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Deepak Kumar And Ors vs Varsha Joshi

Central Administrative Tribunal · Decided on 10 January 2020 · Citation: (2020) 01 CAT CK 0021

HON’BLE JUDGES
L. Narasimha Reddy, J · Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 475 Of 2019, Original Application No. 1528 Of 2019, Miscellaneous Application No. 122 Of 2020
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Judgment

6 paragraphs · 171 words

L. Narasimha Reddy, J

1.

OA No. 1528/2019 was disposed of on 16.05.2019, directing the respondents to pass orders on the representation submitted by the applicants, within a period of two months from the date of receipt of a copy of the order. This Contempt Petition is filed, alleging that the respondents did not comply with the directions issued in the OA.

2.

Learned counsel for the respondents has placed before us, a copy of the order dated 09.01.2020 through which the representation of the applicants was disposed of. It is a detailed order, wherein recommendations of the DPC, which met on 26.12.2016, were analyzed and the steps taken thereafter are stated in detail.

3.

It hardly needs any mention that in case the applicants are not satisfied with the order dated 09.01.2020, they can pursue the remedy in accordance with law.

4.

We, therefore, close the Contempt Petition, leaving open to the applicants to pursue the remedy vis-à-vis order dated 09.01.2020.

Pending MA, if any, shall also stand disposed of.