CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Kailash Chand Joshi & Others vs Sushant Kumar Mishra & Others

Central Administrative Tribunal · Decided on 25 March 2021 · Citation: (2021) 03 CAT CK 0171

HON’BLE JUDGES
R.N. Singh, J · Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 2 Of 2021, Original Application No .712 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 289 words

R.N. Singh, Member (J)

1.

The present Contempt Petition has been filed by the petitioners alleging willful defiance of the directions of thisTribunal passed vide Order/ Judgment dated 13.03.2020 in the aforesaid OA. The operative portion of the said Order/Judgment under reference reads as under:-

"5. In view of the foregoing, the applicants are granted liberty to make a detailed representation within a period of 15 days. On receipt of the same, the respondents shall dispose off the representation of the applicants by passing a reasoned and speaking order within a period of three months thereafter. The applicant shall have liberty to approach the Tribunal, if some grievance still subsists. No costs."

2.

At the outset, Shri Shailendra Tiwari, learned counsel for the respondents submits that in compliance of the directions of this Tribunal in the aforesaid OA, the respondents have passed a reasoned and speaking order dated 18.03.2020 and a copy of the same has been served upon the petitioners. Shri Tiwari further submits that in the said order, names of a few petitioners have not been reflected for the reason that those petitioners have not made any representation. However, the said order dated 18.03.2020 is applicable in case of all the petitioners in the present Petition. However, Shri M.K. Bhardwaj, learned counsel for petitioners submits that the said order is based contradictory grounds and is passed without application of mind.

3.

In view of the aforesaid, we are satisfied that respondents have substantially complied with the aforesaid directions of this Tribunal. Accordingly, the present CP is closed. Notices are discharged. However, the petitioners shall be at liberty to agitate their grievances or to challenge the order passed by the respondents, in accordance with law, if so advised.