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D.D. Parlawar vs Sukhbir Singh Sandhu

Central Administrative Tribunal · Decided on 9 April 2021 · Citation: (2021) 04 CAT CK 0046

HON’BLE JUDGES
L. Narasimha Reddy, J · Pradeep Kumar, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 10 Of 2021 In Original Application No. 3315 Of 2019
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Judgment

8 paragraphs · 236 words

L. Narasimha Reddy, J

1.

The applicant filed OA No. 3315/2019 feeling aggrieved by the action of the respondents in not counting the deputation service to the post of Manager for the purpose of promotion to the post of Deputy General Manager. The OA was allowed on 03.09.2020 and certain directions were issued. This Contempt Case is filed alleging that the respondents did not implement the order in the OA.

2.

The respondents filed a compliance affidavit as well as the order dated 06.04.2021.

3.

We heard Sh. S.K. Gupta, learned counsel for the applicant and Sh. Manoj R. Sinha, learned counsel for the respondents.

4.

The OA was disposed of with the following directions:

"3. We dispose of this OA directing that the same principle as laid down in OA No. 876/2020 shall hold good for the purpose of this case also. There shall be no order as to costs."

5.

The respondents have since issued order dated 06.04.2021 stating that the deputation service of the applicant and other similarly situated persons shall be counted for the purpose of determining their eligibility for promotion. So far as the seniority is concerned, it is stated that the process is on.

6.

We, therefore, find that the order in the OA stands complied with. The contempt case is accordingly closed. However, it is left open to the applicant to take further steps for enforcement of his rights.