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Judgment
By Hon’ble Ms. Harvinder Kaur Oberoi, Member (J):-
The present case is a classic example of lack of will on the part of the respondents. The petitioner had initially approached this Tribunal in O.A. No. 753/2022 seeking promotional avenues. By way of an Office Memorandum (OM) dated 19.04.2022 issued to the petitioner, the Competent Authority had assured the applicant that the Institute was engaged in undertaking a "re-imagination exercise" and that the promotion of the petitioner would be subject to the outcome of the said re-imagination exercise and subsequent approval by the competent authority. The said OA was disposed of on 21.10.2024, 2½ years later, granting further period of six months to the respondents to conclude the aforementioned re-imagination exercise. When no concrete action was taken, the petitioner again approached this Tribunal by filing the present Contempt Petition (CP).
A status report has been filed by the respondents, annexing therewith the minutes of a meeting dated 28.03.2025. A bare perusal of the minutes indicates that the respondents are still entangled in the re-imagining exercise and are continuing to hold meetings without taking any concrete action on the ground.
We are conscious of our limited jurisdiction and the legal constraints inherent in contempt proceedings. In our view, the contempt petition cannot be proceeded with any further once the status report has been filed indicating that the consultative meetings are ongoing. Accordingly, the Contempt Petition stands closed. However, we are parting with this petition with a deep sense of dismay, disappointment, and displeasure at the conduct of the respondents. The petitioner is always at liberty to seek appropriate remedies, as per law, if so advised.