CHAUDHARY, AGED ABOUT 28 YEARS, RESIDENT OF
8/153/2E
NEW LAWYERS COLONY, AGRA.
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OA No. 4312/2026
Item No. 11 (C-3)

APPLICANT NO. 17

HIMANSHU YADAV, AGED ABOUT 28 YEARS, RESIDENT OF
FATEHPUR,
KARAM, AURAIYA, UTTARPRADESH, 206129.

APPLICANT NO. 18

PINKI PADIYAL, AGED ABOUT 34 YEARS, RESIDENT OF 9, BALARAM
COLONY, SUDAMA NAGAR, AGAR ROAD, UJJAIN, MP 456010.

APPLICANT NO. 19

VIKASH KUMAR, AGED ABOUT 35 YEARS, RESIDENT OF
VILLAGE-DUBIYAHI LALPUR, LALPUR SUPAUL BIHAR 852109.

APPLICANT NO. 20

VIDHYA SAGAR, AGED ABOUT 37 YEARS, RESIDENT OF THANA
RASULPUR DAAK BANGLA FIROZABAD.

APPLICANT NO. 21

SUBHASH KUMAR YADAV, AGED ABOUT 32 YEARS, RESIDENT OF
VILLAGE MAJHUEE POST AUSANPUR DISTRICT SULTANPUR
UTTARPRADESH 227304.
APPLICANT NO. 22

VIKAS KUSHWAHA, AGED ABOUT 30 YEARS, RESIDENT OF NEAR
MONIKA H. S. SCHOOL DHEKAHA REWA MP 486001.

APPLICANT NO. 23

ROSHAN LABANA, AGED ABOUT 31 YEARS, RESIDENT OF BASANTI
LAL LABANA, VILL. BADWAS BADI POST BADWAS CHHOTI, BARWAS
KALAN, BANSWARA, RAJASTHAN - 327801.

APPLICANT NO. 24

.…Applicants

(By Advocate : Mr. Saaket Jain with Ms. Shivangi Anand, Mr. Sarthak
Kumar Meena, Mr. Ankur Singhal)


VERSUS


UNION OF INDIA, THROUGH ITS SECRETARY, MINISTRY OF
EDUCATION, GOVERNMENT OF INDIA, KARTAVYA BHAWAN-2,
CENTRAL SECRETARIAT, NEW DELHI-110001.
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OA No. 4312/2026
Item No. 11 (C-3)

............. RESPONDENT NO. 1

THE COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN, 18,
INSTITUTIONAL AREA, SHAHEED JEET SINGH MARG, NEW
DELHI-110016.

............. RESPONDENT NO. 2

THE COMMISSIONER, NAVODAYA VIDYALAYA SAMITI, B-15,
SECTOR-62, INSTITUTIONAL AREA, NOIDA-201309, UTTAR PRADESH.

............. RESPONDENT NO. 3


THE CHAIRMAN, CENTRAL BOARD OF SECONDARY EDUCATION,
CBSE
INTEGRATED OFFICE COMPLEX, SECTOR-23, PHASE-1, DWARKA,
NEW
DELHI-110077.

............. RESPONDENT NO. 4

.... RESPONDENTS

[By Advocate : Mr. S. Rajappa with Mr. R. Gowrishankar and Ms. G.
Dhivyasri, Mr. Dilbag Singh, Ms. Ritu Chaudhary (Proxy), Mr. U.N.
Singh, Mr. Rajpal Singh, Ms. Qurratulain, Ms. Shagun Mishra]




















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OA No. 4312/2026
Item No. 11 (C-3)
ORDER (ORAL)

Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
MA 5511/2026
The present MA has been filed by the applicants seeking
permission to pursue the OA jointly.
2. For the reasons stated therein, the MA is allowed. The
applicants are permitted to pursue the OA jointly.
OA 4312/2026
The present OA has been filed by 24 applicants, who are
aspirants for the post of TGT (Work Experience).
2. Learned counsel for the applicants would submit that a
common recruitment notification, bearing Notification No.
01/2025, was issued by CBSE for recruitment to various
posts in KVS and NVS. He would submit that in terms of the
said notification, the essential qualification prescribed for the
post of TGT (Work Experience) is a Bachelor's Degree in
Electrical Engineering/Electronics Engineering/ Electronics
and Communication Engineering from a recognised
institution/university, with at least 50% marks. He submits
that the applicants possess the requisite essential
qualifications and having qualified Tier-I and Tier-II
examinations, have also participated in the interview process.
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OA No. 4312/2026
Item No. 11 (C-3)
3. He would submit that during the course of the interview,
the applicants noticed that certain other candidates, who were
not possessing the essential qualifications prescribed under
the recruitment notification, had also been permitted to
participate in the interview.
4. He draws our attention to the Frequently Asked Questions
(FAQs), particularly FAQ No. 2, published by the respondents
themselves, wherein it has been clarified that the
qualifications possessed by the candidates must match, word
by word with the qualifications prescribed in the recruitment
notification. He would contend that when the respondents
themselves have stipulated that only candidates possessing
qualifications strictly in accordance with the recruitment
notification would be considered eligible, there is no
justification for permitting candidates possessing different
qualifications to participate in the interview process alongside
the applicants.
5. Learned counsel would further submit that the applicants
had approached the Commissioner, KVS, by way of a
representation dated 20.09.2026, followed by a legal notice
dated 01.10.2026, bringing the aforesaid discrepancies and
alleged illegalities in the interview process to the notice of the
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OA No. 4312/2026
Item No. 11 (C-3)
respondents. However, both the representation and the legal
notice remain unanswered till date.
6. He would submit that the applicants have now approached
this Tribunal apprehending that the alleged irregularities
which have crept into the recruitment process at the interview
stage may be carried forward by the respondents in the
subsequent stages of recruitment as well.
7. We have heard learned counsel for the applicants.
8. We note that Respondent No. 4, i.e. CBSE, is responsible for
conducting the entire recruitment exercise, and the legal
notice referred to hereinabove has also been addressed to the
said respondent. We are hopeful that the respondents shall
conclude the recruitment exercise strictly in accordance with
Recruitment Notification No. 01/2025 and the terms and
conditions stipulated therein.
9. Accordingly, the present OA is disposed of with a direction
to respondent No. 4 (CBSE) to examine the allegations of
irregularities raised by the applicants and scrutinise the
eligibility of the candidates in question in the light of the
essential qualifications prescribed under the recruitment
notification. In case any such illegality, as alleged by the
applicants, is found to have crept into the recruitment
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OA No. 4312/2026
Item No. 11 (C-3)
process, the respondents shall ensure that the same is duly
addressed in accordance with the applicable recruitment rules
and the terms of the notification. Respondent Nos. 2 and 3,
i.e. KVS and NVS, are also directed to remain mindful of the
aforesaid directions before issuing any offer of appointment.
The applicants shall be at liberty to avail of appropriate
remedies in accordance with law in case their grievance
survives.
12. In view of the above directions, the OA is disposed of.
Pending MA, if any, also stands disposed of. There shall be no
order as to costs.


(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member (J)

/nk/








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