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Judgment
Hon’ble Mr. R. N. Singh, Member (J):
Shri Suresh Sharma, learned counsel for the petitioner submits that though an appeal preferred by the applicant has been disposed of by the respondents, however, the same has not been considered and disposed of by the Competent Authority. According to him, the Competent Authority is only the Secretary, Ministry of External Affairs, Govt. of India. Whereas learned counsel for the respondents explains that the Additional Secretary, who has disposed of the appeal of the applicant, is the Competent Authority.
In view of the aforesaid, learned counsel for the applicant does not press the present Contempt Petition. However, he seeks liberty to the petitioner to approach this Tribunal in accordance with law, if so advised.
Accordingly, CP is closed. Notices are discharged. The petitioner shall be at liberty to agitate his grievances in accordance with law.