CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Kailash Nath And Ors vs Ranjanish Sahai And Ors

Central Administrative Tribunal · Decided on 6 December 2019 · Citation: (2019) 12 CAT CK 0030

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 597 Of 2018, Original Application No. 1459 Of 2016
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 · 132 words

L. Narasimha Reddy, J

1.

This Contempt Petition is filed alleging that the respondents did not implement the direction issued by this Tribunal in OA No. 1459/2019. The direction was to implement the judgment of the Hon'ble Supreme Court in M. Nagaraj & Ors. Vs. UOI & Ors. JT 2006(9) SC 191.

2.

We heard Shri Ajesh Luthra, learned counsel for the petitioners and Mr. VSR Krishna, learned counsel for the respondents.

3.

In  the  recent  past,  the  Hon'ble  Supreme  Court  has reconsidered that judgment in the case of Jarnail Singh & Ors. Vs. Lachhmi Narain Gupta & Ors. (SLP No. 30621/2011). In  view  of  this  judgment,  a  total  different picture altogether emerges.

4.

The Contempt Petition is closed, leaving open to the petitioners to pursue the remedies in accordance with law.