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Tribunals and CommissionsDivision Bench(2022) 01 CAT CK 0455

Pradeep Kumar vs Tarun Prasad & Anr.

Central Administrative Tribunal, Allahabad · Decided on 12 January 2022

HON’BLE JUDGES
Tarun Shridhar, Member-A · Pratima K Gupta, Member-J
CASE NUMBER
C.C.P NO. 150/2019 IN O.A NO. 86/2017

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Judgment

10 paragraphs · 335 words

ORDER

(Delivered by Hon’ble Mr. Tarun Shridhar, Member-A)

We have joined this Division Bench online through video conferencing.

2.

Shri I.M. Kushwaha, holding brief of Shri A.B. Maurya, learned counsel for the petitioner and Shri Amit Kumar Rai, learned counsel for the respondents are present.

3.

Heard learned Counsel for the respondents and perused the record available with us in pdf

4.

Instant contempt petition has been filed alleging non-compliance of the direction passed by this Tribunal on 07.12.2018. While disposing off the said OA, this Tribunal had given following direction : -

“19.

In view of the aforesaid discussion, the OA is allowed and the order dated 20.5.2015 and order dated 30.11.2016 of DRM, Northern Railway, Moradabad are set aside. The DRM, Northern Railway, Moradabad is directed to consider the case of the applicant for compassionate appointment on its own merit and in accordance with existing rules and regulations without adverting to Railway Board Circular No. E(NG)II91/RC-1/36 dated 2.1.1992 as expeditiously as possible, preferably within a period of four months from today and thereafter to communicate such decision to the applicant. No order as to costs.”

5.

The compliance affidavit filed by the learned counsel for the respondents has been placed before us today, which categorically states that the order dated 07.12.2018 has been complied with by way of considering the claim of the applicant. In compliance affidavit is, a letter addressed to the applicant by the Divisional Personnel Officer, Northern Railway, Moradabad in which the applicant has been invited to appear for selection test in the office of the Divisional Railway Manager, Northern Railway, Moradabad alongwith necessary documents in support of his eligibility.

6.

We are satisfied that the order passed by this Tribunal in the aforesaid OA has been complied with and this contempt petition should not proceed any further. Accordingly, the contempt proceedings are liable to be closed and, accordingly closed. The notice is discharged.

7.

Hon’ble Ms. Pratima K. Gupta, Member (Judicial) has consented to this order during virtual hearing.