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Tribunals and CommissionsDivision Bench(2020) 08 CAT CK 0009

Laxmikant Gaur & Others vs Ministry Of Railway & Others

Central Administrative Tribunal · Decided on 7 August 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 113 Of 2020 In Original Application. No. 115 Of 2020
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Judgment

6 paragraphs · 189 words

L Narasimha Reddy, J

1.

The applicants filed OA No. 115/2020 complaining that they are not extended the increment, which became due on first July 2020 on the ground that they have retired on 30.06.2020. The OA was disposed of on 28.01.2020 directing the respondents to pass a speaking order, in the light of Judgment of Hon'ble Supreme Court in Review Petition No. 1731 of 2019 dated 08.08.2019. This CP is filed alleging that the respondents did not implement the directions issued in the OA.

2.

Heard Sh. Manjeet Singh Reen, learned counsel for the applicants and Sh. Krishna Kant Sharma, learned counsel for the respondents.

3.

The notice was issued on 03.07.2020. Today learned counsel for the respondents brought to our notice a detailed order dated 04.07.2020 the claim of the applicant was rejected.

4.

It is true that there are several respondents in the OA. Since one of the respondents already take a stand, it is better that the applicants decide whether or not to challenge the order of rejection.

5.

The Contempt Petition is accordingly closed, leaving it open to the applicants to pursue the remedies.